Charanjeet Kour vs Satnam Singh
2026 Latest Caselaw 942 J&K

Jammu & Kashmir High Court

Charanjeet Kour vs Satnam Singh on 18 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                               Supplementary List-II

                                                                 Serial No. 103


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
FAO No. 04/2026
CM No. 850/2026

CAV No. 213/2026

Charanjeet Kour
                                                                      .....Petitioner(s)

                    Through: Mr. S. K. Anand, Advocate &
                             Mr. Pawan Kumar Manni, Advocate.

               Vs

Satnam Singh
                                                                   .....Respondent(s)

                    Through: Mr. Priyanshu Sharma, Advocate for
                             Caveator.
CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                      ORDER

(18.02.2026)

01. Heard learned counsel for the caveator. Caveat stands discharged.

02. Admit.

03. Issue notice to the respondent.

04. Notice accepted by Mr. Priyanshu Sharma, learned Advocate for the respondent, who is on caveat.

05. Record of the court below be summoned.

06. List on 27.03.2026.

07. In the meanwhile, the impugned judgment and decree passed by the court below shall remain stayed.

                                                         (SANJAY DHAR)
                                                             JUDGE
JAMMU
18.02.2026
Bunty                         Bunty Kumar