RSA/247/2020
2021 Latest Caselaw 3626 HP

RSA No. 247 of 2020

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05.08.2021 Present: Ms. Vandna, Advocate, for the appellant.

Mr. Rohit, Advocate, for the respondents. (Through Video Conferencing)

CMP No.10914 of 2020 By way of instant application filed under Order 41

rule 5 and Order 39 Rule 1 & 2, read with Section 151 CPC,

prayer has been made on behalf of the applicant for staying the

execution and operation of the impugned judgment and decree

dated 15.01.2019, passed by learned Additional District Judge-I,

Kangra at Dharamshala, in Civil Appeal No.31-D/XIII/2018 and

restraining the non-applicants/respondents from interfering in the

suit land, in any manner.

Since, despite sufficient opportunities, no reply has

been filed to the aforesaid application, judgment as detailed

hereinabove, passed by learned Additional District Judge-I,

Kangra at Dharamshala, is stayed and during the pendency of

appeal, parties are directed to maintain status quo qua nature

and possession of the suit property.

Alteration/Vacation/Modification on motion.

Application stands disposed of.

Copy dasti.

(Sandeep Sharma) Judge

5th August, 2021 (reena)