SA/135/2022
2022 Latest Caselaw 3977 UK

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        Date       or directions                     COURT'S OR JUDGES'S ORDERS
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                     order with
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     09.12.2022                     SA No. 135 of 2022
                                    Hon'ble Alok Kumar Verma, J.

The present proposed Second Appeal has been filed against the concurrent judgment of both the courts.

The Original Suit, filed by the respondent-plaintiff for recovery of money, was decreed.

The First Appeal, filed by the proposed appellant- defendant, has been dismissed.

Heard Mr. Nikhil Singhal, learned counsel for the proposed appellant.

Affidavit dated 04.12.2022, filed by the proposed appellant, is taken on record.

In the facts and circumstances of the case, it would be appropriate to grant an opportunity of hearing to the respondent also even before passing any order on Admission.

Mr. Nikhil Singhal, Advocate requested for Dasti.

Issue notice to the respondent by registered post as well as by Dasti.

Steps to be taken by 13.12.2022. List this case on 09.01.2023 as a fresh case.

(Alok Kumar Verma, J.) 09.12.2022 Shiksha