Dinesh Kumar vs Ashok Kumar
2026 Latest Caselaw 1440 UK

Uttarakhand High Court

Dinesh Kumar vs Ashok Kumar on 24 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.2468 of 2024
                                  Dinesh Kumar                                            ............Petitioner
                                                             Vs.
                                  Ashok Kumar                                             ..........Respondent

                                  Hon'ble Pankaj Purohit, J.

Mr. Harshpal Sekhon, Advocate for the petitioner.

2. Mr. Nikhil Singhal, Advocate for the respondent. Time Extension Application (MCC No.2 of 2026)

3. The order dated 18.09.2024 was passed by this Court with the consent of the petitioner, granting the petitioner 18 months' time from 18.09.2024 to 17.03.2026 to hand over the vacant possession of the demised property.

4. The petitioner has moved the time extension application to extend the time to vacate the property by next one year.

5. Since time has been granted to the petitioner on consent of both the parties, therefore, the prayer of extension is opposed by the respondent.

6. In view of the above, there is no occasion to extend the time already granted to the petitioner.

7. In the event of failure to vacate the premises as directed in the earlier order dated 18.09.2024, the decree shall be executed in accordance with law.

8. Accordingly, the application for extension of time stands rejected.

(Pankaj Purohit, J.) 24.02.2026 SK