Ashok Kumar vs Ved Parkash
2024 Latest Caselaw 55 j&K

Jammu & Kashmir High Court

Ashok Kumar vs Ved Parkash on 1 February, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                              Sr. No. 10
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

CSA No. 12/2011


Ashok Kumar                                              .....Appellant(s)/Petitioner(s)

q
                         Through: Mr. R. P. Sharma, Advocate.
                    vs
Ved Parkash                                                        ..... Respondent(s)
                         Through: Ms. Shivani Jalali, Advocate.
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                       ORDER

01.02.2024

1. A perusal of the record reveals that the impugned judgment passed by

the appellate court has been delivered by the undersigned in capacity

of Principal District Judge, Rajouri.

2. The Registry is, therefore, directed to list this matter before some other

Bench on 09.02.2024 after seeking appropriate instructions from

Hon'ble the Chief Justice.

(SANJAY DHAR) JUDGE

Jammu 01.02.2024 Sahil Padha

Whether the order is speaking: Yes/No. Whether the order is reportable: Yes/No.