J And K Board Of School vs Naresh Singh
2022 Latest Caselaw 795 j&K

                                                                         Sr. No. 02

      HIGH COURT OF JAMMU AND KASHMIR & LADAKH
                      AT JAMMU
                                       RSA No. 3/2022
                                     CM No. 3032/2022

J and K Board of School                                        .... Appellant(s)
Education
                                     Through:-    Mr. B. S. Bali, Advocate
                               V/s

Naresh Singh                                                .....Respondent(s)
                    Through:-
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                      ORDER

Notice, returnable within four weeks. Requisites for the same

within one week.

The following substantial questions of law are framed for

adjudication in the present appeal:-

(i) Whether the suit is barred by law of limitation?

(ii) Whether appreciation of the evidence is perverse?

Meanwhile, subject to objections and till next date of hearing

before the Bench, the impugned judgment & decree dated 23.11.2016

passed by learned 1st Civil Subordinate Judge, Special Municipal Mobile

Magistrate, Jammu as upheld by the learned 1st Additional District Judge,

Jammu vide judgment dated 20.10.2021, shall remain stayed.

Modification/alteration on laying motion.

Record of both the Courts below be called for.

List on 14.07.2022.

(Sindhu Sharma) Judge JAMMU 18.05.2022 SUNIL-II