Surinder Kumar vs . Bimlesh Sharma & Others. \
2022 Latest Caselaw 3887 HP

27.05.2022

Surinder Kumar vs. Bimlesh Sharma & others. \

RSA No:i15 of 2022.

Present: Mr.Naveen Awasthi, Advocate, for the appel te

RSA No. 115 of 2022

Notice, returnable on 30. 06. 2022, ee king steps within two days, be issued to the respondents, CMP No.6494 of 2022 SoS

Notice in the aforesaid tenis. a 'Sy Learned counsel 'eh te applicant-appellant submits

that during pendency f proceedings before learned District Judge/Additional | bistet. Judge, execution of impugned judgment

and decree ce pobsed by trial Court was stayed.

4 "Taki: into consideration his submissions, parties are

directecto 'Yhaintain status quo as existed on date with respect to

Qeeeation of impugned order dated 22.04.2016, passed by learned eee (Junior Division), Baijnath, District Kangra, H.P. in Civil

ew Misc. Application No.104 of 2016, titled as Surinder Kumar vs. Smt.

~Bimlesh Sharma & others, and judgment dated 08.04.2022, passed

by learned Additional District Judge-lll, Kangra at Dharamshala, Camp at Baijnath, District Kangra, H.P., till next date of hearing. CMP No.6496 of 2022 Applicant-appellant is exempted from filing certified copy of judgment dated 22.04.2016, passed by learned Civil Judge (Junior Division) Baijnath, District Kangra, H.P., at this stage, subject to filing the same well before next date of hearing. Application is allowed and disposed of. Applicant-appellant permitted to produce a copy of this order, downloaded from the web-page of the High Court of Himachal Pradesh, before the trial Court/authorities concerned,

and the said Court/authorities shall not insist for production of a

N

cis

certified copy but if required, may verify it from Website-of the

High Court.

(Vivek Singh udge

May 27, 2022 XS oS Ve (Purohit) : > A \

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