SA/11/2020
2021 Latest Caselaw 5298 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      22.12.2021                        SA No.11 of 2020
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Nikhil Singhal, learned counsel for the appellant.

The amended memo is taken on record.

Notices are not served upon the respondents.

Issue fresh notice to the respondents.

Steps to be taken within a week. An interim relief was granted on 19.02.2020 by the Co-ordinate Bench of this Court "that the effect and operation of the impugned judgment and decree shall remain stayed until further order of this Court and the parties are further directed to maintain status quo the nature and possession of the suit- property.

List this case on 24.02.2022. Interim order dated 19.02.2020 is extended till the date fixed.

(Alok Kumar Verma, J.) 22.12.2021

JKJ/Neha