Pardeep Singh And Ors vs Khushi Ram Parihar And Ors
2023 Latest Caselaw 2312 j&K

                                                Sr. No. 101
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
                                RFA No. 40/2023
                                CAV No. 1791/2023

Pardeep Singh and Ors.                        .... Appellant(s)/Respondent(s)

                         Through:-     Mr. Vikram Sharma, Sr. Adv. with
                                       Mr. Sachin Dev Singh, Advocate.

                   V/s

Khushi Ram Parihar and Ors.                                .....Respondent(s)

                         Through:-     Mr. A.A. Hamal, Advocate
                                       Ms. Aparna Gupta, Advocate vice
                                       Ms. Monika Kohli, Sr. AAG.

CORAM : HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                 ORDER

16.10.2023

01. Issue notice to the respondents, subject to the petitioners' taking

necessary steps within one week.

02. Mr. A.A. Hamal, Advocate, who is for caveator, accepts notice on

behalf of respondent no. 1 to 7 & Ms. Aparna Gupta, Advocate vice Ms.

Monika Kohli, Sr. AAG accepts notice on behalf of respondent no. 8.

03. Reply to the application for grant of interim relief shall be filed by

respondents by next date of hearing.

04. List on 04.12.2023.

05. In the meantime, the impugned judgment dated 05.10.2023 passed

by the Principal District Judge, Kishtwar shall remain stayed. It is,

however, made clear that disbursement of amount of compensation shall

remain on hold till next date of hearing.

(Sanjay Dhar) Judge

Jammu:

16.10.2023 Mihul