CLR/76/2024
2026 Latest Caselaw 78 UK

Uttarakhand High Court

CLR/76/2024 on 3 January, 2026

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                           COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures




                                      CLR No. 76 of 2024
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Jayvardhan Kandpal, learned counsel for the revisionist.

2. The instant SCC Revision has been preferred by the revisionist/plaintiff against the judgment and decree dated 25.06.2024 passed by learned Judge SCC/District Judge, Rudraprayag in SCC Suit No. 01 of 2023 'Ranjeet Singh Bisht vs. Nasreen'.

3. As per the office report the revision is well within time. The Trial Court record has already been received.

4. Admit.

5. Issue notice to the respondent.

6. Steps within a week.

7. Put up this matter on 23.02.2026 for final disposal.

(Rakesh Thapliyal, J.) 03.01.2026 PR