WPMS/3761/2025
2026 Latest Caselaw 35 UK

Uttarakhand High Court

WPMS/3761/2025 on 2 January, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.3761 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Tapan Singh, Advocate for the petitioner.

2. This writ petition has been filed under Article 227 of the Constitution of India, whereby the petitioner has put to challenge the judgment and order dated 18.09.2023, passed by learned Civil Judge, Laksar, Haridwar, in Original Suit No.44 of 2021, whereby the application moved by the petitioner for amendment has been rejected as well as the judgment and order dated 07.10.2025, passed by learned Additional District Judge, Laksar, Haridwar in Civil Revision No.80 of 2024, whereby the revision petition has also been rejected and the order passed by the learned trial court dated 18.09.2023 was affirmed.

3. Issue notice to the respondents, returnable within six weeks.

4. Steps to be taken within seven days.

5. List this case on 13.03.2026.

(Pankaj Purohit, J.) 02.01.2026 SK