Himachal Pradesh High Court
Rajan Gupta & Ors vs . Sudhir Singh & Ors A/W on 6 July, 2023
Author: Virender Singh
Bench: Virender Singh
Rajan Gupta & ors Vs. Sudhir Singh & ors a/w connected matter .
RSA Nos. 363 of 2022 & 364 of 2022 6.7.2023 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the appellant(s)/applicant(s) in both the appeals.
Mr. Vipin Pandit, Advocate, for the respondents in both the appeals.
r 2022 CMP No. 17350 of 2022 in RSA No. 363 of Considering the stand taken by the applicants, during the pendency of the present appeal, operation of judgment and decree, dated 4.6.2022, passed by learned Senior Civil Judge, Solan, District Solan in Civil Suit No. 33/1 of 2007, titled as, 'Chand Rani & others versus Dayal Gupta & others', shall remain stayed, subject to furnishing surety bond(s) in the sum of Rs.
50,000/ by the applicants, with an undertaking for due execution of the judgment, which shall ultimately be passed against them. The application is, thus, disposed of.
CMP No. 4039 of 2023 in RSA No.363 of 2022 Time sought to file reply. The needful be done within four weeks.
List on 10.8.2023.
(Virender Singh) Judge July 6, 2023 (kalpana) ::: Downloaded on - 06/07/2023 20:47:00 :::CIS