Satya Devi vs . Ramesh Chand
2022 Latest Caselaw 499 HP

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Satya Devi vs. Ramesh Chand

RSA No.35/2022 A

2.3.2022 Present: Mr. Sunny Modgil, Advocate, for the appellant.

Heard. Issue notice to the respondent returnable for

6th April, 2022, on taking steps within three days.

CMP No.1835/2022

Notice in the aforesaid terms. As the main appeal is

pending adjudication and in order to avoid multiplicity of

litigation, it is ordered that till the next date of hearing, operation

and execution of judgment and decree passed by the learned trial

Court shall remain stayed.

The respondent may however, show cause by filing

reply on or before the next date of hearing or otherwise why this

order be not made absolute till final disposal of the main appeal.

CMP No.1834/2022

The application is disposed of with a direction to the

applicant-appellant to file certified copy of judgment and decree

passed by the learned Trial Court, within a period of four weeks.

Copy dasti.

( Chander Bhusan Barowalia ) Judge

2nd March, 2022 (CS)