FA/141/2021
2021 Latest Caselaw 5300 UK

                      Office Notes,
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         Date                                        COURT'S OR JUDGES'S ORDERS
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      22.12.2021                        FA No. 141 of 2021
                                        Hon'ble Alok Kumar Verma, J.

This First Appeal has been filed against the judgment and decree dated 13.12.2021, passed by the learned IInd Additional Civil Judge (Senior Division), Haridwar in Original Suit No.195 of 2011, "Mukesh Verma vs. Manmohan Das", whereby, the original suit of the respondent/plaintiff for perpetual injunction has been allowed.

Heard Mr. Siddhartha Singh, the learned counsel for the appellant, Mr. Piyush Garg and Mr. Nikhil Singhal, the learned counsel for the respondent.

The First Appeal is admitted. Summon the Lower Court Record. The learned counsel appearing for the respondent requested time to file their vakalatnama and objection(s) to the Stay Application (IA No.01 of 2021).

List this case on 07.01.2022.

(Alok Kumar Verma, J.) 22.12.2021

Pant/