Himachal Pradesh High Court
Kartaroo Devi vs . Anil Sharma Ey, on 7 November, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
07.11.2022 Kartaroo Devi vs. Anil Sharma ey, Present: Mr.Janesh Gupta, Advocate, for the nS i CMP No.15561 of 2022 an Application is allowed and: delay | ow the
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petition is condoned. LS N a Application stands disposed ref. Civil Revision Ne. 179 of '502% Notice, tule oh -13.12.2022, on taking steps within two days, be j ssiedeod the respondent.
"ect requisitioned.
fo SCMPNo: 15558 of 2022 a \ ( Notice in the aforesaid terms. NL a Till next date of hearing execution and operation of ae impugned order dated 06.05.2022, passed by the District Judge ércising the powers of Appellate Authority under H.P. Urban
- ent Control Act 1987), in Rent Appeal No.32-S/14 of 2020, titled as Kartaroo Dev vs. Anil Sharma, affirming order dated 13.10.2020, passed by the Rent Controller, Shimla, in Rent Petition No.41-2 of 2017/13, titled as Ani/ Sharma vs. Kartaroo Devi, shall remain stayed. CMP No.15559 of 2022 Applicant-petitioner is exempted from filing certified copy of order of the Rent Controller, at this stage, subject to filing the same within four weeks from today. Application is allowed and disposed of. Petitioner is permitted to produce/use copy of this order, downloaded from the web-page of the High Court of Himachal Pradesh, before the Courts below/authorities concerned, and the said Courts/authorities shall not insist for :1:1 Downloaded on_ - 07/11/2022 20:35:59 Civil Revision No. 179°of 2022 "> inCls production of a certified copy but if required, may verify..passing of order from Website of the High Court. is (Vivek Singh pT kut), o ge November 7, 2022 (Purohit) ot NN _ ' cen .
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