CLR/107/2023
2025 Latest Caselaw 4740 UK

Uttarakhand High Court

CLR/107/2023 on 8 October, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

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                                      CLR No. 107 of 2025
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Mukesh Sukheja, learned counsel for the revisionists.

2. Ms. Anaya Jain, learned counsel, holding brief of Mr. Sandeep Kothari, learned counsel for the respondents.

3. Pursuant to the previous order parties are present and their respective counsel made efforts for their amicable settlement and now, the matter is again heard and this Court interacted with the parties.

4. After interacting with the parties, this Court is of the view that there is no possibility of amicable settlement. In such an eventuality, this Court has no other option except to decide the revision on its own merits.

5. List for final hearing on 15.12.2025.

6. In the meantime, trial court proceedings may go on, however, the concerned Court will not pronounce the final judgment.

(Rakesh Thapliyal, J.) 08.10.2025 SKS