WPMS/366/2021
2021 Latest Caselaw 451 UK

Citation : 2021 Latest Caselaw 451 UK
Judgement Date : 24 February, 2021

Uttarakhand High Court

WPMS/366/2021 on 24 February, 2021

WPMS No. 366 of 2021
Hon'ble Sharad Kumar Sharma, J.

Mr. Sandeep Kothari, Advocate for the petitioner.

This Writ Petition arises out of the concurrent judgment, which has been rendered in the proceedings under Section 15 of the Provincial Small Causes Courts Act, which was subsequently affirmed in the revisional jurisdiction under Section 25 of the Provincial Small Cause Courts Act.

After arguing at some length, the learned counsel for the petitioner seeks an adjournment and prays that the matter may be taken in the week commencing 8th March, 2021, as fresh, in order to enable him to seek an appropriate instructions from his client for his consent for vacating the premises.

Put up this Writ Petition in the week commencing 8th March, 2021, as fresh.

(Sharad Kumar Sharma, J.) Dated 24.02.2021 Shiv

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