Narlep Kour vs Suresh Kumar And Others
2024 Latest Caselaw 243 j&K

Citation : 2024 Latest Caselaw 243 j&K
Judgement Date : 26 February, 2024

Jammu & Kashmir High Court

Narlep Kour vs Suresh Kumar And Others on 26 February, 2024

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                            Sr. No. 05
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                            CPOWP No. 31/2014 in
                                                              [OWP No. 478/2013]


Narlep Kour                                               .... Petitioner/Appellant(s)

                           Through:-      Mr. Dharamvir, Advocate.

                     V/s

Suresh Kumar and others                                            .....Respondent(s)

                           Through:-      Mrs. Monika Kohli, Sr. AAG.
CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                     ORDER

26.02.2024

01. Mrs. Monika Kohli, learned Sr. AAG, submits that in compliance to order

dated 21.02.2024, the respondents have prepared a Demand Draft for a sum of

Rs. 7,09,490/- but the same could not be disbursed in favour of the applicant

since the petitioner is not the sole legal heir of Late Harbhajan Singh, in whose

favour the judgment was passed.

02. The respondents submit that they be allowed to deposit the same in the

Registry of this Court. Permission as prayed for is granted. The amount so deposited

shall be kept in an FDR initially for a period of two months.

03. Furthermore, it is also submitted that compliance report has also been filed

today along with an application seeking exemption of personal appearance of Sh.

Shobhit Saxena (IPS), Sr. Superintendent of Police, Kupwara. Both the applications