Citation : 2021 Latest Caselaw 4684 UK
Judgement Date : 22 November, 2021
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22.11.2021 FA No.115 of 2021
Hon'ble Alok Kumar Verma, J.
Heard Mr. Arvind Vashistha, learned Senior Advocate assisted by Mr. Imran Ali Khan, learned counsel for the appellants.
The instant first appeal has been filed against the judgment and preliminary decree dated 25.08.2021, passed by the learned Civil Judge (Senior Division) Roorkee, District Haridwar, in Original Suit No.16 of 2006, "Shubham (minor) through next friend and another vs. Sunil Kumar alias Kukku (deceased) through legal representatives, whereby the learned trial court has passed the preliminary decree for the partition of the property.
First appeal is admitted. Issue notice to the respondent. Summon the LCR.
Steps to be taken within a week. Post this case on 07.01.2022 for hearing on merit as well as on stay application.
(Alok Kumar Verma, J.) 22.11.2021
Neha
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