FA/202/2022
2022 Latest Caselaw 3388 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      18.10.2022                        FA No.202 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The proposed First Appeal has been filed against the judgment and decree dated 18.07.2022, passed by the learned Senior Civil Judge, Nainital in Original Suit No.97 of 2000 "Smt. Rekha Sah (deceased) through legal representatives and Another vs. Rakesh Lal Sah (deceased) through legal representatives and Others", whereby the original suit, filed by the appellants-plaintiffs for recovery of possession, has been dismissed.

Heard Mr. T.P.S. Takuli, the learned counsel for the appellants.

Admit.

Summon the LCR.

Issue notice to the respondents. Steps to be taken within ten days. List this case on 02.01.2023.

(Alok Kumar Verma, J.) 18.10.2022

Neha