FA/180/2022
2022 Latest Caselaw 3046 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                       COURT'S OR JUDGES'S ORDERS
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      20.09.2022                        FA No. 180 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The proposed First Appeal has been filed by the appellant- plaintiff, against the judgment and decree dated 27.07.2022, passed by the learned Senior Civil Judge, Haridwar in Original Suit No. 81 of 2013, "Smt. Sudesh vs. Smt. Krishna Kumari and Others".

The said Original Suit was filed by the plaintiff to declare the sale-deed- in- question dated 30.07.2005 as null and void, which has been dismissed.

Heard Mr. Nikhil Singhal, learned counsel for the appellant.

Admit.

Issue notice to the respondents. Steps to be taken within a week. Summon the LCR.

List this case on 02.01.2023.

(Alok Kumar Verma, J.) 20.09.2022

Shiksha