SA/22/2016
2024 Latest Caselaw 2548 UK

Uttarakhand High Court

SA/22/2016 on 6 November, 2024

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                          COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      06.11.2024                        SA No. 22 of 2016
                                        Hon'ble Alok Kumar Verma, J.

Mr. I.P. Kohli, learned counsel for the appellants and Mr. Ramji Shrivatava, learned counsel with Mr. Sagar Kothari, learned counsel for the respondent no. 3.

2. Mr. Ramji Shrivastava, Advocate, has placed reliance upon the judgments of the Hon'ble Supreme Court, passed in "Ram Prakash vs. Charan Kaur and Another, (1997) 9 SCC 543", "Sri Gangai Vinayagar Temple and Another vs. Meenakshi Ammal and Others, (2015) 3 SCC 624" and a judgment of the Hon'ble High Court of Himachal Pradesh at Shimla, passed in "Ramesh Chand vs. Om Raj and Others and batch, 2022 SCC Online HP 2094."

3. Mr. I.P. Kohli, Advocate, has sought time to produce law.

4. Time is granted.

5. List on 06.12.2024 under the same head.

(Alok Kumar Verma, J.) 06.11.2024

Shiksha