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WPMS/3279/2025
2025 Latest Caselaw 6198 UK

Citation : 2025 Latest Caselaw 6198 UK
Judgement Date : 12 December, 2025

[Cites 0, Cited by 0]

Uttarakhand High Court

WPMS/3279/2025 on 12 December, 2025

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

                              WPMS No.3279 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Rajendra Dobhal, learned senior counsel assisted by Mr. B.S. Bora, learned counsel for the Petitioner.

2. Mr. Arvind Vashishta, learned senior counsel assisted by Mr. Rachit Manglik, learned counsel for the caveator.

3. As per office report, objections have been filed on behalf of the Respondent.

4. Learned senior counsel for the Petitioner prays for and is granted three weeks' time to file rejoinder affidavit.

5. List this matter for final hearing on 10.02.2026.

6. Till the next date of listing, the effect and operation of the impugned judgment and order dated 17.08.2024 passed in Small Cause Suit No.4/2023 "Samar Pal Singh and others Vs. Arif and others", as well as the judgment and order dated 13.11.2025, passed in Civil Revision No.8/2025, "Arif Vs. Samar Pal Singh and others", passed by the court of learned 1st Additional District Judge Kashipur, District Udham Singh Nagar, shall remain stayed.

7. Stay application (IA No.1/2025) stands disposed of accordingly.

(Ashish Naithani, J.) 12.12.2025 Nitesh/

 
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