Mohd. Imran Naik And Ors vs Madhia Kouser
2025 Latest Caselaw 431 J&K

Jammu & Kashmir High Court

Mohd. Imran Naik And Ors vs Madhia Kouser on 4 June, 2025

                                                                        Sr. No. 60


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

                                                 CRM(M) No. 491/2025


Mohd. Imran Naik and Ors.                         .....Appellant(s)/Petitioner(s)

q
                      Through: Mr. Mumtaz Choudhary, Advocate.
                 vs
Madhia Kouser                                               ..... Respondent(s)
                      Through: None.
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                   ORDER

04.06.2025 Issue notice to the respondent, returnable within four weeks. Requisite steps for service be taken within one week.

List on 16.09.2025.

Meanwhile, learned Munsiff JMIC, Jammu shall proceed with trial of the complaint, however, final judgment shall await orders of this Court.

(Rajesh Sekhri) Judge

Jammu 04.06.2025 Sushant