State Of H.P. vs . Balbir Singh And Others
2022 Latest Caselaw 8521 HP

State of H.P. Vs. Balbir Singh and others

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RSA No.155 of 2022

14.10.2022 Present Mr. Sudhir Bhatnagar and Mr. Narender Guleria, Additional Advocate Generals with Mr. Sunny Dhatwalia,

Assistant Advocate General, for the appellant.

Mr. Sunny Modgil, Advocate for respondent Nos. 1, 2, 3(i) to 3(v), 4,5,7, 8(iv), 9,12,13(i) to 13(iii), 14, 16(i), 17

and 20.

RSA No.155 of 2022

List for admission on 5.12.2022. In the meanwhile,

record of learned court below be called for.

CMP No.8815 of 2022

Reply to the application stands filed on behalf of the non-

applicants-respondents. After having heard learned counsel for the

parties and perused the pleadings adduced on record vis-à-vis

judgment and decree impugned in the instant proceedings, this

Court finds that no prejudice, if any, would be caused to either of the

parties, if they are directed to maintain status quo qua nature and

possession of the suit property.

Consequently, in view of the above, the parties are

directed to maintain status quo qua nature and possession of the

suit property till further orders.

(Sandeep Sharma) Judge 14th October, 2022 (shankar)