CLR/71/2023
2023 Latest Caselaw 1565 UK

                 Office Notes,
                reports, orders
SL.             or proceedings
       Date                                         COURT'S OR JUDGES'S ORDERS
No             or directions and
               Registrar's order
                with Signatures
      07.06.                       CLR No.71 of 2023
      2023                         Hon'ble Alok Kumar Verma, J.

Proposed Revision has been filed under Section 25 of the Provincial Small Cause Courts Act, 1887 against the judgment and decree dated 06.05.2023, passed by learned IInd Additional District Judge, Haldwani, District Nainital in SCC Suit No.19 of 2021, "Vijay Kumar Gupta vs. Rup Kishore Rastogi".

2. Heard Mr. Vijay Bhatt, learned counsel for the proposed revisionist (through video conferencing).

3. Mr. Vijay Bhatt, Advocate, on instruction, has submitted that the revisionist will vacate the suit property within two years from today.

4. Issue notice to the respondent.

5. Steps to be taken within a week.

6. List on 10.08.2023.

7. Subject to deposit of decretal amount before the Court concerned within four weeks' from today, the effect and operation of the impugned judgment and decree dated 06.05.2023 are stayed till further order.

(Alok Kumar Verma, J.) 07.06.2023 Pant/