WPMS/2565/2025
2025 Latest Caselaw 4768 UK

Uttarakhand High Court

WPMS/2565/2025 on 9 October, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                   WPMS No.2565 of 2025
                                   Hon'ble Pankaj Purohit, J.

Mr. Prince Chauhan, learned counsel for the petitioner.

2. Mr. Vishesh Srivastava, learned counsel for the respondents.

3. On the last date, four weeks' time was granted to the respondents for filing counter affidavit but no such affidavit as yet has been filed.

4. Learned counsel for the petitioner presses the stay application.

4. In such view of the matter, this Court is constrained to pass interim order in the matter.

5. Accordingly, it is directed that till the next date of listing, effect and operation of ex parte judgment and decree dated 31.05.2022 passed by Civil Judge, Jaspur, Udham Singh Nagar in Civil Case No.10 of 2020, Hridesh and another v. Nikesh Chandra Aggarwal (Annexure no.3 to the petition) shall remain stayed. Stay application (IA/1/2025) stands disposed of.

6. List on 18.11.2025.

(Pankaj Purohit, J.) 09.10.2025 R.Dang