WPMS/2250/2022
2022 Latest Caselaw 3409 UK

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                                  WPMS No. 2250 of 2022
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Neeraj Garg, Advocate, Mr. Pankaj Kumar, Advocate and Mr. Yashpal Singh Advocate, for the petitioner.

Mr. Piyush Garg, Advocate for the caveator.

Mr. Piyush Garg has accepted notice on behalf of the respondents. He may file counter affidavit within three weeks.

List this matter on 22.12.2022. Till the next date of listing, effect and operation of the impugned judgment dated 22.08.2022 passed by learned 6th Additional District Judge, Dehradun shall remain stayed. However, it is made clear that the order of status quo passed by learned Trial Court shall be applicable only in respect of the suit property, as mentioned in the Schedule to the plaint of O.S. No. 25 of 2017.

It is further provided that respondents will not undertake any fresh construction over the suit property; however, they shall be at liberty to complete the finishing work in the first floor of already constructed house.

(Manoj Kumar Tiwari, J.) 19.10.2022 Arpan/PN