Uttarakhand High Court
Unknown vs Mr. D. Barthwal on 2 May, 2014
Author: Alok Singh
Bench: Alok Singh
WPMS No. 1006 of 2014 Hon'ble Alok Singh, J.
Mr. D. Barthwal, Advocate for the petitioner.
Learned counsel for the petitioner submits that JSCC was pleased to decree the suit filed by the petitioner for eviction of tenant in favour of the petitioner, however, judgment passed by the trial court was reversed by the Revisional Court.
Issue notice to respondent no. 1 by registered post AD in addition to normal mode of service returnable within three weeks.
Learned counsel for the petitioner does not want to press CLMA No. 4395 of 2014, therefore, same is dismissed as not pressed.
List along with WPMS No. 999 of 2014, as requested by Mr. D. Barthwal, Advocate for the petitioner.
(Alok Singh, J.) 02.05.2014 SKS