Uttarakhand High Court
Chandra Deep Singhal vs Smt Mamta Bisht on 20 November, 2014
Author: Servesh Kumar Gupta
Bench: Servesh Kumar Gupta
CLR No. 84 of 2014 Hon'ble Servesh Kumar Gupta, J.
Mr. Neeraj Garg, Advocate for the revisionist.
Mr. Vikas Bahuguna, Advocate for the respondent.
Since, the Court could not spare the time to hear this matter, hence it is hereby ordered that if the adjournment application is moved before the Trial Court, the same will favourably be considered till the decision of this revision.
List after two weeks.
(Servesh Kumar Gupta, J.) Nadim 20.11.2014