Citation : 2025 Latest Caselaw 5393 UK
Judgement Date : 10 November, 2025
Office Notes, reports,
orders or proceedings
SL. No Date or directions and COURT'S OR JUDGES'S ORDERS
Registrar's order with
Signatures
WPMS No. 2406 of 2024
Hon'ble Ashish Naithani, J.
Mr. T. A. Khan, learned Senior Counsel assisted by Mr. Mohd. Shafy, learned counsel for the Petitioner.
2. Ms. Swati Verma, learned counsel holding brief of Mr. Sudhir Kumar, learned counsel for the Respondent nos. 1 to 4.
3. There is no representation on behalf of other respondents.
4. As per office report dated 13.12.2024, it says that Respondent nos. 1 to 7, "recipients not reside at the given address" and for Respondent no.8, "item delivered (addressee)"
5. As per office report dated 27.02.2025, Vakalatnama has been filed by Mr. Sudhir Kumar, Mr. Kirti Sharan Agarwal, counsel for the Respondent nos. 1 to 4.
6. Re-issue notices to the Respondent nos. 5 to 8, returnable within two weeks. Steps to be taken within one week.
7. Objections, if any, to be filed by the Respondents within three weeks.
8. List this matter on 08.12.2025.
9. Till the next date of listing, the effect and operation of the judgment and order dated 31.05.2024 passed by the 1st Additional District Judge, Kashipur, District Udham Singh Nagar in Civil Appeal No.15 of 2024 shall remain stayed.
10. Stay application stands allowed.
(Ashish Naithani, J.) 10.11.2025 Akash
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