Vaishno Devi vs Angrez Lal
2021 Latest Caselaw 1708 j&K

                                                                                         Sr. No.4

                                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

                                                                    CRMC No.275/2013
                                                                    IA No.332/2013
                                                                    c/w
                                                                    CRMC No.238/2013
                                                                    IA No.287/2013


           Vaishno Devi                                                ....Petitioner(s)/Appellant(s)

                                      Through :- Mr. Ankush Manhas, Advocate.
                           V/s
           Angrez Lal                                                             ....Respondent(s)


                                     Through :-   None.
            Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                                        ORDER

17.12.2021

It is submitted by Mr. Ankush Manhas, learned counsel for the

petitioner that learned trial Court has disposed of the compliant in the year 2019

in light of Supreme Court judgment. His statement is taken on record.

In view of the above, nothing survives in these petitions to adjudicate

further. Accordingly, both the petitions are dismissed as having been

infructuous. Interim direction if any, shall stand vacated.

(Tashi Rabstan) Judge Jammu:

17.12.2021 Surinder

SURINDER KUMAR 2021.12.17 17:19 I attest to the accuracy and integrity of this document