Sardar Amarjeet Singh Wadhwa vs Manendra Singh And Others
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Uttarakhand High Court

Sardar Amarjeet Singh Wadhwa vs Manendra Singh And Others on 16 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                    2026:UHC:2689



     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                     16TH APRIL, 2026

        WRIT PETITON No.552 of 2026 (M/S)

Sardar Amarjeet Singh Wadhwa                       ....Petitioner

                             Versus

Manendra Singh and Others                        ...Respondents


Counsel for the Petitioner    :       Mr. Neeraj Garg, Advocate
                                      with Mr. Pankaj Kumar,
                                      Advocate.

Counsel for the Respondent:           Mr. Sagar Kothari,
Nos.1 & 2.                            Advocate.

Hon'ble Alok Kumar Verma,J.

This writ petition has been filed under Article

227 of the Constitution of India with the following

prayers :-

"(i) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 22-

04-2025, passed by learned District Judge, Dehradun on stay application of respondent no. 1 and 2 in Civil Revision No. 74 of 2025, Manendra Singh & another Vs. Sardar Amarjeet Singh & others (Annexure No. 1 to the writ petition).

(ii) Any other order or direction which this Hon'ble court deems fit and proper in facts and circumstances of the case, be passed.

(iii) To award cost of the petition to the Petitioner."

2. The Amendment Application (IA No.2 of

2026), filed by the petitioner, is taken on record.

3. Heard Mr. Neeraj Garg, learned counsel

2026:UHC:2689 appearing for the petitioner and Mr. Sagar Kothari,

learned counsel for the respondent nos.1 &

2/judgment-debtors.

4. The respondent nos.3 to 9 are the proforma

respondents.

5. The petitioner has sought the following

alternative prayer through the Amendment Application

(IA No.2 of 2026).

"(aa) Issue a writ, order or direction, directing court of learned 3rd Additional District Judge, Dehradun to decide in accordance with law Civil Revision No. 74 of 2025, Manendra Singh & another Vs. Sardar Amarjeet Singh Wadhwa & others on the next date fixed i.e. 15-04-2026 or within further stipulated period, which this Hon'ble Court deem fit and proper in facts and circumstances of the case."

6. Mr. Neeraj Garg, Advocate, on instructions,

has requested to decide the present writ petition by

directing the court concerned to decide the civil revision

at the earliest.

7. The said request has not been opposed by Mr.

Sagar Kothari, Advocate.

8. On the request of both the parties, the

present writ petition is disposed of directing the learned

IIIrd Additional District Judge, Dehradun to decide the

Civil Revision No.74 of 2025, "Manendra Singh and

Another vs. Sardar Amarjeet Singh Wadhwa and

2026:UHC:2689 Others", on the date fixed i.e.20.05.2026 and if due to

any cogent reason, the civil revision is not decided on

20.05.2026, the said Civil Revision shall be decided

within a period of one month, as per law, thereafter.

9. Mr. Neeraj Garg, Advocate has sought two

days' time to file an amended memo of prayer clause.

10. It is made clear that this Court has not

expressed any opinion on the merit of the case.

___________________ Date: 16.04.2026 ALOK KUMAR VERMA, J. JKJ/Pant