Citation : 2023 Latest Caselaw 2328 UK
Judgement Date : 18 August, 2023
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
IA No. 01 of 2023 (Stay application)
In
SA No. 98 of 2023
Hon'ble Vivek Bharti Sharma, J.
Mr. Nikhil Singhal, counsel for the appellant.
2. Present second appeal has been preferred against the judgment and decree dated 31.05.2023 passed by 2nd Additional District Judge, Haridwar in Civil Appeal No. 08 of 2021, whereby the appeal of the appellant/plaintiff has been dismissed.
3. Issue notices to the respondents through ordinary process, registered post acknowledgment due as well as through e-mail address and WhatsApp contact, if available.
4. Steps to be taken within a week.
5. List this matter on 21.11.2023.
6. Till the next date of listing, parties shall maintain status quo and shall not create any third party interest over the property in question.
7. Stay application (IA No. 01 of 2023) stands disposed of.
(Vivek Bharti Sharma, J.) 18.08.2023 Akash
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