Citation : 2022 Latest Caselaw 3215 UK
Judgement Date : 28 September, 2022
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28.09.2022 FA No.187 of 2022
Hon'ble Alok Kumar Verma, J.
The present First Appeal has been filed against the judgment and decree dated 15.09.2022, passed by the Additional Senior Civil Judge, New Tehri, Tehri Garhwal in Original Suit No.31 of 2017, "M/S Dreamers Magic LLP vs. Vishu Bhatia and Another" whereby, the counter claim of the respondents- defendants has been decreed.
Heard Mr. Siddhartha Singh, the learned counsel for the appellant, Mr. D.S. Mehta, the learned counsel for the respondent no.1/Caveator and Mr. Ravnit Malhotra, the learned counsel for the respondent no.2.
Admit.
LCR be summoned.
The learned counsel appearing for the respondents requested three weeks' time to file objection(s) to the stay application.
List this case on 15.10.2022.
(Alok Kumar Verma, J.) 28.09.2022
Neha
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