CLR/9/2021
2021 Latest Caselaw 638 UK

                Office Notes,
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                                  CLR No. 9 of 2021

                                  Hon'ble N.S. Dhanik, J.

Mr. Aditya Singh, learned counsel for the revisionist.

Heard learned counsel for the revisionist.

Issue notice to the respondent. Steps to be taken within a week. List this matter after four weeks. Considering the submissions advanced by learned counsel for the revisionist, it is directed that, till the next date of listing, the effect and operation of the impugned judgment & order dated 23.01.2021 passed by the Court of learned IV Additional Civil

of 2012, "Akhil Kumar v. Gilsharan Kaur & others", shall remain stayed qua the revisionist.

(N.S. Dhanik, J.) 03.03.2021

AK