CLR/44/2021
2021 Latest Caselaw 1729 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                     COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
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                                 CLR 44/2021
                                 Hon'ble N.S. Dhanik, J.

Mr. Siddhartha Singh, Advocate, for the revisionist.

Mr. Nikhil Singhal, Advocate, for the caveator.

Present revision has been filed against the judgment and decree dated 24.3.2021 passed by JSCC/1st ADJ, Haridwar in SCC Case No. 18 of 2016. By the impugned judgment, the suit for recovery of the arrears of rent, damages and eviction has been decreed.

Revisionist is ready to deposit the entire decretal amount.

Admit.

Summon the LCR.

List for hearing on its turn.

Meanwhile, it is directed that if the revisionist deposits the entire decretal amount, adjusting the amount already deposited, with the Registry of this Court within a period of three weeks, he shall not be evicted from the premises. In case the revisionist fails to deposit the entire decretal amount, respondent shall be at liberty to execute the decree.

(N.S. Dhanik, J.) 24.5.2021 Pr