CLR/49/2025
2025 Latest Caselaw 518 UK

Uttarakhand High Court

CLR/49/2025 on 3 June, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                Office Notes,
               reports, orders
               or proceedings
SL.
       Date     or directions                COURT'S OR JUDGE'S ORDERS
No.
               and Registrar's
                 order with
                 Signatures
      03.06.                     CLR No.49 of 2025
      2025
                                 Hon'ble Alok Kumar Verma, J.

Learned Ist Additional District Judge, Haldwani, District Nainital, vide impugned judgment dated 07.04.2025, passed in SCC Suit No.11 of 2020, has directed the proposed revisionist - defendant to pay the rent to the respondent no.1 - plaintiff at the rate of 4,000/- per month from December, 2018.

2. Heard Mr. Chandramauli Shah, learned counsel for the proposed revisionist.

3. Notice are issued to the respondents before Admission. Steps to be taken within a week, as prayed.

4. List on 08.07.2025.

(Alok Kumar Verma, J.) 03.06.2025 Pant/