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SA/102/2021
2021 Latest Caselaw 5250 UK

Citation : 2021 Latest Caselaw 5250 UK
Judgement Date : 21 December, 2021

Uttarakhand High Court
SA/102/2021 on 21 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
      21.12.2021                        SA No.102 of 2021
                                        Hon'ble Alok Kumar Verma, J.

Mr. Siddhartha Singh, learned counsel for the appellants and Mr. Nikhil Singhal, learned counsel for the respondent no.1.

Objection(s), filed by the respondent no.1, is taken on record.

Lower court record is received. The learned counsel for both the parties requested for paper books.

The registry is directed to prepare the paper books and provide the same to the learned counsel for both the parties on payment of usual charges.

Heard learned counsel for the parties on Stay application (IA No.1 of 2021).

The learned counsel for the respondent no.1 opposed the stay application.

In view of the facts and circumstances of the case, the effect and operation of the impugned judgment and decree dated 23.11.2021, passed by the learned Additional District Judge, Laksar, District Haridwar in Civil Appeal No.14 of 2020, "Karnesh Kumar vs. Udal Singh and Others" is stayed till the next date of listing. Meanwhile, both the parties are directed to maintain status-quo qua the nature and possession of the property- in-question.

List this case on 18.02.2022.


                                                             (Alok Kumar Verma, J.)
                                         JKJ/Neha                            21.12.2021
  

 
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