FA/8/2022
2022 Latest Caselaw 303 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
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      18.02.2022                        FA No.8 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This first appeal has been filed against the judgment and decree dated 06.10.2021, passed by the learned IInd Additional Civil Judge (Senior Division)/Additional Chief Judicial Magistrate, Haridwar in Original Suit No.67 of 2015, "Rajendra Prasad Sharma vs. Shiv Prasad Sharma", whereby the original suit of the appellant-plaintiff has been dismissed.

Heard Mr. Aditya Singh, learned counsel for the appellant through video conferencing.

This first appeal is admitted. Issue notice to the respondent. Steps to be taken within a week. The learned counsel for the appellant requested for status quo.

In the facts and circumstances of the case, it seems appropriate to give an opportunity of being heard to the respondent even before passing any order on the interim relief application.

List this appeal on 28.03.2022.

(Alok Kumar Verma, J.) 18.02.2022

Neha