Kuldeep Singh vs Harbans Lal (Since Deceased)
2022 Latest Caselaw 2975 HP

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Kuldeep Singh Versus Harbans Lal (since deceased)

through LRs Smt. Kanta Devi & others

RSA No.100 of 2022

09.05.2022 Present:

Mr. Ajay Kumar, Sr. Advocate, with Mr. Sumit Sood, Advocate, for the appellants.

RSA No.100 of 2022

Issue notice to the respondents,

returnable for 07.07.2022, on steps being taken

within one week.

CMP No.5449 of 2022 in RSA No.100 of

Notice in above terms. In the meanwhile,

execution of the judgment and decree dated

01.09.2017, passed by the Court of Court of learned

Civil Judge, Court No.2, Kangra, District Kangra,

H.P., in Civil Suit No.136 of 2004, titled as Kuldeep

Singh Versus Harbans Lal and in the Counter

Claim No.88 of 2017, titled as Harbans Lal Versus

Kuldeep Singh, shall remain stayed.

There would be no need for a certified

copy of this order and learned counsel for the

parties can download this order alongwith case

.

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status from the official web page of this Court and

attest it to be a true copy.

CMP No.5448 of 2022 in RSA No.100 of r 2022

This application is disposed of with the

direction that the applicant shall file certified copy

of the judgment and decree dated 01.09.2017,

passed by the Court of learned Civil Judge, Court

No.2, Kangra, District Kangra, H.P., in Civil Suit

No.136 of 2004, titled as Kuldeep Singh Versus

Harbans Lal and in the Counter Claim No.88 of

2017, titled as Harbans Lal Versus Kuldeep Singh,

within a period of four weeks.

(Ajay Mohan Goel) Judge May 09, 2022 (Rishi)