Ajaz Ahmed vs Harbajan Singh
2022 Latest Caselaw 832 j&K

                                                                                      Sr. No. 48



                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU


                                                                         CRMC No. 36/2019
                                                                   CrlM No. 157/2019[1/2019]

            Ajaz Ahmed                                                ...Appellant/Petitioner(s)

                                   Through :- Mr. S.C. Sharma, Advocate.
                                               V/s

            Harbajan Singh                                                    ...Respondent(s)

                                  Through :- None.


            Coram:             HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                                ORDER

It is being contended by learned counsel for the petitioner that the

respondent is deliberately not appearing before this Court as the matter before

the trial Court has been fixed for final judgment and in the event, the judgment

is pronounced, the instant petition shall be rendered infructuous.

Perusal of the record reveals that the respondent has not been appearing

despite service and despite filing of objections.

Having regard to the aforesaid position, the trial Court shall not

pronounce the judgment till the next date of hearing.

List on 08.07.2022.

(JAVED IQBAL WANI) JUDGE Jammu 23.05.2022 Renu

RENU BALA 2022.05.25 14:46 I attest to the accuracy and integrity of this document