CLR/97/2022
2022 Latest Caselaw 3776 UK

                      Office Notes,
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      23.11.2022                        CLR No.97 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This is a proposed Revision under Section 25 of the Provincial Small Cause Courts Act, 1887 against the judgment and decree dated 31.08.2022, passed by the learned Judge, Small Cause/Ist Additional District and Sessions Judge, Haridwar in SCC Suit No.5 of 2014, "Udasin Karshni Narain Ashram Trust and Others vs. Mahendra Taneja" by which, the said SCC suit has been dismissed.

Heard Mr. Rakesh Kumar Khanna, the learned Senior Advocate assisted by Mr. Aditya Pushkal Khanna, the learned counsel for the revisionists.

The learned counsel appearing for the proposed revisionists submitted that a supplementary affidavit has been filed with the Registry.

The said supplementary affidavit is not on record.

On the request of the learned counsel for the revisionists, list this case on 24.11.2022 as a first case as fresh for arguments on Admission.

The Registry is directed to tag the said supplementary affidavit with this record.

(Alok Kumar Verma, J.) 23.11.2022

Neha