Divya Ishan vs Antima
2021 Latest Caselaw 1611 j&K

                                                                         Sr. No. 79




    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU
                                                       CRMC No. 35/2019


Divya Ishan                                        .....Appellant(s)/Petitioner(s)
                       Through: Mr. A. P. Singh, Advocate
                  vs
Antima                                                       ..... Respondent(s)
                       Through: None.


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

Despite service, respondent has not chosen to cause appearance.

Learned counsel for the petitioner shall intimate the Court about the

outcome of the proceedings by virtue of which the judgment and decree of

divorce passed in favour of the petitioner has been challenged.

List on 14.02.2022.

Meanwhile, interim direction shall continue.

(RAJNESH OSWAL) JUDGE

Jammu 04.12.2021 Rakesh