Himachal Pradesh High Court
Sushila Devi vs Sh. Bhag Chand Sharma And Another on 23 December, 2020
Author: Sandeep Sharma
Bench: Sandeep Sharma
CMP(M) No.838 of 2020 23.12.2020 Present: Applicant/appellant in person.
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Through Video Conferencing By way of instant application filed under Section 5 of the Limitation Act, prayer has been made on behalf of the applicant/appellant for condonation of delay in filing the accompanying appeal. However, as per report of the Registry, appeal is well within time and as such, learned counsel representing the applicant/appellant seeks permission to withdraw the present application at this stage. Permission granted. The application stands disposed of.
FAO No.272 of 2020 Issue notice. Mr. Naresh K. Gupta, Advocate, appears and waives service of notice on behalf of respondent No.2.
Separate notice be issued to respondent No.1, returnable for 8.1.2021, on taking steps within a period of two days.
CMP No.13025 of 2020Notice in the aforesaid terms. Reply, if any, be filed on or before the next date of hearing. In the meanwhile, operation/execution of impugned judgment and decree dated 13.01.2020 passed by learned District Judge, Shimla, District Shimla, H.P., in Civil Appeal No.39-S/13 of 2017, titled as Smt. Sushila Devi versus Sh. Bhag Chand Sharma and another, shall remain stayed.
Copy dasti.
(Sandeep Sharma), Judge December 23, 2020 (shankar) ::: Downloaded on - 23/12/2020 20:20:07 :::HCHP