Madan Lal vs Champa Devi
2024 Latest Caselaw 231 j&K

Jammu & Kashmir High Court

Madan Lal vs Champa Devi on 23 February, 2024

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                      Sr. No. 132


                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU


                                                    CM(M) No. 29/2024
                                                    CM No. 851/2024.


Madan Lal                                                ....Petitioner/Appellant(s)

                    Through :- Dinkar Gupta, Advocate.


          V/s

Champa Devi                                                      ....Respondent(s)


                    Through :-
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                       ORDER

23.02.2024 Issue notice in the main petition as also in CM returnable within four

weeks upon steps within one week. Dasti notice also permitted.

List again on 27.03.2024.

In the meantime, subject to objections and till next date of hearing,

operation of the impugned order dated 05.02.2024 shall stay. It is also directed

that the trial court may proceed with the trial of the suit, however, shall not

pronounce the final judgment.

Modification/vacation/alteration on motion.

(JAVED IQBAL WANI) JUDGE

JAMMU 23.02.2024 Naresh/Secy.