Charanjeet Singh vs Kanwaljeet Singh Vishal And Others
2025 Latest Caselaw 147 J&K

Jammu & Kashmir High Court

Charanjeet Singh vs Kanwaljeet Singh Vishal And Others on 15 May, 2025

Author: Rahul Bharti

Bench: Rahul Bharti

                                                     Serial No. 06


           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU

Case:-      RFA No. 35/2019

Charanjeet Singh                          .....Appellant(s)/Petitioner(s)

                     Through: Mr. R. P. Sharma, Advocate.

                Vs

Kanwaljeet Singh Vishal and others                  ..... Respondent(s)

                     Through: None.

Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                 ORDER

(15.05.2025)

1. This Court has heard Mr. R. P. Sharma, Advocate in support of his appeal after keeping this file awaited for appearance of learned counsel for the respondents.

2. The respondents are the legal representatives of the original sole plaintiff-Jagat Singh in whose favour the trial court of 2nd Additional District Judge, Jammu by virtue of the impugned decree dated 17.05.2019 has decreed the suit by directing the execution and registration of the sale deed with respect to the suit land in furtherance of agreement to sell dated 07.04.2007.

3. Await appearance of learned counsel for the respondents.

4. In the event of default in appearance on behalf of learned counsel for the respondents, the case would be heard ex parte and reserve for judgment.

5. List on 29.05.2025.

(RAHUL BHARTI) JUDGE JAMMU 15.05.2025 Shivalee