WPMS/2924/2023
2023 Latest Caselaw 3217 UK

                     Office Notes,
                    reports, orders
SL.                 or proceedings
         Date                                           COURT'S OR JUDGES'S ORDERS
No                 or directions and
                   Registrar's order
                    with Signatures
      18.10.2023                       WPMS No. 2924 of 2023
                                       Hon'ble Rakesh Thapliyal, J.

1. Mr. Siddharth Singh, learned counsel appears for the petitioner and Mr. Piyush Garg, learned counsel appears for the caveator / sole respondent.

2. The instant writ petition has been filed by the

petitioner challenging the order dated 10.01.2019

passed by the Judge, Small Causes Court / Civil Judge,

Senior Division, Rishikesh in SCC Case No. 2 of 2023

Sudha Rani vs. Devi Prasad whereby the said case was

decreed, as well as the judgment and order dated

06.09.2023 passed by the II Additional District Judge,

Rishikesh in SCC Revision No. 11 of 2020 Devi Prasad

vs. Sudha Rani, whereby the said revision dismissed

and the order dated 10.01.2019 was confirmed.

3. Learned counsel for the petitioner submits that

the plaintiff/respondent is not the owner of the shop-in-

question and, in fact, the present petitioner is the

owner of the shop-in-question.

4. Let both the counsel place before this Court the

relevant documents with regard to the actual ownership

of the shop-in-question. For this purpose, both the counsels pray for and are granted three weeks' time.

5. Put up this matter on 21.11.2023.

6. In the meantime, both the parties are directed to

maintain status quo in respect of the shop-in-question.

(Rakesh Thapliyal, J)

18.10.2023 Rathour