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CLR/18/2017
2021 Latest Caselaw 3700 UK

Citation : 2021 Latest Caselaw 3700 UK
Judgement Date : 18 September, 2021

Uttarakhand High Court

CLR/18/2017 on 18 September, 2021

CLR No.18 of 2017
Hon'ble Ravindra Maithani, J.

Mr. Anil Anthwal, Advocate for the revisionist.

Mr. Sunil Upadhyaya, Advocate for respondent.

At the very outset, learned counsel for the revisionist would submit that the revisionist seeks one month's time to vacate the premises and seeks two months' time to pay the arrears of rent and damages as per the impugned judgment and order.

Learned counsel for the respondent agreed to the proposition, as submitted by the learned counsel for the revisionist.

The revision is disposed of in terms of the statement given by the learned counsel for the revisionist.

(Ravindra Maithani, J.) 18.09.2021 Sanjay

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