Uttarakhand High Court
Unknown vs Rohan Lal And Another". The Said on 20 February, 2026
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
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Registrar's order
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20.02.2026 CLR No.12 of 2026
Hon'ble Alok Kumar Verma, J.
The proposed Revisionists-defendants had filed an Application under Order VII Rule 11 of the Code of Civil Procedure, 1908 in SCC Suit No.8 of 2025, "Rajkumar vs. Rohan Lal and Another". The said Application has been rejected vide impugned order dated 22.01.2026, passed by the learned Judge, Small Cause Court/ IIIrd Additional District Judge, Rudrapur, District Udham Sigh Nagar.
2. Heard Mr. Vikas Kumar Guglani, learned counsel for the revisionists and Mrs. Monika Pant, learned counsel for the respondent.
3. Mr. Vikas Kumar Guglani, Advocate, contended that in view of the provisions of the Uttarakhand Tenancy Act, 2021, the Small Cause Court has no jurisdiction to entertain the said suit.
4. Mrs. Monika Pant, Advocate, appearing for the respondent, has supported the impugned order.
5. Admit.
6. List on 15.04.2026 with the record of Civil Revision No.06 of 2026. Learned Trial Court shall proceed with the SCC Suit No.8 of 2025, but, final order (judgment) shall not be passed till the next date of listing.
(Alok Kumar Verma, J.) 20.02.2026 Shiv/