WPMS/2965/2025
2025 Latest Caselaw 5009 UK

Uttarakhand High Court

WPMS/2965/2025 on 17 October, 2025

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                              WPMS No.2965 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Anshu Kumar, learned counsel for the Petitioner.

2. Mr. Aditya Singh, learned counsel for the Respondent/caveator.

3. Instructions regarding how much time for vacating the premises will be given to the tenant/Petitioner, sought from Learned counsel for the Respondents/landlord - Mr. Aditya Singh.

4. Time granted.

5. List this matter on 14.11.2025.

6. Till the next date of listing, the effect and operation of the judgment and order passed by the learned Appellate Court/Additional District Judge (IVth) Haridwar, District Haridwar dated 08.10.2024 in Civil Appeal No.60 of 2023, "Smt. Manju Gupta Vs. Padmanabh Pratap and others" as well as the judgment and decree dated 20.03.2023 passed in PA Civil Suit No.01 of 2020, "Padamnabh Pratap Vs. Manju Gupta, pending in the court of Civil Judge, (SD) Roorkee District Haridwar, shall remain stayed.

(Ashish Naithani, J.) 17.10.2025 Nitesh/