Himachal Pradesh High Court
Partap Chand vs . Tarsem Chand on 3 January, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Partap Chand vs. Tarsem Chand .
CMPMO No. 678 of 2022 03.01.2023 Present: Mr. Ramakant Sharma and Mr. Parav Sharma, Advocates, for the petitioner.
CMPMO No. 678 of 2022 Notice to the respondent, returnable on 4th April, 2023, on taking steps within three days, be issued.
CMP No. 18435 of 2022 Notice in aforesaid terms. Till next date of hearing, operation and execution of impugned order dated 10.10.2022 passed by learned Senior Civil Judge, Kangra at Dharamshala in CMA No. 31 of 2109 titled Tarsem Chand vs. Partap Chand shall remain stayed.
CMP No. 18436 of 2022 Allowed at this stage and petitioner is exempted from filing translated copies of Hindi/vernaculars of Annexure P-2, subject to filing of same within seven days as and when directed to do so.
Application stands disposed of.
Petitioner is permitted to produce copy of order downloaded from the High Court website before concerned authority/trial Court and it shall not insist for certified copy of order, however, if required it may verify the order from the High Court website or otherwise.
January 03, 2023 (Vivek Singh Thakur)
(ms) Judge
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