Unknown vs Madan Lal V. Soma Devi
2022 Latest Caselaw 8900 HP

Madan Lal v. Soma Devi

.

RSA No. 57 of 2022

31.10.2022 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the appellant.

Mr. Sanket Sankhyan, Advocate, for respondent No.1.

Mr. Rahul Gathania, Advocate, vice counsel, for

respondent No.2.

CMP No. 2554 of 2022

Despite their being last opportunity granted vide

order dated 27.9.2022, no reply to the application has been filed

and as such, interim order dated 16.3.2022, whereby operation

and execution of impugned judgment and decree dated

14.1.2022, passed by the learned District Judge, Bilaspur, H.P.,

in Civil Appeal No. 03/13 of 2016/2019 was stayed, is made

absolute. Alteration, modification and vacation on motion. The

application is disposed of.

RSA No. 57 of 2022

Since appeal stands admitted and parties are duly

represented, now let this matter be listed for hearing in the

month of March, 2023. Records be called for.

             31st October, 2022                           (Sandeep Sharma),
             Manjit                                           Judge