CR/2/2021
2021 Latest Caselaw 652 HP

C. R. No. 2 of 2021

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22.01.2021 Present: Mr. Ajay Sharma, Senior Advocate with Ms.

Anandita Sharma, Advocate, for the petitioner.

( Through Video Conference)

CWP No. 2 of 2021 and CMP No. 889 of 2021

Notice to the respondents returnable for 8 th February, 2021,

on taking steps by tomorrow.

Vide this Civil revision judgment debtor is seeking stay of

impugned order dated 16.01.2021, passed by learned Civil Judge,

Nahan, District Sirmaur, H.P.

I have heard learned counsel for the petitioner and gone

through the record. Para 10 of impugned order, which is innocuous,

reads as under:-

"10. Before parting with the order, I deem if appropriate to

direct the Revenue Agency after proper compliance of the order passed by this Court referred supra, in case, it is

established on record that the dwelling house in dispute whose 1/4th share was to be provided to decree holder exist

on some new corresponding Khasra number which has now arisen out of the old Khasra numbers then they are directed to execute the warrant of possession taking the help of police also."

However, Mr. Ajay Sharma, Senior Advocate assisted by

Ms. Anandita Sharma, Advocate, is insisting upon that in case the

impugned order is not stayed, it shall cause irreparable loss to the

judgment debtor.

Ms. Anandita Sharma, Advocate states at Bar that Khasra

No. 1696 does not found part of Khasra No. 1007.

Given above, impugned order dated 16.01.2021 shall

remain stayed till the next date.

List on 08.02.2021 before the appropriate Bench. It is

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clarified that this interim order shall automatically vacate on

08.02.2021, unless extended by the learned coordinate Bench after

assessing the matter afresh.

"Copy Dasti"

(Anoop Chitkara) Vacation Judge

22nd January , 2021 (rk/st)