Citation : 2025 Latest Caselaw 1520 J&K
Judgement Date : 26 May, 2025
Sr.No. 14
2025:JKLHC-JMU:1270-DB
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CJ Court
Case : LPA No. 96/2023
CM No. 3731/2023
Housing and Urban Dev Corporation Ltd. ..... Appellant/Petitioner(s)
Jammu
Through: Mr. U.K. Jalali, Sr. Advocate with
Ms. Muskan Raina, Advocate
Vs
J and K Cooperative Housing Corporation Ltd. ..... Respondent(s)
and another
Through: Mr. K.M. Bhatti, Advocate
Coram: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
26.05.2025 Having argued the matter at length, learned Senior Counsel for the
appellant, as always, fairly submits that he be permitted to withdraw the appeal
so as to enable the appellant to pursue the matter before the learned Single
Judge, who is already in seisin of the appeal preferred by the
respondents/judgment debtors. However, he submits that the matter being time
sensitive, the learned Single Judge be directed to decide the matter as
expeditiously as possible.
Dismissed as withdrawn, however, given the factual background
obtaining in the matter at hand, we request the learned Single Judge to consider
and decide the appeal as expeditiously as possible.
( (Rajnesh Oswal) (Arun Palli)
Judge Chief Justice
Jammu
26.05.2025
Pawan Chopra
Whether the order is speaking? : Yes/No Whether the order is reportable? : Yes/No
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