Himachal Pradesh High Court
Prakash Chand vs . Jeet Ram on 12 December, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
RSA No. 1 of 2022 12.12.2022 Present: Mr. Raman Prashar Advocate for the appellant.
Mr. Arun Kumar Sharma, Advocate for respondent No.1.
Respondents No. 2 to 8 are ex-parte.
RSA No. 1 of 2022 On request of learned counsel for respondent No.1, matter is adjourned. List after four weeks.
CMP No. 33 of 2022 Pleadings are complete. Order dated 3.1.2022 directing the parties to maintain status quo qua nature, possession and title of suit property is made absolute during pendency of appeal subject to alteration, modification and vacation on motion.
Application stands disposed of.
CMP No. 15614 of 2022Reply, as prayed, be filed within two weeks positively.
List for consideration on 9th January, 2023.
December 12, 2022 (Vivek Singh Thakur)
(ms) Judge
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