Choudhary Bashir Ahmed vs Unknown
2021 Latest Caselaw 1552 j&K

                                                                                      Sr. No. 136
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU
                                                                   RFA No. 27/2021
                                                                   CM No. 8835/2021

              Choudhary Bashir Ahmed                                   .....Appellant(s)/Petitioner(s)

                                              Through: Mr. A.K.Sawhney, Advocate.

                                         Vs

                                                                                 ..... Respondent(s)
              Barkat Bibi and others

                                              Through: Mr. Anil Mahajan,Advocate for R-2.

              Coram: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                                         ORDER

Heard.

Admit.

Issue post admission notice. Mr. Anil Mahajan, Advocate accepts notice on behalf of respondent No.2.

Notice shall go to respondent Nos. 1 & 3.

List on 20.12.2021.

Subject to objections and till further orders, operation of impugned judgment and decree dated 27.10.2021 passed by the 1st Additional District Judge, Jammu shall remain stayed.

(Puneet Gupta) Judge Jammu 26.11.2021 Pawan Chopra

PAWAN CHOPRA 2021.11.27 10:21 I attest to the accuracy and integrity of this document