Himachal Pradesh High Court
Dharamveer Garg vs . Dwarka Dass Sharma on 2 June, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Dharamveer Garg vs. Dwarka Dass Sharma .
RSA No.235 of 2021 02.06.2022 Present: Ms. Kiran Kanwar, Advocate, for the appellant None for the responent RSA No.235 of 2021 List for consideration after four weeks.
CMP No.15791 of 2021 Learned counsel for the appellantapplicant submits that as per instructions imparted to her decreetal amount alongwith uptodate interest stands deposited in the trial Court. She further submits that in pursuance to execution proceedings preferred by the respondent that amount, in absence of interim stay, may be released to the respondent and in such eventuality, it would be difficult to recover the said amount from the respondent in case appeal is allowed.
Considering the submissions, execution of impugned judgment and decree dated 25.11.2017, passed by learned Senior Civil Judge, Dharamshala, District Kangra in Civil Suit No.343 of 2010, titled Dwarka Dass Sharma versus Dharamvir Garg and judgment and decree dated 12.7.2019, passed by District Judge Kangra at Dharamshala in Civil Appeal No.12D/XIII/2018, titled as Dharamvir Garg vs. Dwarka Dass Sharma shall remain stayed till next date of hearing.
Reply to the application, if any be filed within four weeks.
List alongwith main appeal.
(Vivek Singh Thakur) Judge June 02, 2022 (veena) ::: Downloaded on - 03/06/2022 20:04:01 :::CIS