CLR/43/2025
2025 Latest Caselaw 390 UK

Uttarakhand High Court

CLR/43/2025 on 14 May, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                                        2025:UHC:3865
                Office Notes,
               reports, orders
               or proceedings
SL.
       Date     or directions                COURT'S OR JUDGE'S ORDERS
No.
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                 order with
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      14.05.                     CLR No.43 of 2025
      2025                       Hon'ble Alok Kumar Verma, J.

An Application under Order VII Rule

11 of the Code of Civil Procedure, 1908

was filed in Original Suit No. 12 of 2018,

"Vinod Kumar Gupta vs. State of

Uttarakhand and Others". The said

application was allowed on 14.08.2024

and the plaint was rejected. A Civil

Appeal (Civil Appeal No.18 of 2024) was

filed against the said order dated

14.08.2024. The said Appeal has been

allowed vide impugned judgment dated

03.12.2024.

2. Heard Mr. Rahul Consul, learned

counsel for the proposed revisionist, Mr.

K.S. Mehta, learned Additional C.S.C.

assisted by Mr. I.P. Kohli, learned Brief

Holder for the respondent nos.2 to 6 and

Mr. Vikas Bahuguna, learned counsel for 2025:UHC:3865

the respondent no.7.

3. Learned counsel for the proposed

revisionist on instruction has requested

to permit the revisionist to withdraw the

proposed revision to file an appeal under

Clause (u) of Rule 1 of Order XLIII of the

Code of Civil Procedure, 1908.

4. The said request has not been

opposed by the respondents.

5. The proposed Revision is dismissed

as withdrawn granting liberty to the

proposed revisionist to file an appeal, as

prayed, but in accordance with law.

(Alok Kumar Verma, J.) 14.05.2025 Pant/