AO/198/2025
2025 Latest Caselaw 2678 UK

Uttarakhand High Court

AO/198/2025 on 22 August, 2025

                                                                   2025:UHC:7461
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               AO/198/2025


                               Hon'ble Alok Mahra, J.

Mr. Bhavya Pratap Singh, learned counsel or the appellant.

2. Mr. Ramji Srivastava, learned counsel for respondent.

3. The present appeal has been preferred against the judgment and order dated 21.09.2024 passed by the learned Civil Judge (Senior Division), Nainital in Civil Suit No. 06 of 2016 "Smt. Neena Khan vs. Jitendra Singh and another", whereby the appellant/plaintiff was directed to pay the court fee on the market value of the property.

4. Learned counsel for the respondents would submit that the present appeal has rendered infructuous inasmuch as Civil Suit No. 06 of 2016 itself has been dismissed by the learned Civil Judge (Senior Division), Nainital vide judgment and order dated 20.08.2025. In support of his submission, he has produced a copy of the said judgment before this Court.

5. The copy of the judgment and order dated 20.08.2025 passed in Civil Suit No. 06 of 2016 is taken on record. The Registry is directed to paginate the same as per the record.

6. Learned counsel for the appellant does not dispute the aforesaid fact.

7. In view of the above, the present appeal is dismissed as infructuous.

(Alok Mahra, J.) 22.08.2025 Mamta 2025:UHC:7461