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C482/1110/2019
2022 Latest Caselaw 278 UK

Citation : 2022 Latest Caselaw 278 UK
Judgement Date : 17 February, 2022

Uttarakhand High Court

C482/1110/2019 on 17 February, 2022

C482 No. 1110 of 2019
Hon'ble Ravindra Maithani, J.

Mr. Vaibhav Singh Chauhan, Advocate for the petitioner.

Mr. Subhash Tyagi Bhardwaj, D.A.G. with Ms. Lata Negi, Brief Holder for the State.

Mr. Nagesh Aggarwal, Advocate for respondent no.2.

This matter is heard through Video Conferencing.

Arguments begin, learned counsel for the petitioner made reference to an agreement which is Annexure-2 to the petition. Particularly, reference has been made to para-3 of the agreement. In this paragraph, reference has been made to a suit.

The Court wanted to know as to where is the plaint of that suit and judgment of the suit, which is referred to in para 3 of the agreement?

Learned counsel for the petitioner seeks time to file it.

List this case once the documents are filed.

Interim order, if any, is extended till the next date of listing.

(Ravindra Maithani, J.) 17.02.2022 Nahid

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