FA/121/2025
2025 Latest Caselaw 2559 UK

Uttarakhand High Court

FA/121/2025 on 19 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                    COURT'S OR JUDGES'S ORDERS
No                Registrar's order with
                       Signatures




                                                FA No.121 of 2025
                                                Hon'ble Pankaj Purohit, J.

Mr. Rajat Mittal, learned counsel for the appellants/defendants.

2. Mr. Siddhartha Singh, learned counsel for the respondents/plaintiffs.

3. This first appeal filed by the appellants/defendants against the judgment and decree dated 21.01.2025 passed by III Additional Civil Judge (J.D.) Dehradun in O.S. No.310 of 2022, Sh. Muzaffar Ali & another vs. Sh. Mohd. Zama alias Mohd. Zama Khan & others, whereby the suit of the respondents-plaintiffs has been decreed.

4. As per office report, there is delay of 64 days' in filing the present first appeal.

5. Learned counsel for the respondents/plaintiffs prays for and is granted two weeks' time to file objections to the delay condonation application (IA No.1/2025).

6. List on 10.09.2025.

(Pankaj Purohit, J.) 19.08.2025 AK