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Ghulam Nabi Dar And Others vs Ali Mohammad Nadaf And Another
2021 Latest Caselaw 612 j&K/2

Citation : 2021 Latest Caselaw 612 j&K/2
Judgement Date : 1 June, 2021

Jammu & Kashmir High Court - Srinagar Bench
Ghulam Nabi Dar And Others vs Ali Mohammad Nadaf And Another on 1 June, 2021
                                                                         Sr. No. 102



                HIGH COURT OF JAMMU AND KASHMIR
                           AT SRINAGAR
                     (Through Video Conferencing)

                                                  CM No. 3468/2021 in
                                                  RSA No. 7/2021
                                                  CM No. 3469/2021
                                                  Caveat No. 660/2021

Ghulam Nabi Dar and others                                .....Appellant/Petitioner(s)

                                 Through :- Mr. A. M. Dar, Sr. Advocate with
                                            Mr. Bhat Shafi, Advocate

                           v/s

Ali Mohammad Nadaf and another                                     .....Respondent(s)

                                 Through :- Mr. A. Haqani, Sr. Advocate with
                                            Mr. Shakir Haqani, Advocate


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


                                    ORDER

CM No. 3468/2021

The instant application has been filed by the applicants seeking

extension of time for filing the affidavit, stamp and court fee etc in support of

the appeal.

For the reasons stated in the application, the same is allowed. The

applicants/appellants shall do the needful immediately after the normal

functioning of the Courts begins.

Application is, accordingly, disposed of.

RSA No. 7/2021

A perusal of the paper book reveals that only judgment impugned

has been placed on record.

Registry hence forth shall ensure that the appellants shall annex

copy of pleadings of both the parties along with memo of appeal.

Mr. Bhat Shafi, learned counsel for the appellants shall place on

record copies of the pleadings filed by the parties before the trial court as well

as before the appellate court on the next date.

List on 04.06.2021.

(Rajnesh Oswal) Judge JAMMU:

01.06.2021 Rakesh

 
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