Uttarakhand High Court

CLR/121/2024 on 7 May, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                       COURT'S OR JUDGES'S ORDERS
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      07.05.2025                        CLR No.121 of 2024
                                        Hon'ble Alok Kumar Verma, J.

The proposed Revision has been filed against the judgment and decree dated 01.10.2024, passed by learned Judge, Small Cause Court/District Judge, Haridwar in SCC Suit No.07 of 2023, whereby, the learned Judge has decreed the suit for recovery of possession, rent, mesne profit with other consequential reliefs.

2. Heard Mr. Narenda Bali, learned counsel for proposed revisionist and Mr. Birendra Singh Adhikari, learned counsel for respondent.

3. Mr. Narendra Bali, Advocate, submitted on instruction that the revisionist is ready to hand over the vacant possession of the property-in- question within eleven months from today along with mesne profits at the rate of Rs.11,000/- per month or allow to revisionist to hand over the property-in- question within one and a half year with mesne profits at the rate of Rs.13,000/- per month.

4. Mr. Narendra Bali, Advocate, has sought one week's time to file an affidavit of the revisionist in this regard.

5. Admit.

6. List on 23.05.2025. Till then, further proceedings of Execution Case No.01 of 2024 are stayed on the conditions that the revisionist shall deposit/pay the entire decreetal amount by the date fixed.

(Alok Kumar Verma, J.) 07.05.2025

Neha