Himachal Pradesh High Court
Kuldeep Singh vs Harbans Lal (Since Deceased) on 9 May, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Kuldeep Singh Versus Harbans Lal (since deceased) through LRs Smt. Kanta Devi & others RSA No.100 of 2022 09.05.2022 Present:
Mr. Ajay Kumar, Sr. Advocate, with Mr. Sumit Sood, Advocate, for the appellants. RSA No.100 of 2022 Issue notice to the respondents, returnable for 07.07.2022, on steps being taken within one week.
CMP No.5449 of 2022 in RSA No.100 of 2022 Notice in above terms. In the meanwhile, execution of the judgment and decree dated 01.09.2017, passed by the Court of Court of learned Civil Judge, Court No.2, Kangra, District Kangra, H.P., in Civil Suit No.136 of 2004, titled as Kuldeep Singh Versus Harbans Lal and in the Counter Claim No.88 of 2017, titled as Harbans Lal Versus Kuldeep Singh, shall remain stayed.
There would be no need for a certified copy of this order and learned counsel for the parties can download this order alongwith case ::: Downloaded on - 09/05/2022 20:06:03 :::CIS .
2 status from the official web page of this Court and attest it to be a true copy.
CMP No.5448 of 2022 in RSA No.100 of r 2022 This application is disposed of with the direction that the applicant shall file certified copy of the judgment and decree dated 01.09.2017, passed by the Court of learned Civil Judge, Court No.2, Kangra, District Kangra, H.P., in Civil Suit No.136 of 2004, titled as Kuldeep Singh Versus Harbans Lal and in the Counter Claim No.88 of 2017, titled as Harbans Lal Versus Kuldeep Singh, within a period of four weeks.
(Ajay Mohan Goel) Judge May 09, 2022 (Rishi) ::: Downloaded on - 09/05/2022 20:06:03 :::CIS