Union Of India vs Saida Bibi
2023 Latest Caselaw 1051 j&K

                                                                               Sr.No. 07

                      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                    AT JAMMU
                                                                   CSA No. 20/2008

Union of India                                               .... Appellant(s)/ Petitioner(s)

                        Through :- Mr. Vishal Sharma DSGI.

         V/s

Saida Bibi                                                               ....Respondent(s)
                        Through :- None.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                            ORDER

22.05.2023

Heard learned counsel for the appellant.

Upon consideration of the matter, the following substantial question of

law emerges for consideration of the appeal:-

"Whether both the Courts below committed perversity while overlooking the non-impleadment of Government (Union of India) as a party defendant in the suit and in the process passed impugned judgments and decrees."

Admit.

Issue post-admission, returnable within four weeks.

Registry to summon record of the trial Court, as also of the Appellate

Court.

List for final hearing, without reference to the Bench, on 10.08.2023.

CM No. 24/2008

Meanwhile, parties to maintain status-quo on spot as it exists today.

CM disposed of.

(Javed Iqbal Wani) Judge Jammu:

22.05.2023 Avish Kohli