Himachal Pradesh High Court
The State Of H.P. & Another vs Narotam Chand on 20 April, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
.
The State of H.P. & another Versus Narotam Chand RSA No.84 of 2022 20.04.2022 Present: Mr. Dinesh Thakur, Mr. Sumesh Raj, Mr. Sanjeev Sood, Additional Advocates General, with Mr. Sunny Dhatwalia, Assistant Advocate General, for the appellants.
CMP(M) Nos.401 of 2022 CMP No.4373 of 2022 Though, by way of these applications, a prayer has been made for condonation of delay in filing the appeal as well as for delay in refiling and removing the objection raised by the Registry of this Court, however, in terms of the report of the Registry, the appeal is within limitation.
In this view of the matter, these applications are disposed of with the observation that there is no need to pass order in the same. The applications stand disposed of.
RSA No.84 of 2022Issue notice to the respondent, returnable for 23.06.2022, on steps being taken within one week.
::: Downloaded on - 20/04/2022 20:07:50 :::CIS.
2 CMP No.4372 of 2022 Notice in above terms. In the meanwhile, execution of the judgment and decree dated 29.07.2019, passed by the Court of learned Senior Civil Judge, Kullu, Lahaul & Spiti at Kullu, District Kullu, H.P., in case No.256 of 2013, titled as Narotam Chand Versus The State of H.P. & another and affirmed by the Court of learned District Judge, Kullu, H.P., vide judgment and decree dated 09.04.2021, in Civil Appeal No.17(32)/2019, titled as State of H.P. & another Versus Narotam Chand, shall remain stayed, subject to the deposition of the decreetal amount with uptodate interest by the applicants within eight weeks from today.
(Ajay Mohan Goel) Judge April 20, 2022 (Rishi) ::: Downloaded on - 20/04/2022 20:07:50 :::CIS