Ravi Gupta vs Parshotam Gupta And Others on 2 July, 2024

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Jammu & Kashmir High Court

Ravi Gupta vs Parshotam Gupta And Others on 2 July, 2024

Bench: Rahul Bharti

                                                               Sr. No. 30


      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

Case:-   MA No. 126/2014

Ravi Gupta

                                               .....Appellant(s)/Petitioner(s)

               Through: Mr. R.K. S. Thakur, Advocate

                Vs

Parshotam Gupta and others

                                                         ..... Respondent(s)


                Through: Mr. Pranav Kohli, Sr. Advocate with
                         Mr. Vastav Sharma, Advocate

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

                                ORDER

02.07.2024

01. Mr. R. K. S. Thakur, Advocate submits that it is the learned Sr. Advocate - Mr. O. P. Thakur who is to advance arguments in the case.

02. Mr. Pranav Kohli, learned Sr. Advocate submits that the present appeal is against a probate granted by the court of Principal District Judge, Jammu in terms of judgment dated 31.12.2013 after the probate proceedings have lasted for more than six years before the probate court and now the present appeal has outlasted, even the pendency of the probate 2 MA No. 126/2014 proceedings and is now in tenth year of its pendency, therefore, urges this Court to give a priority to this Case. The plea of Mr. Pranav Kohli, learned Sr. Advocate is not without basis.

03. Let Mr. O. P. Thakur, learned Sr. Advocate come up for advancing arguments in the case.

04. List on 11.07.2024 with liberty to mention.

(RAHUL BHARTI) JUDGE JAMMU 02.07.2024 Muneesh Muneesh Sharma 2024.07.04 14:19 I attest to the accuracy and integrity of this document

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