Ravi Kumar & Anr vs Sheikh M Ahmed & Anr
2024 Latest Caselaw 2090 j&K

Jammu & Kashmir High Court

Ravi Kumar & Anr vs Sheikh M Ahmed & Anr on 9 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                          S. No. 41



                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU


              Case:-           CPSW No. 353/2013


              Ravi Kumar & Anr                                             .....Appellant/Petitioner(s)

                                       Through: Mr. Supreet Singh Johal, Advocate


                           Vs
              Sheikh M Ahmed & Anr.                                                ..... Respondent(s)

                                       Through: Ms. Jagmeet Kour, Assisting Counsel vice
                                                Mr. Ravinder Gupta, AAG

              Coram:           HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                                        ORDER

(09.10.2024)

01. Learned counsel for the petitioners has stated that the Hon'ble Supreme

Court has already decided the matter in case titled Uttam Chand and

others vs State of J&K reported in 1996 SLJ 139. Learned counsel for

the petitioner is directed to furnish copy of the said judgment to the

learned counsel for the respondents during course of the day.

02. Learned counsel for the respondents seeks some time to go through the

judgment as well as to have instructions. Granted.

03. List on 30.10.2024.

(MOKSHA KHAJURIA KAZMI) JUDGE JAMMU 09.10.2024 Vijay