Himachal Pradesh High Court
Surinder Kumar vs . Bimlesh Sharma & Others. \ on 27 May, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
27.05.2022 Surinder Kumar vs. Bimlesh Sharma & others. \ RSA No:i15 of 2022.
Present: Mr.Naveen Awasthi, Advocate, for the appel te RSA No. 115 of 2022 Notice, returnable on 30. 06. 2022, ee king steps within two days, be issued to the respondents, CMP No.6494 of 2022 SoS Notice in the aforesaid tenis. a 'Sy Learned counsel 'eh te applicant-appellant submits that during pendency f proceedings before learned District Judge/Additional | bistet. Judge, execution of impugned judgment and decree ce pobsed by trial Court was stayed.
4 "Taki: into consideration his submissions, parties are directecto 'Yhaintain status quo as existed on date with respect to Qeeeation of impugned order dated 22.04.2016, passed by learned eee (Junior Division), Baijnath, District Kangra, H.P. in Civil ew Misc. Application No.104 of 2016, titled as Surinder Kumar vs. Smt. ~Bimlesh Sharma & others, and judgment dated 08.04.2022, passed by learned Additional District Judge-lll, Kangra at Dharamshala, Camp at Baijnath, District Kangra, H.P., till next date of hearing.
CMP No.6496 of 2022Applicant-appellant is exempted from filing certified copy of judgment dated 22.04.2016, passed by learned Civil Judge (Junior Division) Baijnath, District Kangra, H.P., at this stage, subject to filing the same well before next date of hearing. Application is allowed and disposed of. Applicant-appellant permitted to produce a copy of this order, downloaded from the web-page of the High Court of Himachal Pradesh, before the trial Court/authorities concerned, and the said Court/authorities shall not insist for production of a :1: Downloaded on - 27/05/2022 20:14:28 1: N cis certified copy but if required, may verify it from Website-of the High Court.
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