Secy. Sainik Coop. House Building ... vs Anil Kumar Khajuria & Ors
2024 Latest Caselaw 1619 j&K

Jammu & Kashmir High Court

Secy. Sainik Coop. House Building ... vs Anil Kumar Khajuria & Ors on 13 August, 2024

                                                                                             Sr. No. 01


                                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

                                                                                  CSA No.08/2013
                                                                                  CM No.4040/2024

           Secy. Sainik Coop. House Building Society                          ....Petitioner/Appellant(s)

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


                           V/s

           Anil Kumar Khajuria & Ors.                                                  ....Respondent(s)


                                        Through :- Mr. V.R. Wazir, Sr. Advocate with
                                                   Mr. Razat Sudan, Advocate.
            Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                                            ORDER

13.08.2024

Mr. V.R. Wazir, learned Sr. Advocate for the respondents has no objection to this application, the same is allowed and the copy of the judgment dated 27.12.2022 passed by Financial Commissioner (Revenue), J&K/Commissioner Agrarian Reforms, J&K in case titled 'Capt. Khema Nanad & Ors. V/s Jatinder Singh & Ors.' is taken on record.

CM No.4040/2024 is accordingly disposed of. Record of the appellate Court has been received. Send for the record from the Court of Ld. Munsiff, Jammu and Registry shall ensure that record is received by or before the next date of hearing positively.

List on 17.09.2024.

Interim direction, if any, to continue till next date before the Bench.

(Rajesh Sekhri) Judge

JAMMU 13.08.2024 Eva