WPMS/2464/2025
2025 Latest Caselaw 2660 UK

Uttarakhand High Court

WPMS/2464/2025 on 21 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.2464 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Ramji Shrivastava and Mr. Vishesh Shrivastava, Advocates for the petitioner.

2. This writ petition has been filed by the petitioner, under Article 227 of the Constitution of India, for setting aside the order dated 08.05.2025, passed by learned District Judge, Dehradun, in Misc. Revision No.15 of 2024, Gambhir Singh Bisht Vs. Smt. Rajrani, as well as judgment and order dated 25.07.2024, passed by learned Civil Judge (S.D.), Dehradun, in SCC Misc. No.2 of 2023, Smt. Rajrani vs. M/s Ram Lal and company.

3. Issue notice to respondent, returnable within six weeks.

4. Steps to be taken within seven days.

5. List this case on 28.10.2025.

(Pankaj Purohit, J.) 21.08.2025 SK