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SA/111/2021
2021 Latest Caselaw 5199 UK

Citation : 2021 Latest Caselaw 5199 UK
Judgement Date : 16 December, 2021

Uttarakhand High Court
SA/111/2021 on 16 December, 2021
                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      16.12.2021                        SA No.111 of 2021
                                        Hon'ble Alok Kumar Verma, J.

This Second Appeal has been filed against the judgment and decree dated 24.09.2021, passed by the learned First Additional District Jugde, Haridwar in Civil Appeal No.20 of 2015, "Yameen vs. Mohammad Iliyas and Others", arising out of judgment and decree dated 28.02.2015, passed by the learned Additional Civil Judge (Sr. Div.), Haridwar in Original Suit No.158 of 2008, "Mohammad Iliyas and Others vs. Yameen".

By the impugned judgment and decree, the learned Appellate Court dismissed the civil appeal of the appellant and confirmed the judgment and decree dated 28.02.2015, passed by the learned trial court.

Heard Mr. Arvind Vashisth, learned Senior Advocate assisted by Mr. Imran Ali Khan, learned counsel holding brief of Mr. Vivek Pathak, learned counsel for the appellant.

In the facts and circumstances of the case, it seems appropriate to summon the lower court record before passing any order on the admission.

Summon the lower court record. List this case on 03.01.2022.

(Alok Kumar Verma, J.) 16.12.2021

JKJ/Neha

 
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