AO/33/2026
2026 Latest Caselaw 729 UK

Citation : 2026 Latest Caselaw 729 UK
Judgement Date : 6 February, 2026

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Uttarakhand High Court

AO/33/2026 on 6 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                    COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      06.02.2026                            AO No.33 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Karthik Jayashankar and Mr. Awanish Upadhaya, learned counsel for the appellant.

2. Mr. J.S. Virk, learned DAG along with Mr. Tumul Nainwal, learned AGA for the State.

3. The instant appeal from order has been preferred by the plaintiff/appellant against the impugned order dated 08.01.2026 passed by the Civil Judge (Senior Division), Rudrapur, District Udham Singh Nagar in Original Suit No. 215 of 2025, Birendra Singh vs. Kuljeet Rathore and Another, whereby the trial court has rejected Temporary Injunction Application No. 6C-2 filed by the appellant/plaintiff after hearing the parties on merits.

4. Learned counsel for the appellant has drawn the attention of this Court to paragraph no. 13 of the impugned order.

5. In that view of the matter, issue notice to respondents. Steps to be taken within five days. In addition to the normal mode of service, the appellant is directed to serve notice through dasti.

6. List on 13.02.2026.

7. Urgency application (IA No.2 of 2026) stands disposed of.

(Siddhartha Sah, J.) Vacation Judge 06.02.2026 BS