RFA/90/2021
2021 Latest Caselaw 3564 HP

RFA No. 90 of 2021

4.8.2021 Present: Mr. Lalit K. Sharma, Advocate, for the appellant.

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CMP No. 8671 of 2021

For the reasons spelt out in the application, the

delay in re-filing the appeal, after removing the objection, is,

condoned. The application stands disposed of.

RFA No. 90 of 2021

Admit.

r Call for the records.

CMP No. 8667 of 2021

Subject to appellants' depositing 50% of the

decretal amount, alongwith upto date interest, accrued

thereon, within a period of six weeks, in the Registry of this

Court, thereupon the operation of judgment, of, 18.9.2019,

pronounced by the learned Additional District Judge-I,

Solan, H.P. in Civil Suit No. 08-S/1 of 2017, is stayed,

during the pendency of the appeal, before this Court. The

application stands disposed of.

Copy dasti.

(Sureshwar Thakur) Judge

August 4, 2021 (Kalpana)

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