M/S Jagdev Oil Carrier vs M/S Isher Service Station Srinagar. ...
2024 Latest Caselaw 1607 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

M/S Jagdev Oil Carrier vs M/S Isher Service Station Srinagar. ... on 22 October, 2024

Author: Rahul Bharti

Bench: Rahul Bharti

                                                                                     S. No. 05
                                                                                     Regular list


                         IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                            AT SRINAGAR
                                                       CFA No. 27/2005

                     M/S Jagdev Oil Carrier                        ...Petitioner(s)/applicant(s)

                     Through:     Mr. Imtiyaz Sofi, Advocate.
                                                           Vs
                     M/S Isher Service Station Srinagar.                 ...Applicant/Respondent(s)


                     Through:     Mr. Hakim Aman Ali, Advocate.
                     CORAM:
                     HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                                                       ORDER

22.10.2024 Heard in part.

Mr. Hakim Aman Ali, learned counsel for the proforma respondent No. 19 to 24, actually the judgment debtors in terms of the impugned judgment and decree dated 06.04.2024, is called upon to verify the fact as to whether effect of the judgment and decree impugned has lost its efficacy by the efflux of time or not.

Let requisite instructions be reported on or before next date of hearing.

List on 24th October, 2024.

(RAHUL BHARTI) JUDGE SRINAGAR 22.10.2024 "Abdul Rashid"