WPMS/1288/2023
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Uttarakhand High Court

WPMS/1288/2023 on 28 November, 2025

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                               WPMS No.1288 of 2023

                               Hon'ble Ashish Naithani, J.

Ms. Arushi Batra, learned counsel holding brief of Mr. Piyush Garg, learned counsel for the Petitioner.

2. Mr. Devendra Singh Negi, learned counsel holding brief of Mr. Siddhartha Singh, learned counsel for the caveator.

3. Ever since its inception from 23.05.2023, matter is being pending for one reason or the other, the matter was heard on 09.06.2023, but the judgment could not be delivered by the coordinate Bench of this Court.

4. The present writ petition has been filed under Article 227 of the Constitution of India, for quashing of the order passed by the learned Prescribed Authority/Civil Judge (S.D.) Rishikesh in PA Case No.06 of 2016, "Devi Prasad and another Vs. Ram Singh Pundir", whereby the release application filed by the Respondents under Section 21(1) (a) of the U.P. Act No.13 of 1972, has been allowed.

5. After going through the order-sheet, it transpires that the matter is yet to be admitted.

6. Admit.

7. List this matter for final hearing on 24.12.2025.

8. Learned counsel for the parties are requested that the adjournment shall not be sought.

(Ashish Naithani, J.) 28.11.2025 Nitesh/