Veer Krishan Sharma vs Abhishek Sharma And Others
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Uttarakhand High Court

Veer Krishan Sharma vs Abhishek Sharma And Others on 1 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                  2026:UHC:2305



  IN THE HIGH COURT OF UTTARAKHAND
             AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                    1st APRIL, 2026

      WRIT PETITON NO. 619 of 2026 (M/S)

Veer Krishan Sharma                           .....Petitioner

                          Versus

Abhishek Sharma and Others                   ....Respondents


Counsel for the Petitioner:        Mr. Neeraj Garg,
                                   Advocate.

Counsel for the Respondent:        Mr. Piyush Garg,
Nos.1 and 2                        Advocate.


Hon'ble Alok Kumar Verma,J.

This writ petition has been filed under Article

227 of the Constitution of India against the order dated

06.10.2025, passed by learned District Judge,

Dehradun in RM74/426 of 2025, "Abhishek Sharma and

Others vs. Veer Krishan Sharma and Others", whereby

the learned District Judge has allowed the Application

(No.6C2), filed by the respondent nos. 1 and 2 seeking

leave to prefer appeal, filed along with an Application to

condone the delay of 8319 days, against the judgment

and decree dated 20.11.2002, passed in Original Suit

No.629 of 2001, "Veer Krishan Sharma vs. Smt.

Manoranjani Sharma and Others".

2026:UHC:2305

2. Heard Mr. Neeraj Garg, learned counsel for

the petitioner and Mr. Piyush Garg, learned counsel for

the respondent nos.1 and 2.

3. It has been requested by Mr. Piyush Garg,

Advocate, on instructions, received from the

respondent nos.1 and 2, that while setting aside the

impugned order dated 06.10.2025, the learned District

Judge, Dehradun may be directed to decide the said

Application (No.6C2) afresh.

4. On the request of both the parties, the

impugned order dated 06.10.2025, passed by learned

District Judge, Dehradun in RM74/426 of 2025 is set

aside. Learned District Judge, Dehradun is directed to

decide the said Application (6C2) afresh after granting

an opportunity of hearing to the parties.

5. The present Writ Petition No.619 of 2026

(M/S) is disposed of accordingly.

6. It is made clear that this Court has not

expressed any opinion on the merit of the case.

___________________ ALOK KUMAR VERMA, J.

Date: 01.04.2026 Pant/