MAHIPAL SHAH Vs. MAHESH POKHARIYAL & ANOTHER

JUDGEMENT

(1.) This petition is instituted against the order dated 22.05.2015 rendered by learned Additional District Judge, Vikasnagar, District Dehradun in O.S. No. 247 of 2007, "Sri Mahipal Shah v. Mahesh Pokhariyal & another".

(2.) The genesis of the present case are traceable from the fact that the petitioner/plaintiff instituted a suit bearing O.S. No.248 of 2007 for cancellation of sale deed dated 23.05.2001 as well as seeking permanent perpetual injunction against the respondents.

(3.) A list of witnesses dated 13.11.2014 was filed in the court, wherein four witnesses were named and the other witnesses, with the permission of the court, were mentioned as the witnesses to be produced by the plaintiff/petitioner.