RSA/81/2021
2021 Latest Caselaw 2816 HP

RSA No. 81 of 2021.

06.05.2021 Present: Mr. Sanjeev Kuthiala, Senior Advocate, with Ms.

.

Anaida Kuthiala, Advocate, for the appellant.

(Through Video Conferencing)

Records of the trial Court received. However,

records from the appellate Court have not been received. Let

an urgent reminder in this regard be sent to the first appellate

Court.

Heard. Issue notice to the respondent, returnable

for 17.6.2021, on taking steps within one week.

CMP No. 5161 of 2021

Notice in the aforesaid terms. In the meanwhile,

the operation of impugned judgment and decree dated

15.01.2021 passed by learned Additional District Judge, Kullu,

District Kullu in Civil Appeal No. 07 of 2020, titled Yuv Raj vs.

Ses Ram, is ordered to be stayed and the parties are further

directed to maintain status quo qua nature and possession of

the suit land.

List on 17.06.2021.

6th May, 2021. (Tarlok Singh Chauhan) (GR) Judge