RSA/78/2021
2021 Latest Caselaw 2721 HP

RSA No.78 of 2021.

23.4.2021 Present: Mr. Anand Sharma, Sr. Advocate with Mr. Karan Sharma, Advocate, for the appellant.

.

(Through Video Conferencing)

After hearing learned counsel for the appellant, this Court

finds that there is a substantial question of law involved in the instant

appeal, which will be framed at the stage of admission.

Issue pre-admission notice to the respondents returnable

within four weeks, on taking steps within two days. List on

21st May, 2021.

rCMP No.4908 of 2021

Notice in the aforesaid terms. As the main appeal is pending

adjudication and in order to avoid multiplicity of litigation, it is ordered that

till the next date of hearing, the impugned judgment and decree passed by

the learned Trial Court will remain stayed.

The respondents may however, show cause by filing reply on

or before the next date of hearing or otherwise why this order be not made

absolute till the final disposal of the main appeal.

Copy dasti.

(Chander Bhusan Barowalia) Judge

23rd April, 2021 (CS)