SA/106/2024
2025 Latest Caselaw 4368 UK

Uttarakhand High Court

SA/106/2024 on 16 September, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

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                                      SA No. 106 of 2024
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. B. S. Adhikari, learned counsel for the appellant.

2. Mr. Arvind Vahisht, learned Sr. Advocate assisted by Mr. Vivek Pathak, learned counsel for the respondent.

3. There is concurrent finding and the suit was decreed and the appeal was also dismissed. In the cross examination, the defendant himself admit that the property in question was given to the defendant's father by the plaintiff society being an employee of the plaintiff society.

4. On perusal of the judgment, it reveals that there are no substantial question of law involved in the present second appeal.

5. On the request of Mr. B.S. Adhikari, learned counsel for the appellant, list this case on 22.09.2025, so that he may get instructions from his client within how much time he will vacate the property, in question.

(Rakesh Thapliyal, J.) 16.09.2025 SKS