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[Cites 2, Cited by 2]

Himachal Pradesh High Court

Banti Devi & Another vs . Rakesh Sharma & Others, on 7 November, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Banti Devi & another vs. Rakesh Sharma & others, RSA No. ee 07.11.2022 Present: Mr.H.C. Sharma, Advocate, for the ptt er. "

Mr.Naviesh Verma, Advocate, for spon No.1 and 2.
Cs Mr.Surender Verma, Advocal e, for respondent No.3. Mr.Balram Sharma, Deputy 'Solicitor General of India, for respondent No.4>~ '\ Caveat Petition' No.546 of 2022 wks Discharged. etition stands disposed of. RSA No. Baa of 2022 a Nati € NM. 'Naviesh Verma, learned counsel, appears, mo :
waives 'and accepts' 'service of notice on behalf of respondents No.1 &\.2)-Mr-Surender Verma, learned counsel, on behalf of <\fesp ondent No.3, Mr.Balram Sharma, learned Deputy Solicitor XO of India on behalf of respondent No.4. Notice, returnable on 14.12.2022, on taking steps SW thin two days, be issued to respondent NO.5. CMP No.15403 of 2022 Notice in the aforesaid terms.
Reply, as prayed, be filed within four weeks. List for consideration alongwith main appeal on next date of hearing.
Till next date of hearing, execution and operation of impugned judgment and decree dated 05.03.3022, passed by Senior Civil Judge, Court No.2, Shimla, H.P., in Civil Suit No.7-1 of 2016, titled as Rakesh Sharma & another vs. Banti Devi & others, shall remain stayed, subject to deposit of arrears of use and occupation charges as awarded by the trial Court, on or before ::: Downloaded on - 07/11/2022 20:35:43 :::CIS next date of hearing and also subject to deposit the same-every month on or before 7" of the said month. Parties are permitted to produce a cop' iSO! downloaded from the web-page of the High Court\of Hifachal Pradesh, before the Courts below/autherities conce ned, and the said Courts/authorities shall not insist. for baton of a certified copy but if required, may verify passing 9 'of order from Website of
-- ee the High Court. S '(Vivek Singh Thakur) < Judge November 7, 2022. NOD (Purohit) an o
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