Kewal Singh vs . Tarsem Singh & Ors. on 3 April, 2023

[Cites 1, Cited by 22]

Himachal Pradesh High Court

Kewal Singh vs . Tarsem Singh & Ors. on 3 April, 2023

Bench: Sushil Kukreja

Kewal Singh Vs. Tarsem Singh & Ors.

Civil Suit No. 15/2023

03.04.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate, for the plaintiff.

OMP No. 105/2023

Issue notice to the non-applicants returnable for 29.04.2023.

By means of the present application, the applicant is seeking injunction against the non-

applicants/defendants. As per the applicant, the non-

applicants/defendants are in hot haste to alienate, encumber and transfer/sell the suit land in favour of the other parties.

Heard. In the interim, it is ordered that the non-applicants/defendants are restrained from selling, alienating, transferring or creating any encumbrances upon the suit land, comprised in Khewat Khatoni No. 169/252 min, Khasra No. 1685/1452, measuring 1 bigha, 6 biswa, situated in Mauza Manpura, Hadbast No. 164, Pargna Dharampur, Tehsil, Nalagarh (now Tehsil Baddi), District Solan, H.P., in any manner whatsoever, till the next date of hearing. This order is, however, subject to the provisions of Order 39, Rule 3 of the Code of Civil Procedure.

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OMP No. 106/2023

The application is disposed of with a direction to the applicant to file English translation of documents within a period of four weeks.

              r             to             ( Sushil Kukreja )
                                                 Judge

     3rd April, 2023
         (raman)








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