Union Of India& Ors vs M/S Shivalik Foods
2024 Latest Caselaw 133 j&K

Jammu & Kashmir High Court

Union Of India& Ors vs M/S Shivalik Foods on 13 February, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                           Sr.No. 29


                  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                AT JAMMU

Case:- CSA No. 36/2012
      c/w
      CSA No. 35/2023
      CR Nos. 22& 23/2016
      APCIV Nos. 44 & 45/2016

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

                     Through :- Mr. Vishal Sharma, DSGI
V/s

M/s Shivalik Foods                                                    ....Respondent(s)
           Through :-             Mr. R K Gupta, Sr. Advocate with
                                  Mr. Anil Verma, Advocate.
CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                          ORDER

13.02.2024 CR No. 22/2016 & CR No. 23/2016.

Learned counsel for the parties submits that the instant petitions have arisen out of CSA No. 36/2012 and CSA No. 35/2012. Since the impugned judgments have been stayed, therefore, the petitions referred above have become infructuous. Their statements are taken on record.

These petitions are accordingly, dismissed as having been rendered infructuous.

Record of the 1st Appellate Court i.e Additional District Judge, Udhampur has been received, however, the record from the Court of learned Munsiff JMIC Udhampur has not been received. The same is necessary for disposal of these appeals.

Registry to summon the record from the Court of Munsiff JMIC Udhampur.

List on 26.03.2024.

(Vinod ChatterjiKoul) Judge

Jammu:

13.02.2024 Vijay