Citation : 2021 Latest Caselaw 900 j&K
Judgement Date : 16 August, 2021
Sr. No. 68
(After Notice Cause list)
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRMC No. 434/2018
IA No. 01/2018 in
CRMC No. 453/2016
IA No. 01/2016
Ravi Kumar ....Appellant/Petitioner(s)
Through: Mr. Jasbir Singh Jasrotia, Advocate.
Vs
Sunita Kumari ..... Respondent(s)
Through: None.
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
16.08.2021 During the course of hearing, learned counsel for the petitioner
submitted that the judgment and decree dated 02.12.2020 has been passed by the
learned City Judge, Jammu (hereinafter referred to as the "Trial Court"), by
virtue of which the agreement dated 04.03.2014 has been declared as null and
void.
The present petitions are disposed of with liberty to the petitioner to
lay a motion before the learned Trial Court for seeking modification of the
orders impugned within seven days from today and after the reply is filed by the
respondent, the matter shall be disposed of by the learned Trial Court within a
period of one month and till then, the orders impugned shall not be executed.
Disposed of accordingly.
(Rajnesh Oswal) Judge Jammu 16.08.2021 Ram Krishan
Whether the order is speaking? Yes/No RAM KRISHAN 2021.08.17 11:48 Whether the order is reportable? Yes/No I attest to the accuracy and integrity of this document
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