CLR/1/2015
2021 Latest Caselaw 5156 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                  15th DECEMBER, 2021

                CIVIL REVISION No.01 of 2015

Between:

Kashmir Singh.                                  ...Revisionist

and

Sarvendera Singh and Another.                  ...Respondents


Counsel for the Revisionist    :    Mr. Rakesh Negi,
                                    learned counsel
                                    holding brief of Mr.
                                    Dinesh Chauhan.

Counsel for the Respondents :       Mr. V.K. Kaparwan.


Hon'ble Alok Kumar Verma,J.

This Civil Revision has been filed under Section

25 of the Provincial Small Cause Courts Act, 1887, against

the judgment dated 17.12.2014, passed by the learned

Small Cause Court/Additional District Judge, Tehri

Garhwal, in SCC Suit No.05 of 2013, "Sarvendera Singh

and Another vs. Kashmir Singh", whereby, the said suit

was allowed.

2. Heard Mr. Rakesh Negi, the learned counsel

holding brief of Mr. Dinesh Chauhan, the learned counsel

for the revisionist and Mr. V.K. Kaparwan, the learned

counsel for the respondents.

3. Mr. Rakesh Negi, the learned counsel appearing

for the revisionist, submitted that the revisionist

undertakes that he will vacate the shop-in-question within

two months from today. The learned counsel appearing for

the revisionist further submitted that this revision may be

disposed of in the light of the said undertaking.

4. The learned counsel appearing for the

respondents is agree.

5. Therefore, in view of the above facts and

circumstances of the case and on the consent of the

learned counsel for both the parties, this Civil Revision is

disposed of in terms of the said undertaking of the

revisionist that the revisionist will vacate the shop-in-

question within two months from today.

___________________ ALOK KUMAR VERMA, J.

Dt: 15th December, 2021 Pant/