FA/135/2021
2021 Latest Caselaw 5242 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                       COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      20.12.2021                        FA No. 135 of 2021
                                        Hon'ble Alok Kumar Verma, J.

This First Appeal has been filed against the judgment and decree dated 16.11.2021, passed by the learned Civil Judge (Senior Division), Haridwar in Original Suit No.117 of 2017,"Smt. Richa Mittal vs. Smt. Sunita Kashyap".

Heard Mr. Siddhartha Singh, the learned counsel appearing for the appellant and Mr. Aditya Singh, the learned counsel appearing for the caveator/respondent.

The First Appeal is admitted. The learned counsel appearing for the caveator/respondent submitted that the execution application has not been filed so far.

List this case on 11.01.2022. Meanwhile, objection(s), if any may be filed to the Stay Application (IA No.01 of 2021).

Summon the Lower Court Record. The Registry is directed to prepare the paper book and supply the same to the learned counsel for the parties, as per Rules.

(Alok Kumar Verma, J.) 20.12.2021

Pant/