FA/48/2022
2022 Latest Caselaw 284 UK

                      Office Notes,
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         Date                                      COURT'S OR JUDGES'S ORDERS
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      17.02.2022                        FA No.48 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This First Appeal has been filed against the judgment and decree dated 17.01.2022, passed by the learned Civil Judge (Senior Division), Roorkee, District Haridwar in Original Suit No.29 of 2017, "Rukhsana and Others vs. Jabir and Others", whereby the learned Trial Court has allowed the said Original Suit.

Heard Mr. T.A. Khan, the learned Senior Advocate assisted by Mr. Vinay Bhatt, learned counsel for the appellants through video conferencing.

This First Appeal is admitted. The learned Senior Advocate, appearing for the appellants, requested for interim relief.

In the facts and circumstances of the present matter, before passing any order on the interim relief application, it seems appropriate to give an opportunity of being heard to the respondents also.

Issue notices to the respondents. Steps to be taken within a week.

List this case on 21.03.2022 after fresh.

(Alok Kumar Verma, J.) 17.02.2022

JKJ/Neha