Karan Singh And Anr vs Harbans Sharma
2021 Latest Caselaw 1424 j&K

                                            Sr. No. 15
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                     CPOWP No. 341/2018

Karan Singh and anr.                             .... Petitioner/Appellant(s)

                         Through:-   Mr. G.S. Thakur, Advocate.

                   V/s

Harbans Sharma                                           .....Respondent(s)

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

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                 ORDER

Mr. S.S. Nanda, Sr. AAG submits that statement of facts have

been filed by the Sub-Divisional Magistrate, Katra but the same is not in

compliance to the judgment of this Court and the same is, accordingly,

rejected.

In view of the aforesaid, Mr. Nanda, learned Sr. AAG seeks and is

granted four weeks' time to file fresh statement of facts failing which

Sub-Divisional Magistrate, Katra shall appear in person before this Court

on the next date of hearing.

List on 22.12.2021.

(Sindhu Sharma) Judge JAMMU 09.11.2021 MICHAL