Director Local Bodies And Others vs Harbans Singh
2021 Latest Caselaw 41 j&K

                                                             Sr. No. 104

             HIGH COURT OF JAMMU AND KASHMIR
                         AT JAMMU
                          (Through Video Conferencing)
                                                           CM(6359/2020)
                                                           in
                                                           CSA 15/2012

Director Local Bodies and others

                                                 ....Applicant/Appellant(s)

                             Through:- Mr. S. S. Nanda, Sr. AAG

             v/s

Harbans Singh
                                                           .... Respondent(s)
                            Through:-

Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                               ORDER

This application has been filed for making necessary table amendment

by way of incorporating the date of judgment and decree dated 19.09.2011,

passed by the Court of Principal District Judge, Samba in para 5 instead of

20.08.2005, as also in the prayer part of the appeal.

Having regard to the contents of the application, same is allowed and

applicants/appellants are permitted to make necessary correction as prayed for

in the application before the Registrar Judicial of this Court within two weeks.

Application is disposed of.

(JAVED IQBAL WANI) JUDGE

Jammu 01.02.2021 Bir BIR BAHADUR SINGH 2021.02.02 16:45 I attest to the accuracy and integrity of this document