Himachal Pradesh High Court
Gian Chand And Others vs Ram Lal And Others on 26 April, 2016
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CMPMO No. 485 of 2015
Date of Decision: 26.4.2016
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Gian Chand and others
...Petitioners
Versus
Ram Lal and others
of
...Respondents
___________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
rt
Whether approved for reporting?
_________________________________________________________
For the petitioners : Mr. Balwant Kukreja, Advocate.
For the respondents : Mr. Ajay Sharma, Advocate, for
respondents No. 1 to 6.
Rajiv Sharma, Judge (oral):
The judgment dated 27.10.2015, passed by learned Additional District Judge-II, Solan, District Solan in Civil Misc. Appeal No. 2 FTC/14 of 2013 is equitable. Accordingly, no ground has been made out for interference with the order dated 27.10.2015.
2. Consequently, the present petition is dismissed.
However, in the interest of justice, learned trial Court is directed to decide the civil suit No. 4/1 of 2010 within a period of six months from today. The stay order dated 1.12.2015, passed by this Court is vacated.
::: Downloaded on - 15/04/2017 20:10:53 :::HCHP3. The parties through their counsel are directed to appear before learned trial Court on 9.5.2016. The pending application(s), if any, are also disposed of. No costs.
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(Rajiv Sharma), Judge April 26, 2016 (kalpana) of rt ::: Downloaded on - 15/04/2017 20:10:53 :::HCHP