Sainik Cooperative House ... vs Avtar Singh And Anr
2023 Latest Caselaw 2265 j&K

                                                                    Sr.No. 09


              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU

                                                  MA No. 34/2023
                                                  CM No. 6137/2023
                                                  CM No. 6138/2023

Sainik Cooperative House Building Society Ltd,           .... Appellant(s)/Petitioner(s)
Jammu.


                  Through :- Mr. K. Nirmal Kotwal, Advocate.

        V/s


Avtar Singh and Anr.                                                 ....Respondent(s)


                  Through :-

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
       HON'BLE MR. JUSTICE MOHAN LAL, JUDGE
                                  ORDER

11.10.2023.

CM No. 6137/2023 in MA No. 34/2023

Notice to the respondents, returnable within four weeks.

Requisite steps for service within two weeks.

Meanwhile, sent for the record from the Commission.

CM No. 6138/2023

Notice as above.

Meanwhile, subject to the objections from the other side and till next

date of hearing, the execution proceeding in respect of the impugned judgment

of J&K State Consumer Disputes Redressal Commission, Jammu shall remains

stayed subject to deposit of entire interest amount, as awarded by the

Commission in terms of impugned judgment in the Registry of this Court within

a period of four weeks.

List on 15.12.2023.

                                (Mohan Lal)          (Sanjeev Kumar)
                                  Judge                   Judge

Jammu:
11.10.2023.
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