Irshad Hussain vs Jugal Kishore And Others
2024 Latest Caselaw 747 j&K

Jammu & Kashmir High Court

Irshad Hussain vs Jugal Kishore And Others on 20 April, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                                             Sr. No. 47
                                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                 AT JAMMU

                                                                                     RSA No. 09/2020


                      Irshad Hussain                                         .... Petitioner/Appellant(s)

                                                   Through:-    Mr. G.S. Thakur, Advocate.

                                             V/s

                      Jugal Kishore and others                                       .....Respondent(s)

                                                   Through:-    Mr. R.P. Sharma, Advocate.
                      CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                             ORDER

20.04.2024

01. Heard learned counsel for the parties and have also gone through

the record of the case.

02. The following substantial question of law is framed for

consideration and decision in this case:

"Whether the judgment and decree passed by the District Judge, Poonch, reversing the judgment and decree passed by the trial Court is perverse and against the law".

03. Record is already available in the file.

04. List this matter on 06.08.2024 for final hearing on the aforesaid

substantial question of law.

05. Meanwhile, interim direction, if any, shall continue.

(Vinod Chatterji Koul) Judge

Jammu:

20.04.2024 Michal Sharma/PS

authenticity of this document.