Himachal Pradesh High Court
Unknown vs Vijay Kumar V. Balbir Singh on 5 December, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
CS No. 141 of 2022 05.12.2022 Present: Mr. Mukul Sood, Advocate, for the plaintiffs.
CS No. 141 of 2022 & OMP No. 860 of 2022 Notices be issued, returnable for 2.1.2023, on taking steps within a period of one week.
In the meanwhile, non-applicants/defendants are restrained from selling, transferring and encumbering or delivering the possession of the property comprised in Khata No. 26, Khatauni No. 60, khasra No. 344/1 Kita 1 total land measuring 00-18-49 Hects, out of which share of the defendants comes out to be 00-12-33 incorporated as Gair Mumkin Sari and Mandir Situate in Mohal Dadh Jhikla, Hadbast No. 12, Patwar Circle Dadh, Kanoongo H.P. vide Jamabandi for the year 2017-2018 (2012-2013 at the time of execution of agreement) as well as old building constructed there upon and not to disturb the possession of the plaintiffs from the suit land to anyone during the pendency of the suit, subject to compliance of Order 39 Rule 3 CPC.
OMP No. 861 of 2022The application is disposed of with direction to the applicants to file translated copies of the documents in issue within four weeks.
Copy dasti.
December 05, 2022 (Sandeep Sharma),
Manjit Judge
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