Purkhu @ Paras Ram vs . Smt. Kala Devi & Ors.
2022 Latest Caselaw 3541 HP

Purkhu @ Paras Ram vs. Smt. Kala Devi & Ors.

RSA No. 107 of 2022

.

18.05.2022 Present: Mr. J.R. Poswal, Advocate, for the appellant.

Issue notice to the respondents returnable

for 22nd June, 2022 on taking steps within two days.

CMP No. 5919 of 2022

r Notice in the aforesaid terms. In order to

avoid multiplicity of litigation, the operation, execution

and implementation of the impugned judgment and

decree dated 14.01.2022 is ordered to be stayed till the

next date of hearing.

The respondents 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 the

final disposal of the case.

CMP No. 5916 of 2022

Learned counsel for the

applicant/appellant seeks liberty to withdraw the

present application at this stage.

In view of the above the present

application is dismissed as withdrawn and disposed

of.

CMP No. 5920 of 2022

.

The application is disposed of with a

direction to the applicant to file certified copy of the

learned Trial Court Judgment and Decree within a

period of four weeks.

Copy dasti.

18th May, 2022 to (Chander Bhusan Barowalia) Judge

(himani)