FA/64/2021
2022 Latest Caselaw 488 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                        COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      02.03.2022                        FA No. 64 of 2021
                                        Hon'ble Alok Kumar Verma, J.

This First Appeal has been filed against the judgment and decree dated 03.04.2021, passed by the learned Civil Judge (Senior Division), Haridwar in Original Suit No.260 of 2013, "Vinod Kumar Rai vs. Sarojni", whereby the learned trial court has allowed the alternative relief in the suit of specific performance of contract.

Heard Mr. Piyush Garg, the learned counsel for the appellant and Mr. Siddhartha Singh, the learned counsel for the respondent/ caveator.

This First Appeal is admitted. The learned counsel appearing for the respondent/ caveator requested two weeks' time to file objection(s) to the Stay Application (IA No.01 of 2021).

List this case on 21.03.2022.

(Alok Kumar Verma, J.) 02.03.2022

Pant/