Sukhwanti Devi vs . Diwan Singh & Others
2023 Latest Caselaw 365 HP

Sukhwanti Devi vs. Diwan Singh & others

.

RSA No.180 of 2017

06.01.2023 Present: Mr.Sudhir Thakur, Senior Advocate, alongwith Mr.Karun Negi, Advocate, for the appellant.

Mr.Balwinder Singh, Advocate, vice Mr.Dalip K. Sharma, Advocate, for respondent No.1.

Ms.Shrutika, Advocate, vice Mr.Dheeraj K. Vashisht, Advocate, for respondents No.2 and 6.

Mr.Pratap Singh Goverdhan, Senior Advocate, alongwith Mr.Chaman Goverdhan, Advocate, for respondent No.5.

Mr.Rajul Chauhan, Advocate, vice Mr.Ajay Singh Kashyap, Advocate, for respondent No.4.

Kanwar Bhupinder Singh, Advocate, for respondents No.7 and 9.

RSA No.180 of 2017

Fresh steps for the service of respondents No.8(a) to

8(d), as prayed, now be taken within a week. On taking such

steps, notice, returnable within four weeks, be issued to these

respondents.

Power of Attorney on behalf of respondent No.5 also

be filed in the meanwhile.

CMP No. 10731 of 2022

No reply is intended to be filed on behalf of

appearing respondents except respondent No.1.

Reply on behalf of respondent No.1, as prayed, be

filed within four weeks. Rejoinder thereto, within four weeks

thereafter.

List for consideration in the third week of March

2023.

Till next date of hearing execution and operation of

impugned judgment and decree dated 31.12.2016 passed by

Additional District Judge-II, Solan, District Solan, H.P., in Civil

.

Appeal No.28ADJ-II/13 of 2016/12, tiled as Roop Devi alias

Swaroop Devi & others vs. Diwan Singh & others, affirming the

judgment and decree dated 28.06.2012, passed by Civil Judge

(Senior Division), Solan, District Solan, H.P., in Civil Suit No.373/1

of 2005/1999, titled as Diwan Singh vs. Sukhwanti Devi & others,

shall remain stayed.

Applicant-appellant is permitted to produce a copy of

this order, downloaded from the web-page of the High Court of

Himachal Pradesh, before the Courts below/authorities concerned,

and the said Courts/authorities shall not insist for production of a

certified copy but if required, may verify passing of order from

Website of the High Court.

(Vivek Singh Thakur) Judge

January 6, 2023 (Purohit)