Sunil Thakur vs Brij Mohan Sharma
2022 Latest Caselaw 9356 HP

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Sunil Thakur Versus Brij Mohan Sharma

CR No.183 of 2022

15.11.2022 Present: Mr. Peeyush Verma, Advocate, for the petitioner.

Mr. Nimish Gupta, Advocate, for the

respondent.

Caveat Petition No. 379 of 2022

The caveat petition is discharged. The

same is disposed of.

Civil Revision No.183 of 2022

Notice. Mr. Nimish Gupta, learned counsel

accepts notice on behalf of the respondent. As prayed

for, list on 14.12.2022.

CMP No.15799 of 2022

Notice in above terms. Response, if any, by

the next date of hearing. In the meanwhile, execution

of order dated 07.01.2022, passed by learned Rent

Controller, Shimla, in case No.9/2 of 2019, titled Brij

Mohan Sharma Versus Sunil Thakur, as affirmed by

learned Appellate Authority, Shimla, vide judgment

dated 29.07.2022, passed by learned Appellate

.

Authority, Shimla, in Rent Appeal No.2­S/13B of

2022, titled Sunil Thakur Versus Sh. Brij Mohan

Sharma, shall remain stayed.

      November 15, 2022
                       to            (Ajay Mohan Goel)
                                           Judge

         (Rishi)