CLR/9/2026
2026 Latest Caselaw 505 UK

Citation : 2026 Latest Caselaw 505 UK
Judgement Date : 2 February, 2026

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Uttarakhand High Court

CLR/9/2026 on 2 February, 2026

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                               CLR No.9 of 2026

                               Hon'ble Siddhartha Sah, J.

Mr. Rajesh Joshi, learned counsel for the revisionist.

2. Mr. Kundan Singh Negi, learned counsel for the respondents/Caveator.

3. Urgency Application (IA No.1 of 2026) is allowed.

4. After going through the impugned judgment and order, it is apparent that while disposing point for determination No.5, the judge, SCC/1st Additional District Judge, Haldwani, District Nainital, appears to have given a contradictory finding regarding benefit of Section 20(4) of U.P. Act No.13 of 1972.

5. Admit.

6. Summon the LCR.

7. In the meantime, the effect and operation of the impugned judgment and order dated 06.12.2025 shall remain stayed till the next date of listing provided the revisionist deposits the entire decretal amount before the Judge, SCC within one month after adjusting the amount if already paid.

8. List this case on 16.03.2026

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(Siddhartha Sah, J.) Vacation Judge 02.02.2026 Ravi