Khaliq Lone vs Mst. Azi And Ors
2021 Latest Caselaw 120 j&K/2

                                                                                 S.No. 103
                                                                              Suppl. 1 CauseList


                               HIGH COURT OF JAMMU AND KASHMIR
                                         AT SRINAGAR
                                                               RSA 2/2021
                                                               CM(835/2021)

           KHALIQ LONE

                                                                         ...Appellant(s)

                                           Through: Mr. Mudasir Bin Hassan, Advocate.
                                                 V/s
           MST. AZI AND ORS.

                                                                      ...Respondent(s)
                                           Through:

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

                                                       ORDER

The appellant is aggrieved of the order dated 02.12.2020 passed by the 1st Appellate Court i.e, the court of learned Principal District Judge, Pulwama by virtue of which the application for condonation of delay in filing the appeal filed by the appellant has been dismissed, consequently leading to the dismissal of the appeal filed by the appellant against the judgment and decree dated 12.06.2017 passed by the court of learned Munsiff, Awantipora.

Notice.

Notice in CM also.

Call for the scanned copy of the record of the trial court as well as the appellate court. Meanwhile, subject to objections and till next date before the Bench, status quo as it exists today shall be maintained by the parties.

List on 10.05.2021.

Copy of this order be provided to the learned counsel for the appellant under the seal and signatures of Bench Secretary of this Court.

(RAJNESH OSWAL) JUDGE Srinagar 15.02.2021 Muzammil.Q MUZAMIL QADIR 2021.02.16 16:09 I attest to the accuracy and integrity of this document