Himachal Pradesh High Court
Sesh Ram vs . Tape Ram on 28 September, 2023
Author: Virender Singh
Bench: Virender Singh
Sesh Ram vs. Tape Ram .
RSA No. 216 of 2023 28.09.2023 Present: Mr. H.S. Rangra, Advocate for the appellants.
Let notice of the appeal be issued, calling upon the respondents as to why the appeal should not be of admitted for hearing. Notice be issued to the respondents, returnable for 23rd November, 2023. Steps be taken within a week.
rt CMP No. 13292 of 2023 Notice in the aforesaid terms. In the meanwhile, the operation and implementation of judgment and decree dated 20.07.2023,passed by the learned District Judge, Mandi in Civil Appeal No. 21 of 2023 titled as Tape Ram vs Sesh Ram and others, is ordered to be stayed, subject to the appellants' furnishing surety bonds in the sum of Rs.1,00,000/-, by giving an undertaking, for due execution of judgment and decree, passed by the learned District Judge, Mandi, in case of ultimate dismissal of the appeal. Let the needful be done within a period of four weeks. Alteration/modification/vacation on motion. The application stands disposed of.
September 28, 2023 ( Virender Singh )
(naveen) Judge
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