Gian Chand (Deceased) Through Lrs vs . Roop Lal
2022 Latest Caselaw 5983 HP

Gian Chand (Deceased) through LRs Vs. Roop Lal

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RSA No. 280 of 2020

22.7.2022 Present: Mr.Ashok Kumar, Advocate, for the appellants, except appellant No. 1.

Mr.Sanjeev Kuthiala, Senior Advocate alongwith Ms.Garima Kuthiala and Ms.Amita Chandel, Advocates, for the respondent.

RSA No. 280 of 2020 r Admitted on following substantial question of law.

1. Whether impugned judgment and decree

passed by learned Additional District Judge-II, Mandi is result of misreading, misinterpretation and misconstruction of evidence, oral as well as

documentary, resulting into perversity?

List for hearing in due course.

CMP No. 13168 of 2020

Interim order dated 10.12.2020, whereby parties

have been directed to maintain status quo, qua nature, user

and possession of the suit land, as existed on that date, is

made absolute during pendency of present appeal, subject to

alteration/modification/vacation on motion.

The application stands disposed of.

CMP (M) No. 1222 of 2021

This application stands disposed of in terms of

order dated 23.12.2021.

(Vivek Singh Thakur), Judge.

22nd July, 2022 (Keshav)

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