Uttarakhand High Court

FA/127/2025 on 16 July, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                        COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      16.07.2025                        FA No. 127 of 2025
                                        Hon'ble Alok Kumar Verma, J.

The proposed First Appeal has been filed against the judgment and decree dated 05.04.2025, passed by learned Civil Judge (Senior Division), Tehri Garhwal in Original Suit No. 31 of 2019, "Pradeep Goyal Vs. Shiksha Sudhar Samiti and Another", by which the said Suit, filed for prohibitory and mandatory injunction, has been dismissed.

2. Heard Mr. S.K. Posti, learned Senior Advocate assisted by Mr. Ashutosh Posti, learned counsel for the appellant.

3. Admit.

4. Notice is being issued to the respondents. Steps to be taken within three days, as prayed by Mr. S.K. Posti, Senior Advocate.

5. The appellant has not filed copies of the evidence.

6. Original record is being summoned.

7. List on 30.07.2025.

(Alok Kumar Verma, J.) 16.07.2025 Shiv/