RSA/36/2020
2021 Latest Caselaw 1602 HP

RSA No. 36 of 2020

3.3.2021 Present: Mr. Ajay Sharma, Senior Advocate with Ms.

.

Aanandita Sharma, Advocate for the appellant.

Mr. K.D. Sood, Senior Advocate with Mr. Sukrit Sood, Advocate, for the respondent.

RSA No. 36 of 2020 Admit on the following substantial question of law:

Whether the impugned judgments and decrees passed

by learned Courts below are result of mis-reading, misinterpretation and misconstruction of the evidence adduced on record by the parties?

Record be called for.

CMP No. 916 of 2020 Reply to the application stands filed.

Having heard learned counsel for the parties and

perused the material available on record, this Court is of

the view that no prejudice would be caused to either of the

parties, in case, they are directed to maintain status quo

qua nature and possession of the suit property. Ordered

accordingly. Alteration/modification on motion.

Application stands disposed of.

CMP No. 918 of 2020 This application is disposed of with a direction to the

appellants to file English translation/legible copies of

documents in issue within four weeks.

(Sandeep Sharma) Judge

March 3, 2021 (Vikrant)