SA/122/2021
2022 Latest Caselaw 669 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      09.03.2022                        SA No.122 of 2021
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. M.S. Tyagi, learned Senior Advocate assisted by Mr. V.D. Bisen, learned counsel for the appellant and Mr. S.K. Mishra, learned counsel holding brief of Mr. Jagdish Chandra Belwal, learned counsel for the respondents.

The learned counsel for the respondents requested fifteen days' time for arguments on admission.

The learned Senior Advocate appearing for the appellant opposed the submission of the learned counsel for the respondents.

Post this case on 28.03.2022 for arguments on admission.

In the facts and circumstances of the case, the effect and operation of the judgment and decree dated 09.03.2016, passed by the learned First Additional Civil Judge (Senior Division) in Original Suit No.74 of 2021, "Gurvinder Singh and Another vs. Mahender Singh", is stayed till the next date of listing only.

(Alok Kumar Verma, J.) 09.03.2022

Neha