Jammu & Kashmir High Court
Kuldeep Raj vs Kuldeep Raj Sharma on 16 August, 2021
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Serial No. 06
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CM (M) No. 13/2021
CM No. 6414/2021
Kuldeep Raj ...Petitioner(s)
Through:- Mr. G.S. Thakur, Advocate.
v/s
Kuldeep Raj Sharma ...Respondent(s)
Through:-
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
Issue notice to the respondent, returnable within a period of three weeks.
Notice in CM as well.
Learned counsel for the petitioner to take steps for effecting service upon the respondent within a week's time.
List on 28.09.2021.
Meanwhile, subject to objections and till next date of hearing, the operation of impugned order dated 26.03.2021 shall stay.
Alteration, modification and vacation on motion.
(JAVED IQBAL WANI) JUDGE Jammu 16.08.2021 Renu RENU BALA 2021.08.17 11:39 I attest to the accuracy and integrity of this document