Deeba Akhtar vs Mujtaba Zubair & Anr
2021 Latest Caselaw 454 j&K/2

S.N 102
Admission
                                 HIGH COURT OF JAMMU AND KASHMIR
                                           AT SRINAGAR
                                                  ...
                                         CM No. 2351/2021 in
                                          CM(M) No. 75/2021
                                          Caveat No. 209/2021

       Deeba Akhtar                                                    .... Petitioner(s)

                                      Through: Mr. Nissar Ahmad, Advocate.


                                                 Versus
       Mujtaba Zubair & Anr.                                         ...Respondent(s)

                                       Through: Ms. Khillat, Advocate for Caveator

       CORAM:
                             HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                                ORDER

19.04.2021

Caveat No.209/2021.

With the appearance of Ms. Khillat, caveat stands discharged. CM(M) No. 75/2021, CM No. 2351/2021.

Issue notice to respondent no.1 in the main petition as well as in CM returnable within a period of two weeks.

List on 27th May 2021.

In the meantime, subject to objections and till next date of hearing, the operation of impugned orders shall stay.

Send for the record of file No. 45/M filed by the respondent no. 2 herein, before the Court of Principal District Judge, Srinagar.

The trial court may proceed with the trial of the case, however, shall not pronounce the final judgment.

(Javed Iqbal Wani) Judge Srinagar 19.04.2021 "NuzhatShafi"

NUZHAT SHAFI 2021.04.26 11:04 I attest to the accuracy and integrity of this document