SA/157/2022
2025 Latest Caselaw 2496 UK

Uttarakhand High Court

SA/157/2022 on 25 March, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                   Office     Notes,
                   reports, orders
                   or proceedings
SL.
         Date      or     directions                       COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                   order        with
                   Signatures
      25.03.2025                       SA No.157 of 2022
                                       Hon'ble Vivek Bharti Sharma, J.

Mr. Girish Chandra and Mr. Kanti Ram, learned counsel for the appellant.

2. Mr. Siddhartha Singh, learned counsel for the respondent.

3. Learned counsel for the second appellant would submit that this second appeal is preferred against the judgment of the First Appellate Court whereby the judgment of the Trial Court was set aside.

4. Learned counsel for the second appellate would pray for adjournment to file certified copy of the plaint, written statement, application filed under Order 41 Rule 27 CPC and complete order sheets of the First Appellate Court to show that the application under Order 41 Rule 27 CPC was not decided before or at the time of judgment by the First Appellate Court.

5. Not objected to by learned counsel for the respondent.

7. List this case on 18.06.2025.

6. Meanwhile, learned counsel for the second appellant will file certified copies of the documents.

(Vivek Bharti Sharma, J.) 25.03.2025 SS