Himachal Pradesh High Court
Jaram Singh Alias Jarmo vs . Harishwar Singh And Ors. on 26 August, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Jaram Singh Alias Jarmo Vs. Harishwar Singh and ors.
RSA No. 240 of 2022 .
26.08.2022 Present: Mr. R.L. Chaudhary, Advocate, for the appellant.
Issue notice to the respondents returnable on 11.11.2022, on taking steps within two weeks.
CMP No. 11734 of 2022 Heard. Application is allowed for the reasons stated therein. Accordingly, delay in re-filing the appeal is condoned.
CMP No. 11731 of 2022 Notice in the aforesaid terms.
CMP No. 11733 of 2022 Allowed. Applicant/appellant for the time being is allowed to continue the proceedings of the case with uncertified copy of trial court judgment and decree. However, he is directed to file certified copy within eight weeks.
( Satyen Vaidya ) Judge 26th August, 2022 (sushma) ::: Downloaded on - 26/08/2022 20:07:54 :::CIS