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Himachal Pradesh High Court

Shri Kulvinder Suri And Others vs . Shri Chattar Singh And Others on 6 April, 2023

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

Shri Kulvinder Suri and others Vs. Shri Chattar Singh and others Civil Suit No. 20 of 2023 .

06.04.2023 Present: Mr. Neeraj Gupta, Senior Advocate, with Ms. Rinki Kashmiri, Advocate, for the plaintiffs/applicants. Civil Suit No. 20 of 2023 Issue notice to the defendants, returnable for 24th May, 2023. List on 24th May, 2023.

OMP No. 146 of 2023 Notice in above terms.

OMP No. 145 of 2023 Notice in above terms. Till further orders, the non-

applicants are restrained from entering into any agreement of sale with third party/parties, entity/entities or to deal with the suit land entered in Khasra No. 524, measuring 19 bighas 8 biswas, Khasra No. 607/453, measuring 77-18 bighas, Khasra No. 597/522, measuring 54-14 bighas, Khasra No. 525, measuring 3 biswas and Khasra Nos. 447, 446, 723/445 and 722/445, measuring 19 bighas, total approximately 150 bighas, situated in Mauja Anhench, Hadbast No. 69/189, Tehsil and District Solan, H.P. in any manner by holding negotiations or by doing any other acts with third party as also from selling, transferring, alienating, encumbering or creating a third party interest thereupon.

However, this order shall be subject to compliance of provisions of Order 39, Rule 3 of the Code of Civil Procedure by the applicants/plaintiffs.

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.

This application is disposed of with the direction that on the requisite amount being paid by the applicants/plaintiffs with the Registry of this Court, the documents in question will be translated by the Official Translator.

Downloaded copy of this order is valid for compliance.


                                                         (Ajay Mohan Goel)
                  r                                            Judge

    April 06, 2023
       (bhupender)








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