CLR/72/2025
2025 Latest Caselaw 1807 UK

Uttarakhand High Court

CLR/72/2025 on 7 August, 2025

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
      07.08.2025                        CLR No. 72 of 2025
                                        Hon'ble Alok Kumar Verma, J.

The present Revision has been filed by the defendants under Section 25 of the Provincial Small Cause Courts Act, 1887 against the judgment and decree dated 14.05.2025, passed by learned Judge, Small Causes Court / Ist Additional District Judge, Dehradun in SCC Suit No.21 of 2020, whereby, the learned Judge has decreed the suit of the respondent-plaintiff for recovery of rent and mesne profits.

2. Heard Mr. Rajat Mittal, learned counsel for the revisionists and Mr. H.M. Bhatia, learned counsel with Mr. G.M. Issar, learned counsel for the respondent.

3. Admit.

4. Mr. Rajat Mittal, Advocate, on instructions of the revisionists, has requested one month's time to deposit Rs.3,00,000/- (Rupees Three Lakh) before the trial court.

5. The effect and operation of the impugned judgment and decree would be kept in abeyance, subject to prior condition of depositing of Rs.3,00,000/- (Rupees Three Lakh) before the trial court within a period of one month from today.

6. In case, if there is any default in depositing of the said amount, the interim order would automatically stand vacated.

7. List on 15.10.2025.

8. Stay Application (IA No. 1 of 2025) is disposed of accordingly.

(Alok Kumar Verma, J.) 07.08.2025 Shiv/pant