CLR/33/2023
2023 Latest Caselaw 718 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      20.03.2023                        CLR No.33 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Revisionist-plaintiff filed an Original Suit for cancellation of the gift deed dated 22.03.2016. The said Original Suit was decreed ex-parte on 09.10.2020. Respondent-defendant moved an application to set aside the said ex-parte judgment and decree. The application, filed by the respondent-defendant, has been allowed by the impugned order dated 11.01.2023. Hence the proposed Revision.

Heard Mr. Lokendra Dobhal, learned counsel for the revisionist.

Issue notice to the respondent before Admission.

Steps to be taken within a week. List on 20.07.2023.

(Alok Kumar Verma, J.) 20.03.2023 Neha