Jammu & Kashmir High Court
Bhashir Ahmed vs Rajinder Singh And Anr. on 9 October, 2018
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
S.No. 55
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CONC No. 227/2010, IA No. 01/2017
c/w
MA No. 474/2010
Date of order: 09.10.2018
Bashir Ahmed v. Rajinder Singh and anr.
Coram:
Hon'ble Mr Justice Sanjeev Kumar, Judge
Appearance:
For the Petitioner(s): Mr. Navneet Dubey, Adv.
For the Respondent(s) : None
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No As per Registry's note, service on respondent No. 1 could not be effected due to insufficient address. Mr. Navneet Dubey shall provide fresh particulars of respondent No. 1 within one week. Thereafter, notice shall go to respondent No. 1 returnable within four weeks.
List immediately after service is effected upon respondent No. 1.
(Sanjeev Kumar) Judge Jammu:
09.10.2018 Rakesh