MOHD.KHALID Vs. SURESH CHANDRA

JUDGEMENT

(1.) This present revision is preferred with prayer to set-aside the impugned order dtd. 25/3/2023 passed by the Judge SCC/2nd Additional District Judge, Haldwani, District Nainital in Misc. SCC Case No. 06 of 2022 as well as the judgment and order dtd. 4/8/2022 passed by the Judge SCC/2nd Additional District Judge, Haldwani, District Nainital in SCC Case No. 11 of 2019.

(2.) Heard.

(3.) Admit the revision.