Uttarakhand High Court
FA/13/2022 on 27 February, 2024
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
Office Notes,
reports, orders
SL. or proceedings
Date COURT'S OR JUDGES'S ORDERS
No or directions and
Registrar's order
with Signatures
27.02.2024 FA No. 13 of 2022
Hon'ble Alok Kumar Verma, J.
Heard Mr. Nikhil Singhal, learned counsel for the appellant and Mr. Sahil Mullick, learned counsel for the respondent.
2. On 10.01.2022, the coordinate Bench of this Court passed the following order:-
"Till the next date of listing, the effect and operation of the impugned judgment and decree dated 4th September, 2021, passed by the Court of 2nd Additional Civil Judge (S.D.), Haridwar, in Original Suit No. 279 of 2015, M/s Forace Polymers Pvt. Vs. M/s Mark Splendour, would be kept in abeyance, subject to the conditions that the appellant deposits the entire decreetal amount within a period of two months from today."
3. Mr. Sahil Mullick, Advocate, submits that the order dated 10.01.2022 has not been complied with by the appellant.
4. The said order dated 10.01.2022 is vacated.
5. List on 10.06.2024 for final hearing.
6. Summon the Trial Court Record.
(Alok Kumar Verma, J.) 27.02.2024 Shiksha