CLR/100/2022
2023 Latest Caselaw 1428 UK

                  Office Notes,
               reports, orders or
SL.             proceedings or
       Date                                         COURT'S OR JUDGES'S ORDERS
No               directions and
               Registrar's order
                with Signatures
      22.05.                        CLR No.100 of 2022
      2023                          Hon'ble Alok Kumar Verma, J.

Heard Mr. P.C. Maulekhi, learned counsel

with Mr. J.C. Belwal, learned counsel for the

revisionists and Mr. Siddhartha Sah, learned

counsel for the respondent.

2. Mr. P.C. Maulekhi, Advocate, has submitted

that provisions of Uttar Pradesh Urban Buildings

(Regulation of Letting, Rent and Eviction) Act,

1972 (for short, 'Act', 1972) are applicable in the

present matter. On the other hand, Mr.

Siddhartha Sah, Advocate, contended that the

provisions of the said Act, 1972 are not

applicable.

3. Mr. P.C. Maulekhi, Advocate, further

submitted that an execution case is pending

before the Executing Court and today is the date

fixed in the said case. He has sought fifteen days'

time to deposit the entire decretal amount.

4. In the facts and circumstances of this case,

subject to deposit of entire decretal amount on or before 31st May, 2023 before the court

concerned, the effect and operation of the

impugned judgment and decree dated

13.09.2022, passed by learned Judge, Small

Causes Court/ IInd Additional District Judge,

Haldwani, District Nainital in SCC Case No.08 of

2018 are stayed till the next date of listing.

5. List on the date fixed i.e. on 27.07.2023.

6. Summon Lower Court Record.

7. Urgency Application (IA No.02 of 2023) is

disposed of accordingly.

8. Let a certified copy of this order be provided

to learned counsel for the revisionists, within

twenty four hours, on payment of usual charges.

(Alok Kumar Verma, J.) 22.05.2023 Pant/