SA/156/2024
2025 Latest Caselaw 1641 UK

Citation : 2025 Latest Caselaw 1641 UK
Judgement Date : 10 January, 2025

Uttarakhand High Court

SA/156/2024 on 10 January, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

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

      10.01.2025                            SA No.156 of 2024
                                            With
                                            IA/1/2024 (Stay Application)
                                            Hon'ble Vivek Bharti Sharma, J.

Present Mr. Kshitij Mudgal and Mr. Kailash Chandra, learned counsel for the appellant.

2. Mr. Rahul Consul, learned counsel for respondent no.4.

3. This second appeal is against non-concurrent judgments.

4. The facts are that the suit of the respondent/plaintiff was dismissed by the Trial Court of Additional Senior Civil Judge, Dehradun; that, the appeal of the respondent/plaintiff against this dismissal of suit was allowed by the Court of Second Additional District Judge, Dehradun, hence, this second appeal.

5. Counsel for the appellant /defendant would submit that by the judgment of the 2nd Additional District Judge, Dehradun, the decree of cancellation of the sale deed in favour of the appellant/defendant is passed.

6. Counsel for the respondent /plaintiff seeks and is granted time to file counter affidavit on the ground that the judgment impugned is correct on the facts and law point.

7. Issue notice to the respondents through ordinary process and registered post acknowledgement due as well as by Email and WhatsApp, if available.

8. Steps to be taken within four weeks.

9. Put up on 06.05.2025 for hearing on admission.

10. Meanwhile, effect and operation of the impugned judgment and decree dated 31.08.2024 passed by the learned 2nd Additional District Judge, Dehradun in Civil Appeal No.71 of 2019 shall remain stayed till the next date of listing.

(Vivek Bharti Sharma, J.) 10.01.2025 SS