FA/11/2021
2021 Latest Caselaw 452 UK

Citation : 2021 Latest Caselaw 452 UK
Judgement Date : 24 February, 2021

Uttarakhand High Court

FA/11/2021 on 24 February, 2021

FA No. 11 of 2021
With
IA No. 1 of 2021
Hon'ble Sharad Kumar Sharma, J.

Mr. Prabhat Bohra, Advocate on behalf of Mr. Vikas Bahuguna, Advocate for the appellant.

This is a plaintiff First Appeal as against the judgment and decree of 14th November, 2019, rendered in Suit No. 376 of 2000 (O.S. No. 246 of 2017), Manmohan Singh Negi Vs. Smt. Uma Devi and others, which has been preferred with the Delay Condonation Application.

Let notices be issued on the Delay Condonation Application to the respondents.

Steps would be taken by the appellant within a period of ten days from today.

List this First Appeal after the service of notice on the respondents.

(Sharad Kumar Sharma, J.) Dated 24.02.2021 Shiv

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