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[Cites 1, Cited by 6]

Himachal Pradesh High Court

Surender Kumar Gupta vs . Bahadur Singh on 17 November, 2022

Author: Satyen Vaidya

Bench: Satyen Vaidya

Surender Kumar Gupta vs. Bahadur singh .

RSA No. 321 of 2022 17.11.2022 Present: Mr. Deepak Kaushal, Advocate, for the appellant.

Notice be issued to the respondent, returnable for 15.12.2022, on steps being taken within three days.

r CMP No. 15893 of 2022 Notice in the aforesaid terms. In the meanwhile, the parties are directed to maintain status quo qua the nature and possession of the suit property, till next date.

CMP No. 15986 of 2022 The prayer made in the application is allowed. However, the applicant is directed to file certified copy of the judgment of the learned trial Court within four weeks. The application stands disposed of.

(Satyen Vaidya) Judge 17th November, 2022 (kck) ::: Downloaded on - 17/11/2022 20:34:54 :::CIS