Imtiyaz Ahmed Zargar And Another vs Firdoos Ahmed
2025 Latest Caselaw 59 J&K

Jammu & Kashmir High Court

Imtiyaz Ahmed Zargar And Another vs Firdoos Ahmed on 5 May, 2025

                                                                                   Sr. No. 02
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU
            Case: CRM(M) No. 370/2025
            CrlM No. 737/2025
            Imtiyaz Ahmed Zargar and another                          ...Petitioner(s)/Appellant(s)

                                     Through:    Mr. N.D. Qazi, Advocate.

                                                   V/s
            Firdoos Ahmed                                                        .... Respondent(s)

                                      Through:


            CORAM:               HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE


                                                          ORDER

05.05.2025

Issue notice to the respondent, returnable within a period of four weeks.

Requisite steps for service be taken within one week.

Send for the scanned copy of the trial Court record.

List on 09.07.2025.

Meanwhile, trial Court may proceed with the trial of the case, however,

final judgment shall await orders of this Court.

(RAJESH SEKHRI) JUDGE Jammu 05.05.2025 Renu