Santosh Kumari vs Davinder Singh Heer
2022 Latest Caselaw 57 j&K

                                                                            Sr. No. 6




    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
                (Through virtual mode)

                                                       RFA No. 1/2022


Santosh Kumari                                     .....Appellant(s)/Petitioner(s)
                       Through: Mr. Ravi Abrol, Advocate
                  vs
Davinder Singh Heer                                          ..... Respondent(s)
                       Through:

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                    ORDER

Notice to the respondent. Steps for service within ten days.

Call for the record.

List on 01.04.2022.

Meanwhile, subject to objections, operation of the impugned

judgment and decree shall stay.

(RAJNESH OSWAL) JUDGE

Jammu 01.02.2022 Rakesh