Himachal Pradesh High Court
Ramesh Chand vs . Jadish Chand Through Lrs on 25 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Ramesh Chand Vs. Jadish Chand through LRs .
RSA No.147 of 2021 25.03.2022 Present: Mr. Jeevan Kumar, Advocate, for the appellant.
Mr. Vaibhav Gupta, Advocate, vice Mr. Vivek Sharma, Advocate, for respondents No. 1(a) (i) to 1(a)(iii).
Respondents No. 2 proceeded ex parte vide order dated 17.8.2020.
RSA No. 147 of 2021 List for consideration after four weeks.
CMP No. 10176 of 2021 As per report of Registry, reply filed to the application is lying under objection. Learned counsel undertakes to remove objection(s) within one week.
List for consideration alongwith main appeal. In the meanwhile, execution and operation of impugned judgment and decree in appeal passed by Learned Additional District Judge1, Kangra at Dharamshala, Circuit Court at Nurpur, District Kangra(HP) in Civil Appeal No. 6N/XIII/2016, titled as Jagdish Chand vs. Ramesh Chand & another, shall stand stayed till next date of hearing, subject to deposit of the entire decreetal amount, along with up to date interest in the Registry of this Court.
Copy dasti.
(Vivek Singh Thakur) Judge March 25, 2022 (veena) ::: Downloaded on - 26/03/2022 20:11:32 :::CIS