Himachal Pradesh High Court
Kaushal Bhardwaj vs . Sharmila on 23 June, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Kaushal Bhardwaj Vs. Sharmila Civil Revision No.86 of 2023 .
23.06.2023 Present: Mr. Peeyush Verma, Advocate, for the petitioner.
C.R. No.86 of 2023 & CMP No.7095 of 2023 Issue notice to the respondent, returnable for 24.07.2023, on taking steps within four days.
In the meanwhile, execution and operation of the impugned judgment dated 04.03.2023, passed by the learned Appellate Authority (III), Shimla in Rent Appeal No.6-S/14 of 2022 (Kaushal Bhardwaj Versus Sharmila) shall remain stayed.
List on 24.07.2023.
CMP No.7098 of 2023 The application is disposed of with a direction to the applicant/petitioner to file certified copy of the judgment in question before the next date of hearing.
Jyotsna Rewal Dua
June 23, 2023 Judge
Mukesh
::: Downloaded on - 23/06/2023 20:38:16 :::CIS