The State Of H.P. & Others vs Ramesh Kumar &
2022 Latest Caselaw 3024 HP

.

The State of H.P. & others Versus Ramesh Kumar &

others RSA No.101 of 2022

10.05.2022 Present: Mr. Hemant Vaid, Additional Advocate General, for the appellants.

CMP(M) No.590 of 2022

Though, by way of this application, a

prayer has been made for condonation of delay in

filing the appeal, which in terms of the report of the

Registry is within limitation, accordingly, no order

is required to be passed in this application and the

same is ordered to be closed.

RSA No.101 of 2022

Issue notice to the non­applicants,

returnable for 05.07.2022, on steps being taken

within one week. On the next date of hearing, list

before the appropriate Bench.

CMP No.5521 of 2022

Notice in above terms. Till further orders,

execution of the judgment and decree dated

30.12.2020, passed by the Court of learned District

Judge, Hamirpur, District Hamirpur, H.P., in Civil

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Appeal No.21 of 2020, titled as Ramesh Kumar &

others Versus State of Himachal Pradesh & others,

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

status from the official web page of this Court and

attest it to be a true copy.

(Ajay Mohan Goel) Judge May 10, 2022

(Rishi)