CLR/84/2022
2022 Latest Caselaw 3874 UK

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      01.12.2022                        CLR No.84 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The proposed Revision has been filed against the judgment and decree dated 18.07.2022, passed by the learned Judge, Small Cause Court/Additional District Judge, Almora in SCC Suit No.10 of 2019, "Ravi Pandey vs. Naveen Chandra Joshi", by which, the suit of the proposed revisionist-plaintiff has been dismissed.

Heard Mr. Aditya Singh, the learned counsel appearing for the proposed revisionist.

In the facts and circumstances of the case, it would be appropriate to issue notice to the respondent even before passing any order on Admission.

Issue notice to the respondent. Steps to be taken within a week. List this case on 27.02.2023.

(Alok Kumar Verma, J.) 01.12.2022

Neha