Himachal Pradesh High Court
Smt. Amita Sood vs . Harmesh Kumar on 18 July, 2023
Author: Virender Singh
Bench: Virender Singh
Smt. Amita Sood vs. Harmesh Kumar .
RSA No. 166 of 2023 18.7.2023 Present: Mr. Adarsh K. Vashista, Advocate, for the appellants.
RSA No. 166 of 2023 As prayed for, objections be removed within one week.
Let, notice be issued to the respondents, calling upon them as to why the appeal be not admitted for hearing.
Notices be issued to the respondents, returnable for 12th September, 2023. Steps be taken within a week from today.
CMP No. 8833 of 2023 Notice in the aforesaid terms.
Meanwhile, the respondents are restrained from creating third party right over the suit land as well as from alienating the suit land or creating any kind of charge over the same. Compliance of order 39 Rule 3 CPC be made immediately.
CMP No. 8834 of 2023Considering the factual position, the application is allowed and disposed of. The applicant-appellant is exempted from filing certified copy of the judgment and decree passed by learned Civil Judge, Senior Division, Court No. 1, Sundernagar, District Mandi, H.P. ( Virender Singh ) Judge July 18, 2023 (vs) ::: Downloaded on - 18/07/2023 20:49:43 :::CIS