Manoj Kumar vs Dara Singh
2024 Latest Caselaw 7 j&K

Jammu & Kashmir High Court

Manoj Kumar vs Dara Singh on 23 January, 2024

                                                                        Sr. No. 31

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

Case: CR No.4/2024

Manoj Kumar                                                         ..... Appellant(s)


                      Through :- Mr. Himanshu Beotra, Advocate

                 Vs

Dara Singh                                                        .....Respondent(s)


                      Through :- Mr. Sachin Dogra, Advocate

          CORAM:
          HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
                                     ORDER

23.01.2024

Caveat stands discharged with the appearance of Mr. Sachin Dogra,

Advocate.

CR No. 4/2024 & CM No.163/2024

Issue notice.

Mr. Sachin Dogra, Advocate waives notice on behalf of the

respondent-caveator. He seeks and is granted two weeks time to file objections.

List on 16.02.2024.

In the meantime, the operation of impugned judgments shall stay.

(RAJESH SEKHRI) JUDGE JAMMU 23.01.2024 Shammi