Bandhna Sharma vs Pawan Kumar Sharma And Others
2021 Latest Caselaw 1727 j&K

                                                                                   Sr. No. 50
                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU
                                                              RFA No. 30/2021
                                                              CM No. 9509/2021
                                                              CM No. 9510/2021

            Bandhna Sharma                                        .....Appellant(s)/Petitioner(s)

                                      Through: Mr. Tarun Sharma, Advocate.

                                 Vs

            Pawan Kumar Sharma and others                                    ..... Respondent(s)

                                      Through:

            Coram: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                                   ORDER

CM No. 9510/2010 :

For the reasons stated in the application coupled with the

submissions made at Bar by learned counsel for the applicant, a sufficient

cause for condoning the delay in filing the appeal is made out. Application

is allowed and delay of 202 days in filing the appeal is condoned.

Application is, accordingly, disposed of.

RFA No. 30/2021 & CM No. 9509/2021 :

Issue notice to the respondents in the main as well as in the interim

application.

List on 25.02.2022.

The impugned judgment and decree dated 30.04.2021 passed by the

learned Principal Judge, Family Court, Jammu shall remain stayed till

further orders.

(Puneet Gupta) Judge Jammu 22.12.2021 PAWAN CHOPRA 2021.12.22 15:54Pawan Chopra I attest to the accuracy and integrity of this document