Citation : 2021 Latest Caselaw 4085 UK
Judgement Date : 7 October, 2021
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
WPMS No. 2125 of 2021
Hon'ble Manoj Kumar Tiwari, J.
Heard Mr. Siddhartha Sah, Advocate for the petitioner.
Issue notices to the respondents returnable within a period of four weeks, by registered post, acknowledgment due.
In addition to normal mode of service, petitioner is permitted to serve respondents personally.
List this matter after service report is received.
Considering the submission advanced by the learned counsel for the parties, it is directed that, till the next date of listing, effect & operation of the impugned judgment dated 23.09.2021 passed by learned District Judge, Nainital in Misc. Civil Appeal No. 16 of 2019, shall remain stayed.
Stay application (I.A. No.1 of 2021) stands disposed of.
(Manoj Kumar Tiwari, J.) 07.10.2021 Arpan
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