Notice In The Aforesaid Terms vs Unknown
2021 Latest Caselaw 3114 HP

RSA No.103 of 2021-G

13.07.2021 Present: Mr.N.K. Thakur, Senior Advocate, alongwith

.

Mr.Divya Raj Singh, Advocate, for the appellants,

through Video Conferencing.

RSA No.103 of 2021

Notice, returnable on 28.09.2021, on taking steps

within three days, be issued to the respondent.

Records be requisitioned.

CMP No.7412 of 2021

Notice in the aforesaid terms.

In the meanwhile, execution and operation of

impugned judgment and decree dated 03.12.2018, passed by

learned Senior Civil Judge, Hamirpur, H.P., in Civil Suit No.218 of

2012, titled as Piar Chand vs. Joginder Singh & others, partly

affirmed by learned District Judge, Hamirpur, H.P., vide

judgment and decree dated 24.03.2021, passed in Civil Appeal

No.17 of 2019, titled as Dhian Singh & others vs. Piar Chand,

shall remain stayed till next date of hearing, subject to deposit

of decretal amount alongwith up-to-date interest in the Registry

of this Court within six weeks from today.

CMP No.7413 of 2021

Applicants-appellants are exempted from filing

certified copy of the judgment and decree passed by the trial

Court, at this stage, subject to filing of the same within six

weeks.

Application is allowed and disposed of.

Copy dasti on usual terms.

(Vivek Singh Thakur) Judge July 13, 2021 (Purohit)