Uttarakhand High Court

FA/73/2025 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
No                   directions and
                   Registrar's order
                    with Signatures
      07.05.2025                        FA No.73 of 2025
                                        Hon'ble Alok Kumar Verma, J.

The proposed Appeal has been filed by the appellant-plaintiff under Section 96 read with Order 41 of the Code of Civil Procedure, 1908 against the judgment and decree dated 22.04.2025, passed by learned Ist Additional Civil Judge (Senior Division), Udham Singh Nagar in Original Suit No.241 of 2024 (Old No.111 of 2022), by which the said Suit, filed for cancellation of sale deed dated 28.05.2021 and prohibitory injunction, has been dismissed.

2. Heard Mr. Siddhartha Singh, learned counsel for proposed appellant and Mr. Aurangjeb, learned counsel for respondent no.2.

3. Mr. Siddhartha Singh, Advocate, submitted that the appellant-plaintiff is in possession of the suit property.

4. Admit.

5. Original Record is summoned.

6. List on 09.07.2025.

7. Heard on the Stay Application (IA No.01 of 2025).

8. Both the parties are restrained to create any third party interest over the suit property till further order.

9. The Stay Application (IA No.1 of 2025) is disposed of accordingly.

(Alok Kumar Verma, J.) 07.05.2025

Neha