Notice In Above Terms. Till The ... vs Unknown
2021 Latest Caselaw 563 HP

RSA No. 4 of 2021

.

08.01.2021 Present: Dr. Lalit Kumar Sharma, Advocate for the appellant.

(Through Video Conference) CMP(M) No. 6 of 2021

Though, this is an application filed under Section 5

of the Limitation Act for condonation of delay in filing the

appeal, however, as per report of the Registry, in terms of the

order passed by Hon'ble Supreme Court of India vis-a-vis the

governance of limitation during COVID-19 pandemic, the appeal

is stated to be within limitation. Accordingly, as no order is

required to be passed in this application, the same is closed.

RSA No. 4 of 2021

Notice to the respondent returnable for 08.04.2021.

Steps for service be taken within one week.

List on 08.04.2021.

CMP No. 404 of 2021

Notice in above terms. Till the next date of hearing,

execution of judgment and decree dated 31.12.2019, passed by

the Court of learned Additional District Judge-III, Kangra at

Dharamshala, District Kangra, H.P. in Civil Appeal No. 21-B/

XIII/2018, titled as Jamit Ram vs. Hans Raj, shall remain stayed.

Copy dasti.

(Ajay Mohan Goel) Judge January 08, 2021 (narender)