CLR/10/2026
2026 Latest Caselaw 1305 UK

Uttarakhand High Court

CLR/10/2026 on 20 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                          COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      20.02.2026                        CLR No.10 of 2026
                                        Hon'ble Alok Kumar Verma, J.

Learned Civil Judge (Senior Division), Kotdwar, District Pauri Garhwal held on 19.11.2020 that the judgment-debtor has complied with its part of the decree, and therefore, disposed of the Execution Application, filed by the proposed revisionist on the ground of full satisfaction. A Review Application (No.9 of 2020) was filed by the revisionist. The Review Application was dismissed on 06.11.2025. Hence, the proposed revision.

2. Heard Mr. B.D. Pande, learned counsel for the revisionist and Mr. V.D. Bisen, learned Standing Counsel for the respondents.

3. Mr. V.D. Bisen, Standing Counsel, appearing for the respondents, submitted that the proceedings before the department are going on. He has sought two weeks' time to get instructions.

4. Time is granted.

5. List on 18.03.2026.

(Alok Kumar Verma, J.) 20.02.2026 Shiv/