Abdul Rehman Bhat & Ors vs Ut Of J&K & Ors
2021 Latest Caselaw 14 j&K/2

                                                                      Sr. No. 106


               HIGH COURT OF JAMMU AND KASHMIR
                       (Srinagar Bench - DB)
                      (Through video conference from Jammu)

                                                  CM 322/2021
                                                  in
                                                  LPA 6/2021
                                                  Caveat 12/2021
                                                  (Through video conference)


Abdul Rehman Bhat & ors.                            .....Petitioner(s)/Appelant(s)

                                 Through :- Mr. M.A. Qayoom, Adv.

                           V/s

UT of J&K & ors.                                                .....Respondent(s)

                                 Through :- Mr. J.H. Reshi, Adv., for
                                            caveator(s).

Coram:       HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
             HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                    ORDER

CM 322/2021

Application, for the reasons detailed therein, is allowed. Applicant

shall do the needful within one week upon removal of the lockdown.

Application disposed of.

LPA 6/2021 & CM 323/2021

Issue notice, waived by Mr. J.H. Reshi on behalf of respondent No.5.

Now notice will go to other respondents. Steps for service to be taken within a

period of one week.

It is stated that during the pendency of writ petition there was a status

quo order.

2 LPA 6/2021

Be that as it may, judgment/order impugned dated 31.12.2020 qua the

imposition of costs of Rs.50,000/- is stayed. It is also provided that the status-

quo with regard to the property in question shall be maintained. This order is,

however, subject to objections from other side and till the next date of hearing

before the Bench.

List on 15.03.2021.

            JAMMU                             (SANJAY DHAR)          (TASHI RABSTAN)
            28.01.2021                               JUDGE                    JUDGE
            (Anil Sanhotra)




ANIL SANHOTRA
2021.01.29 16:12
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integrity of this document