WPMS/2291/2025
2025 Latest Caselaw 3782 UK

Uttarakhand High Court

WPMS/2291/2025 on 28 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
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                                  WPMS No.2291 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Neeraj Garg, Advocate for the petitioner.

2. The petitioner-defendant is before this Court, feeling aggrieved by the judgment and order dated 01.05.2025, passed by learned Judge S.C.C./District Judge, Dehradun in SCC Revision No.18 of 2024, Smt. Jai Kaur Vs. Smt. Shubh Lata Bhartari, whereby the revision petition filed by the petitioner-defendant was rejected as well as judgment and order dated 17.10.2024, passed by learned Judge S.C.C./IVth Additional Civil Judge (S.D.) Dehradun in S.C.C. Suit No.6 of 2023, Smt. Shubh Lata Bhartari Vs. Smt. Jai Kaur, whereby the Application - Paper No.18C2 of the C.P.C. for rejection of the plaint moved by the petitioner-defendant has been rejected.

3. Issue notice to respondent-plaintiff, by all modes available including dasti, returnable within four weeks.

4. Steps to be taken within three days.

5. List this case on 24.09.2025.

(Pankaj Purohit, J.) 28.08.2025 SK