Ashok Kumar vs . Maya Devi
2022 Latest Caselaw 9725 HP

Ashok Kumar Vs. Maya Devi

RSA No. 328 of 2022

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22.11.2022 Present: Mr. Y.P. Sood, Advocate, for the appellant/applicant.

RSA No. 328 of 2022

Issue notice to the respondent, returnable for 2nd

January, 2023. Steps for service be taken within one week.

List on 2nd January, 2023.

Cr. MP No. 16223 of 2022

Notice in above terms. In the meanwhile, in the event

of decreetal amount with up-to-date interest being deposited by

the appellant/applicant with the Registry of this Court within a

period of eight weeks from today, the execution of judgment, dated

07.10.2021, passed by the Court of learned Civil Judge, Court No.-

III, Una, District Una, H.P. in Civil Suit No. 103/2016, titled as

Maya Devi Vs. Ashok Kumar as upheld by the Court of learned

Additional District Judge-II, Una, District Una vide judgment, dated

29.07.2022, passed in Civil Appeal No. 1791/2021, titled as Ashok

Kumar Vs. Maya Devi shall remain stayed.

Downloaded copy of this this order is valid for

compliance.

(Ajay Mohan Goel) Judge November 22, 2022 (bhupender)