Citation : 2023 Latest Caselaw 578 UK
Judgement Date : 2 March, 2023
Office Notes,
reports, orders or
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Date COURT'S OR JUDGES'S ORDERS
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02.03. CLR No.30 of 2023
2023 Hon'ble Alok Kumar Verma, J.
s
Present Civil Revision has been filed under Section 25 of the Provincial Small Cause Courts Act, 1887 against the judgment and decreed dated 10.02.2023, passed by Judge, Small Causes Court/ VIIth Additional District Jude, Dehradun in SCC Suit No.33 of 2017, "Jagdish Dobariyal vs. Smt. Kamlesh", by which, the said SCC Suit has been dismissed.
Heard Mr. Neeraj Garg, learned counsel for the revisionist.
Admit.
Learned counsel for the revisionist requested for dasti notice.
Issue notice to the respondent by usual mode as well as by dasti.
Steps to be taken within two weeks. Summon Lower Court Record. List this case on 09.06.2023.
(Alok Kumar Verma, J.) 02.03.2023 Pant/
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