Himachal Pradesh High Court
Swarn Bala Sahani vs . Rohin Anand on 10 November, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Swarn Bala Sahani vs. Rohin Anand .
CR No. 181 of 2022 10.11.2022 Present: Mr. V. S. Chauhan, Sr. Advocate with Mr. Avinash Sharma, advocate, for the petitioner.
Ms. Dhanwanti, Advocate, vice counsel for the respondent.
Notice. Ms. Dhanwanti, Advocate, appears and waives service of notice on behalf of the respondent.
List for consideration on 14.12.2022. In the meanwhile records of the authorities below be also requisitioned.
CMP No. 15663 of 2022 Notice in the aforesaid terms. Learned counsel for the respondent seeks time to file reply. Be filed on or before the next date. In the meanwhile, the execution of impugned judgment dated 2.9.2022, passed by learned Appellate Authority-III, Solan in case No. 14/2020, shall remain stayed.
CMP(M) No. 1457 of 2022Notice in the aforesaid terms. Learned counsel for the respondent seeks time to file reply. Be filed on or before the next date.
CMP No. 15666 of 2022The prayer made in the application is allowed.
However, the applicant is directed to file certified copy of the judgment dated 31.5.2018, passed by learned Rent ::: Downloaded on - 10/11/2022 20:36:06 :::CIS Controller within six weeks. The application stands .
disposed of.
(Satyen Vaidya)
Judge
10th November, 2022
(kck)
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