Varun Arora vs Jyoti Arora
2022 Latest Caselaw 708 j&K

                                                                               Sr. No.220

                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT JAMMU
                                                       CM(M) No.48/2022
                                                       CM No.2848/2022

           Varun Arora                                         ....Petitioner(s)/Appellant(s)
                                  Through :- Mr. Gagan Oswal, Advocate.
                          V/s
           Jyoti Arora                                                          ....Respondent(s)

                                  Through :-     Mr. Mohd. Arshad Chowdhary, Advocate.
           Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                                      ORDER

Notice.

Mr. Mohd. Arshad Chowdhary, learned counsel accepts notice on

behalf of the respondent who seeks some time to file objections. Let the same be

filed by or before the next date of hearing.

It is submitted by learned counsel for the petitioner that despite the

direction issued by this Court in terms of order/judgment dated 02.02.2018

passed in petition under Section 104 No.99/2015 to learned Principal Judge

Family Court, Jammu, the Court below has not decided the petition filed under

Section 25 of the Guardian and Wards Act.

Be that as it may, learned Principal Judge Family Court, Jammu is

directed to report why the petition filed under Section 25 of the Guardian and

Wards Act has not been decided within the time frame given by this Court.

List on 11.05.2022.

Registry is directed to forward a copy of this order to learned Principal

Judge Family Court, Jammu for compliance.

(Tashi Rabstan) Judge Jammu:

28.04.2022 Surinder SURINDER KUMAR 2022.04.28 16:29 I attest to the accuracy and integrity of this document