Vidya Devi vs Samriti Sharma And Ors
2024 Latest Caselaw 2125 j&K

Jammu & Kashmir High Court

Vidya Devi vs Samriti Sharma And Ors on 14 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                        Sr.No. 21


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU.

                                                     CRM(M) No. 820/2023

Vidya Devi                                                              .... Petitioner(s)

                    Through :- Mr. A.K. Sawhney, Advocate.

         V/s

Samriti Sharma and Ors.                                               ....Respondent(s)


                    Through :- Ms. Radha Sharma, Advocate for R-1.
                               Mr. P.D. Singh, Dy. AG for R-2.
 Coram: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                     ORDER

14.10.2024.

1. The instant petition has been filed by the petitioner under Section 482

Cr.P.C./ Article 227 of the constitution of India, for exercising inherent powers

vested with this Court and setting aside the order dated 05.08.2023 passed by

learned Munsiff, Jammu in petition titled "Vidya Devi v. Lalit Sharma and Anr."

whereby the learned Trial Court has taken cognizance under Section 31 of the

PWDV Act, 2005.

2. Learned counsel for the petitioner states that, in terms of judgment passed

by this Court, the instant petition shall be treated as petition under Article 227 of

the Constitution of India.

3. After hearing learned counsel for the parties, Registry is directed to

summon the record from the Court of learned Munsiff, Jammu.

4. Await appearance of learned counsel for respondent No.3.

5. List on 11.11.2024.

(Moksha Khajuria Kazmi) Judge

Jammu:

14.10.2024 Neha-1