FA/2/2021
2021 Latest Caselaw 210 UK

Citation : 2021 Latest Caselaw 210 UK
Judgement Date : 14 January, 2021

Uttarakhand High Court

FA/2/2021 on 14 January, 2021

FA No. 2 of 2021
Hon'ble Alok Kumar Verma, J.

Mr. Nikhil Singhal, learned counsel for the appellant.

This first appeal is filed under Section 96 of the Code of Civil Procedure against the judgment and decree dated 05.11.2020, passed by learned IIIrd Additional Civil Judge (Sr. Div.), Dehradun in Original Suit No.179 of 2019, "Smt. Madhavi Sonkar vs. Smt. Neelam Newton" whereby the suit of the appellant-plaintiff seeking execution of sale deed and for permanent injunction has been dismissed.

Admit.

Summon the lower court record. Issue notice to respondent. Steps to be taken within a week. Post on 15.03.2021.

(Alok Kumar Verma, J.) 14.01.2021 JKJ/Neha

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