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Judgment
8 paragraphs · 246 wordsPankaj Purohit, J
Heard.
Petitioner is aggrieved by orders dated 05.07.2024 and 09.07.2024 passed by the Board of Revenue, Circuit Court, Nainital in Case No.64 of 2023-2024 (Natthu Singh and other v. Basheer Ahmad and others), whereby, pending disposal of second appeal, learned Board of Revenue has granted interim order in favour of private respondents/appellants till 08.07.2024.
It is contended by learned Counsel for petitioner that the second appeal was preferred by respondents; without even admitting the said appeal, an interim order was passed in the matter by the Board of Revenue staying the effect of judgment and order dated 27.06.2024 passed by the First Appellate Court.
From a perusal of the impugned order, it is reflected that while passing the impugned order, the Board of Revenue heard learned Counsel for the caveator i.e. petitioner and has stayed the effect and operation of order dated 27.06.2024 passed by the First Appellate Court. Thereafter, on the next date i.e. 09.07.2024, the interim order dated was extended till the next date.
Keeping in mind the facts of the case, the Court is of the opinion that it is always open to the petitioner to move an application seeking vacation of interim order before the Board of Revenue.
This Court, at this stage, finds no ground to interfere in the matter. The writ petition sans merit and the same is dismissed at the threshold itself.
Pending application, if any, stands disposed of.