Himachal Pradesh High Court
Pawan Kumar vs . Surinder Kumar on 6 September, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Pawan Kumar vs. Surinder Kumar .
RSA No. 346 of 2019 06.09.2022 Present: Mr. Ramakant Sharma, Advocate for appellant.
Mr. Tarun K. Sharma, Advocate for the respondent.
RSA No. 346 of 2019 List for consideration after two weeks, as prayed.
CMP No. 12417 of 2022 Response to application, as prayed, be filed within two weeks. In the meanwhile, parties including the appellant are directed to maintain status quo qua nature, possession, title as well as construction on Khasra No. 1355/3/4/, 1408, 1455 and 1505 measuring 0-7 marlas situated in Tikka Lahar, Tappa Mati Morian, Tehsil and District Hamirpur H.P. till next date of hearing.
The parties are permitted to produce copy of order downloaded from the High Court website and the concerned authority shall not insist for certified copy of the order, however, they may verify the order from the High Court website or otherwise.
Dasti copy on usual terms.
September 06, 2022 (Vivek Singh Thakur)
(ms) Judge
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