Himachal Pradesh High Court
Desh Raj vs . Shriram Transport Finance And Another on 28 June, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Desh Raj vs. Shriram Transport Finance and another .
CMPMO No.241 of 2022 28.06.2022 Present Mr. Bimal Gupta, Senior Advocate with Mr. Varun Thakur, Advocate, for the petitioner.
The order challenged in the instant proceedings can only be challenged by way of civil revision petition under Section 115 of CPC as such, prayer has been made on behalf of learned Senior counsel representing the petitioner/JD No.2 to convert this petition filed under Article 227 of the Constitution of India into Civil Revision Petition under section 115 of CPC. Ordered accordingly. Registry is directed to register this petition as Civil Revision Petition instead of CMPMO No.241 of 2022.
Civil Revision No.______ of 2022 Notice be issued to the respondents, returnable for 18.07.2022, on taking steps within a period of three days.
CMP No.8233 of 2022Notice in the aforesaid terms. Reply, if any, be filed on or before the next date of hearing. In the meanwhile, operation, implementation and execution of impugned order dated 06.06.2022 read with order dated 15.06.2022, passed by learned District Judge, Bilaspur, District Bilaspur, H.P., in Execution Petition No.116 of 2017, shall remain stayed.
Authenticated copy (Sandeep Sharma) Judge 28th June, 2022 (shankar) ::: Downloaded on - 28/06/2022 20:07:48 :::CIS