SA/82/2022
2023 Latest Caselaw 2270 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
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              with Signatures
                                  SA No.82 of 2022
                                  Hon'ble Vivek Bharti Sharma, J.

Mr. Amar Murti Shukla, counsel for the appellant.

2. Mr. N.K. Adhikari, counsel holding brief of Mr. Ramji Shrivastava, counsel for the respondent.

3. Counsel for appellant would submit that the Coordinate Bench of this Court, while admitting the appeal vide order dated 19.09.2022, had granted two weeks time to the respondent to file the objections to the stay application, but no reply/objections has been filed so far and the impugned judgment/decree is running against the present appellant.

4. Lower Court Record has also been received.

5. List on 22.11.2023.

6. Till the next date of listing, the respondents are directed not to create any third party interest in the property in dispute.

7. Interim Relief Application IA No.1 of 2022 stands disposed of.

(Vivek Bharti Sharma, J.) 16.08.2023 BS