State Th. Electric Maintenance ... vs Abdul Lateef Keen And Others
2021 Latest Caselaw 325 j&K

                                                                                Serial No. 203




                               HIGH COURT OF JAMMU AND KASHMIR
                                          AT JAMMU

                                                                        CFA No. 15/2011
                                                                          IA No. 18/2011


          State Th. Electric Maintenance and others                        ...Appellant(s)

                                      Through:- Mr. F.A. Natnoo, AAG.


                                        v/s

          Abdul Lateef Keen and others                                   ...Respondent(s)

                                     Through:- None.


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

                                                   ORDER

Issue notice to the respondents, returnable within a period of four

weeks.

Learned counsel for the appellants to take steps for effecting service

upon the respondents within a week's time.

List on 29.04.2021.

Meanwhile, subject to objections and till next date of hearing,

operation of judgment/decree dated 30.12.2010 shall stay.

(JAVED IQBAL WANI) JUDGE

Jammu 17.03.2021 Renu

RENU BALA 2021.03.18 17:22 I attest to the accuracy and integrity of this document