CLR/121/2022
2023 Latest Caselaw 711 UK

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      20.03.2023                        CLR No.121 of 2022
                                        Hon'ble Alok Kumar Verma, J.

An Amendment Application under Order 6 Rule 17 of the Code of Civil Procedure, 1908 was filed by the proposed revisionist- defendant. The said application has been dismissed vide impugned order dated 08.08.2022.

Proposed Revision has been filed along with an application under Section 5 of the Limitation Act, 1963 to condone the delay of 43 days'.

Heard Mr. Pankaj Kaushik, learned counsel for the revisionist and Mr. Sudhir Kumar, learned counsel for the respondent.

Delay Condonation Application (IA No.2 of 2022) has not been opposed.

The delay of 43 days' in preferring the present Revision is allowed.

According to the learned counsel for the parties, learned Trial Court has heard the arguments of the parties and the case is fixed for judgment.

List on 31.03.2023 after fresh cases for arguments on Admission.

Further proceedings of Original Suit (No.21 of 2017) pending before the Senior Civil Judge, Kotdwar, District Pauri Garhwal are stayed till 31.03.2023 only.

(Alok Kumar Verma, J.) 20.03.2023 Neha