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SA/138/2022
2022 Latest Caselaw 3497 UK

Citation : 2022 Latest Caselaw 3497 UK
Judgement Date : 2 November, 2022

Uttarakhand High Court
SA/138/2022 on 2 November, 2022
                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      02.11.2022                        SA No.138 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The Original Suit No.37 of 2017 (Old Original Suit No.30 of 2010), filed by the proposed appellants-plaintiffs for perpetual injunction, was dismissed. Against the said judgment and decree, a First Appeal (No.22 of 2018) was filed. The said First Appeal has been dismissed vide judgment and decree dated 03.08.2022.

Heard Mr. Siddhartha Sah, the learned counsel for the proposed appellant.

The learned counsel appearing for the proposed appellants requested to summon the original record before considering the matter for admission.

List this case on 05.12.2022 for arguments on admission.

Summon original record.

(Alok Kumar Verma, J.) 02.11.2022

Neha

 
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