Himachal Pradesh High Court
Santosh & Others vs . Naresh Kumar Mehta on 21 December, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Santosh & others Vs. Naresh Kumar Mehta .
RSA No. 380 of 2022 21.12.2022 Present: Mr.Pawan K. Sharma, Advocate for the appellant.
Mr.Suneet Goel, Advocate, for the respondents.
Caveat No. 604 of 2022 r to Allowed. The Caveat is disposed of.
RSA No. 380 of 2022 Notice. Mr.Suneet Goel, Advocate waives service and accepts notice on behalf of respondents and seeks time to have complete instructions.
List for consideration on 16th March, 2023.
Records be requisitioned.
CMP No. 17711 of 2022 Notice in the aforesaid terms. Reply be filed within four weeks. Rejoinder thereto within four weeks, thereafter.
List alongwith main appeal.
Till next date, execution and operation of impugned judgment and decree dated 17.11.2018 passed by Civil Judge Kandaghat, District Solan, H.P. in Civil Suit No. 73-K/1 of 2011, titled as Naresh Kumar Vs. Santosh and others, affirmed by Additional District Judge-II, Solan, District Solan vide judgment and decree dated 2.9.2022 passed in Civil Appeal No. 11ADJ-
II-13/2022, shall remain stayed, subject to deposit of arrears of rent and mesne profits alongwith up to date interest in the ::: Downloaded on - 21/12/2022 20:36:39 :::CIS Registry of this court on or before .
31st January, 2023, if not already deposited before the Courts below.
Parties are permitted to use downloaded copy of this order from the High Court website and the trial Court/concerned authority shall not insist for certified copy of the order, rather, if need be, passing of this order can be verified from the Webpage of this High Court.
(Vivek Singh Thakur), Judge.
21st December, 2022 (Keshav) ::: Downloaded on - 21/12/2022 20:36:39 :::CIS