Himachal Pradesh High Court
Veena Devi vs . Durga Singh on 16 November, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
RSA No.320 of 2022 16.11.2022 Present Mr. Sanket Sankhyan, Advocate, for the appellant.
RSA No.320 of 2022 Notice be issued to the respondents, returnable within a period of four weeks, on taking steps within one week.
CMP No.15933 of 2022 Notice in the aforesaid terms. Reply, if any, be filed on or before the next date of hearing. In the meanwhile, parties are directed to maintain status quo qua nature and possession of the suit property.
Copy Dasti (Sandeep Sharma) Judge 16th November, 2022 (shankar) ::: Downloaded on - 16/11/2022 20:36:24 :::CIS