Himachal Pradesh High Court
Amit Handa vs The Jullundur Krishna Dal Sewa Samiti on 19 September, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Amit Handa versus The Jullundur Krishna Dal Sewa Samiti .
RSA No.272 of 2022 19.09.2022 Present Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the appellant.
Notice be issued to the respondent, returnable within a period of four weeks, on taking steps within one week.
List before the appropriate Bench.
CMP No.13235 of 2022 Notice in the aforesaid terms. Reply, if any, be filed on or before the next date of hearing. In the meanwhile, subject to the appellant-applicants depositing the decreetal amount alongwith up-
to-date interest, within a period of four weeks from today, operation and execution of the impugned judgments and decrees passed by learned Courts below shall remain stayed.
CMP No.13236 of 2022Allowed. Certified copy of trial Court judgment be filed within a period of four weeks. The application stands disposed of.
Copy dasti.
(Sandeep Sharma) Judge 19th September, 2022 (shankar) ::: Downloaded on - 19/09/2022 20:04:52 :::CIS