Lal And Others vs Vipan Lal And Others
2021 Latest Caselaw 443 HP

RSA No. 5 of 2021

.

07.01.2021 Present: Mr. Deepak Bhasin, Advocate for the appellants.

(Through Video Conference)

Notice to the respondents returnable for 09.04.2021.

Steps for service be taken within two weeks.

List on 09.04.2021 CMP No. 426 of 2021

Notice in above terms. Till the next date of hearing, execution of judgment and decree dated 03.08.2018, passed by

the Court of learned Senior Civil Judge, Court No. 1, Rohru,

District Shimla, in Civil Suit No. 22-1 of 2013, titled as Vipan Lal and others vs. Banwari Lal and another, as well as the judgment and decree dated 12.10.2020, passed by the Court of

learned District Judge (Forests), Shimla, HP in Civil Appeal No. 33-R/13 of 2018, titled as Shri Banwari Lal and another vs. Shri

Vipan Lal and others, to the extent whereby a decree of

mandatory injunction stands granted in favour of the respondent/plaintiff, shall remain stayed.

CMP No.425 of 2021 This application is disposed of with the direction that applicants shall file certified copies of judgment and decree passed by the Court of learned Senior Civil Judge, Court No. 1, Rohru, District Shimla, H.P. within a period of four weeks.

Copy dasti.

(Ajay Mohan Goel) Judge January 07, 2021 (narender)