CLR/80/2021
2022 Latest Caselaw 841 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
          Date                                       COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      22.03.2022                         CLR No.80 of 2021
                                         Hon'ble Alok Kumar Verma, J.

This revision under Section 25 of the Provincial Small Cause Courts Act, 1887 has been filed against the judgment and decree dated 31.08.2021, passed by the learned Judge, Small Cause Court/Additional District Judge, Kotdwar, Pauri Garhwal in S.C.C. Suit No.6 of 2018, "Shri Vishvas Naithani vs. Shri Vimal Singh Tomar", whereby the said SCC Suit was allowed.

Heard Mr. M.S. Tyagi, learned Senior Advocate assisted by Mr. Chandra Prakash, learned counsel holding brief of Mr. Sunil Chandra, learned counsel for the revisionist.

The learned Senior Advocate appearing for the revisionist submitted that the revisionist undertakes to vacate the premises-in-question within one year from today.

Heard and perused the record. Admit.

Issue notice to the respondent. Steps to be taken within a week.

In the said circumstances, the effect and operation of the impugned judgment and decree dated 31.08.2021, passed by the learned Judge, Small Cause Court/ Additional District Judge, Kotdwar, Pauri Garhwal in S.C.C. Suit No.6 of 2018, "Shri Vishvas Naithani vs. Shri Vimal Singh Tomar", is stayed till the next date of listing.

List this case on 26.04.2022.

                                                              (Alok Kumar Verma, J.)
                                        JKJ/Neha                       22.03.2022