Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 2]

Himachal Pradesh High Court

Jagdish Chand vs . Ramesh Aggarwal on 12 June, 2023

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Jagdish Chand vs. Ramesh Aggarwal .

RSA No. 174 of 2021 12.06.2023 Present: Mr.Rajesh Kumar, Advocate, for the appellant.

Mr.Rakesh Thakur, Advocate, for the respondent.

RSA No.174 of 2021 Fresh Power of Attorney on behalf of the respondent, as prayed, be filed within two weeks.

rList for consideration after two weeks.

CMP No.12119 of 2021 Order dated 20.10.2021, directing the parties to maintain status quo qua nature and possession of the suit land as existing on that date, is made absolute during pendency of the appeal, subject to alteration/modification/vacation on motion.

Application stands disposed of.

(Vivek Singh Thakur) Judge June 12, 2023 (Purohit) ::: Downloaded on - 12/06/2023 20:31:58 :::CIS