Krishan Dutt vs . Prem Dutt
2022 Latest Caselaw 9144 HP

Krishan Dutt vs. Prem Dutt

.

RSA No. 313 of 2022

7.11.2022 Present: Mr. B.M. Chauhan, Sr. Advocate with Mr. Amit Himalvi, Advocate, for the appellant.

Notice be issued to the respondent,

returnable for 4.1.2023, on steps being taken within

one week.

r CMP No. 15394 of 2022

Notice in the aforesaid terms. In the

meanwhile, impugned judgment and decree dated

8.7.2022, passed by learned Additional District Judge-

II, Solan, District Solan, H.P. in Civil Appeal No.

30ADJ-II-13/2020(2016), shall remain stayed.

CMP No. 15395 of 2022

The prayer made in the application is

allowed. However, the applicant is directed to file

certified copy of the judgment passed by learned Civil

Judge within six weeks. The application stands

disposed of.

(Satyen Vaidya) Judge 7th November, 2022 (kck)