WPMS/2454/2025
2025 Latest Caselaw 2624 UK

Uttarakhand High Court

WPMS/2454/2025 on 20 August, 2025

                     Office Notes,
                    reports, orders
SL.                 or proceedings
         Date                                            COURT'S OR JUDGES'S ORDERS
No                 or directions and
                   Registrar's order
                    with Signatures
      20.08.2025                       WPMS No. 2454 of 2025
                                       Hon'ble Ashish Naithani, J.

Mr. Siddhartha Sah alongwith Mr. Rajyavardhan Chaudhary, learned counsel for the Petitioner.

2. The present writ petition under Article 227 of the Constitution of India is filed by the petitioner to quash the judgment and order dated 29.07.2025 passed by the learned District Judge, Almora in Rent Appeal No.01 of 2024, titled as "Arvind Singh vs. Kailash Verma & Others".

3. Heard.

4. Admit.

5. Issue notice to the Respondent, returnable within two weeks. Steps to be taken within one week.

6. Objections, if any, to be filed by the Respondent within a period of three weeks.

7. List this matter on 26.09.2025.

(Ashish Naithani, J.) 20.08.2025 Akash