Mohan Chandra And Another ... vs Pradeep Kumar Punetha
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Uttarakhand High Court

Mohan Chandra And Another ... vs Pradeep Kumar Punetha on 10 September, 2024

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                        2024:UHC:6592




HIGH COURT OF UTTARAKHAND AT NAINITAL
      THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                 10TH SEPTEMBER, 2024

              CIVIL REVISION NO.32 OF 2024


Mohan Chandra and Another                          ...Revisionists

                               Versus

Pradeep Kumar Punetha                              ...Respondent


Counsel for the Revisionists    :       Mr. Rajendra Dobhal, Senior
                                        Advocate assisted by Mr.
                                        Tapan     Singh,      Advocate
                                        holding brief of Mr. Shubhang
                                        Dobhal, Advocate.

Counsel for the Respondent      :       Mr. Kamlesh Kumar Tiwari,
                                        Advocate.


Hon'ble Alok Kumar Verma,J.

Present Revision has been filed against the

judgment and decree dated 01.03.2024, passed by

learned Judge, Small Cause Court/District Judge,

Pithoragarh in SCC Suit No.2 of 2023, by which the

learned Jude has decreed the said suit.

2. Heard Mr. Rajendra Dobhal, learned Senior

Advocate assisted by Mr. Tapan Singh, learned counsel

holding brief of Mr. Shubhang Dobhal, learned counsel

for the revisionists and Mr. Kamlesh Kumar Tiwari,

learned counsel for the respondent.

2024:UHC:6592

3. Mr. Rajendra Dobhal, Senior Advocate

submitted that present revision has now become

infructuous.

4. Present Civil Revision (CLR No.32 of 2024) is

dismissed as infructuous at the admission stage.

___________________ ALOK KUMAR VERMA, J.

Dt:10.09.2024 JKJ/Pant