FA/43/2016
2022 Latest Caselaw 778 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      15.03.2022                        FA No. 43 of 2016
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Vikas Bahuguna, learned counsel for the appellants and Mr. Xitiz Sah, learned counsel holding brief of Mr. Siddhartha Singh, learned counsel for the respondent.

The learned counsel appearing for the respondent submitted that the mother of Mr. Siddhartha Singh, Advocate, is not well. He requested for adjournment.

The learned counsel for the appellants has no objection.

List this case on 21.04.2022. Meanwhile, the effect and operation of the impugned judgment and decree shall remain stayed, provided the same, has not been executed so far.

(Alok Kumar Verma, J.) 15.03.2022 Pant/