Uttarakhand High Court

AO/209/2025 on 4 July, 2025

               Office Notes,
            reports, orders or
             proceedings or
No   Date                                         COURT'S OR JUDGES'S ORDERS
              directions and
            Registrar's order
             with Signatures
                                 AO No. 209 of 2025

                                 Hon'ble Subhash Upadhyay, J.

Mr. Rajendra Dobhal, learned Senior Counsel, assisted by Mr. Jitendra Chaudhary, learned counsel for the appellant.

2. Present Appeal from Order has been preferred against the judgment and order dated 06.05.2025, passed in O.S. No. 269 of 2024, Kuldeep Kumar and others vs. Mohit @ Chhota and another, passed by learned Civil Judge (S/D), Haridwar, whereby the temporary injunction application No. 6C2 filed by the plaintiffs/respondent nos. 1 to 3 herein has been allowed and the appellant/defendant no. 2 has been restrained from raising any construction over the property in dispute.

3. Issue notice to respondents.

4. Steps to be taken within a week. Apart from the normal mode of service, the appellant may serve the respondents through dasti.

5. List this matter on 08.08.2025.

6. Till the next date of listing, the effect and operation of the impugned order dated 06.05.2025 shall remain stayed. (Stay application being IA No. 1 of 2025 stands disposed of.)

(Subhash Upadhyay, J.) 04.07.2025 Kaushal