Unknown vs Dr. Pyare Lal Sud V. Vivek Sharma
2022 Latest Caselaw 10103 HP

Dr. Pyare Lal Sud v. Vivek Sharma

.

RSA No. 165 of 2022

29.11.2022 Present Mr. Jeevesh Sharma, Advocate, for the appellant.

Ms. Menka Raj Chauhan, Advocate, for the respondent.

CMP No. 8894 of 2022 No reply is intended to be filed by the respondent, as such,

the same is allowed. Operation and execution of judgment and decree

dated 2.11.2019 passed by learned Civil Judge (Senior Division) Shimla

in Civil Suit No. 106-1 of 2011/19 affirmed by learned Additional District

Judge(1), Shimla, Himachal Pradesh in judgment and decree dated

30.3.2022 passed in Civil Appeal No. 2-S/13 of 2020 is stayed, subject

to deposit of 50% of the decreetal amount within a period of four weeks.

Application stands disposed of.

Copy Dasti.

(Sandeep Sharma) Judge

November 29, 2022 (vikrant)