WPMS/3002/2025
2025 Latest Caselaw 5421 UK

Citation : 2025 Latest Caselaw 5421 UK
Judgement Date : 11 November, 2025

Uttarakhand High Court

WPMS/3002/2025 on 11 November, 2025

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            orders or proceedings
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                                     WPMS No. 3002 of 2025

                                     Hon'ble Ashish Naithani, J.

Mr. Ankur Sharma, learned counsel for the Petitioner.

2. Mr. Ramji Shrivastava, learned counsel for the Caveator.

3. The present Writ Petition under Article 227 of the Constitution of India has been filed with the following prayer:

"(i) Issue a suitable writ order or direction setting aside the impugned judgment and order dated 19.08.2025 passed by the learned 9th Additional District Judge, Dehradun in S.C.C. Revision No. 13 of 2023, "Shri Rajendra Singh Negi and Another vs. Shri Dhirendra Singh Bisht and Another" and restore the judgment and decree dated 12.10.2023 passed by the learned Judge, Small Causes Court, Dehradun in S.C.C. Suit No. 19 of 2018."

4. An Interim Relief Application (Paper No. 109, I.A. No. 01 of 2025) has also been filed, praying that during the pendency of the present Writ Petition, the effect and operation of the impugned judgment and order dated 19.08.2025, passed by the learned 9th Additional District Judge, Dehradun in S.C.C. Revision No. 13 of 2023, "Shri Rajendra Singh Negi and Another vs. Shri Dhirendra Singh Bisht and Another," be stayed.

5. Admit.

6. Considering the facts and circumstances of the case, it is directed that, as an interim measure, till the next date of listing, the effect and operation of the judgment and order dated 19.08.2025, passed by the learned 9th Additional District Judge, Dehradun in S.C.C. Revision No. 13 of 2023, "Shri Rajendra Singh Negi and Another vs. Shri Dhirendra Singh Bisht and Another," shall remain stayed.

7. The Interim Relief Application stands disposed of accordingly.

8. List this case on 29.12.2025.

9. In the meantime, counter affidavit, if any, be filed.

(Ashish Naithani, J.) 11.11.2025 Shiksha