Mohammad Tufail And Others vs Muzaffar Hussain And Others
2021 Latest Caselaw 450 j&K

                                                                      Sr. No. 157



               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU
                                     RSA No. 6/2021
                                     CM No. 3165/2021
                                     CM No. 3166/2021

Mohammad Tufail and others                              .....Appellant/Petitioner(s)

                                Through :- Mr. Waheed Choudhary, Advocate

                         v/s

Muzaffar Hussain and others                                      .....Respondent(s)

                                Through :-

Coram:       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                   ORDER

The appellants are aggrieved of the judgment dated 27.03.2021

passed by the District Judge, Rajouri by virtue of which the judgment and

decree dated 20.05.2016 passed by the Additional Mobile Magistrate,

Thanamandi has been reversed.

It is contended by Mr. Waheed Choudhary, learned counsel for the

petitioners that the decree has not been framed as yet and he has made a

submission that the filing of the decree may be dispensed with for the time

being. The prayer of learned counsel is allowed.

CM No. 3166/2021 stands disposed of.

Appellants' counsel shall place the decree on record within 15

days from today.

Notice to the respondents. Steps for service within one week.

List on 27.05.2021.

Meanwhile, till next date before the Bench, status quo on spot

shall be maintained.

(Rajnesh Oswal) Judge JAMMU 07.04.2021 Rakesh