CLR/6/2022
2022 Latest Caselaw 109 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CLR No. 6 of 2022
                                  With
                                  CLR No. 7 of 2022
                                  CLR No. 8 of 2022
                                  Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing)

Mr. M.C. Pande, Senior Advocate, assisted by Mr. Devesh Upreti, Advocate, for the revisionists.

Mr. Ravinder Singh Bisht and Mr. Devendra Singh Bohra, Advocates for the respondents.

These are three Civil Revisions, which had been preferred under Section 25 of the Provincial Small Causes Courts Act, where the defendant/tenants, had put a challenge to the judgment dated 22nd December, 2021, passed in the respective SCC Suit Nos. 17 of 2016, SCC Suit No. 4 of 2016 and SCC Suit No. 3 of 2016.

Since being a regular SCC Revision, the Revisions are directed to be 'admitted'.

Summon the lower court's record. The effect and operation of the impugned judgment, would be kept in abeyance till the next date of listing, subject to the condition that the revisionist deposits the entire decreetal amount before the learned Trial Court within six weeks from today. However, the deposit would be with the condition, that if the revisionist has not already deposited the amount as covered by the decree.

Apart from it, he would also ensure the payment of rent amount payable by the revisionist towards the tenement shop, in question, by 10th of each month.

List these Revisions after the receipt of lower court's record.

Let copy of the order be placed in the connected Civil Revisions.

(Sharad Kumar Sharma, J.) Dated 12.01.2022 Shiv