Himachal Pradesh High Court
Kala Devi vs . Rajesh & Ors. on 13 June, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
RSA No. 525 of 2008 .
13.6.2022 Present: Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, for the appellant.
None for the respondents.
Following inter-alia observation was made in order dated 3.12.2019:
"It is jointly submitted by learned Counsel appearing for the parties that this appeal is r intrinsically connected with RSA No.526 of 2008, which vide separate judgment, has been disposed of and the matter has been remanded to the learned District Judge, Solan, District Solan, H.P. It is further stated by the learned Counsel for the parties that outcome of this appeal will depend upon the decision of the case, which has been remanded to the learned First Appellate Court (RSA No.526 of 2008)."
Learned Senior Counsel for the appellant submits that the matter is still pending before the learned First Appellate Court. Hence, list after eight weeks.
Jyotsna Rewal Dua
June 13, 2022 Judge
(vs)
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