RSA/19/2021
2021 Latest Caselaw 1604 HP

RSA No. 19 of 2021

3.3.2021 Present: Mr.Naresh Sharma, Advocate, vice Mr.Malay

.

Kaushal, Advocate, for the appellant.

RSA No. 19 of 2021

Notice, returnable on 4th May, 2021, on taking

steps within three days, be issued to the respondent.

Records be requisitioned.

r CMP No.2040 of 2021

Notice in the aforesaid terms. In the meanwhile,

parties are directed to maintain status quo, qua possession of

the suit land and impugned judgment and decree dated

13.2.2020 passed by learned District Judge, Hamirpur, H.P. in

Civil Appeal No. 61 of 2018 shall remain stayed to that extent.

CMP No. 2042 of 2021

Heard. Allowed. The applicant/appellant is

exempted from filing certified copy of trial Court judgment at

this stage, subject to filing of the same within four weeks.

The application stands disposed of.

Appellant is allowed to produce downloaded copy

of this order from High Court website and learned trial Court

shall not insist for certified copy, rather he shall verify from

High Court website.

Dasti copy on usual terms.

(Vivek Singh Thakur), Judge.

3rd March, 2021 (Keshav)

.