Divya Ishan vs Antima
2022 Latest Caselaw 178 j&K

                                                                     Sr. No. 36

            HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU


                                               CRMC No. 35/2019


Divya Ishan                                         .....Appellant(s)/Petitioner(s)
                        Through: Mr. A. P. Singh, Adv.
                   Vs

Antima                                                        ..... Respondent(s)

                        Through:    None.

Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                     ORDER

14.02.2022

Learned counsel for the petitioner submits that the judgment and decree

by virtue of which decree of divorce has been passed in favour of the petitioner

has been challenged by the respondent and the same is still pending before this

Court.

Registry is directed to summon the Xerox copy of the record of the

complaint pending before the court of Chief Judicial Magistrate, Jammu.

List for consideration on 12.05.2022. Interim direction to continue till

next date before the Bench.s

(Sanjay Dhar) Judge Jammu 14.02.2022 Paramjeet