Jammu & Kashmir High Court - Srinagar Bench
Ut Of J&K And Others vs Aijaz Ahmad Zargar on 2 November, 2022
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Supplementary - 1
S. No. 76
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CR 35/2022
CM(6144/2022)
UT of J&K and others
... Petitioner/Appellant(s)
Through: Mr. M. A. Chashoo, AAG
V/s
Aijaz Ahmad Zargar
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE The present petition prima facie is not maintainable in view of the amendment effected in Section 115 CPC, however having regard to the controversy involved coupled with the submissions made by the counsel for the petitioners, the petition is treated as a petition under Article 227 of the Constitution.
Registry to re-register the petition accordingly. Counsel for the petitioners shall file an updated cause title of the case within a week's time.
Heard learned counsel for the petitioner and perused the record. Notice in the main as well as in CM returnable within a period of three weeks. Steps for service within 1 week.
List on 2.12.2022.
Meanwhile, subject to objections and till next date, operation of the impugned order dated 19.9.2022 shall stay subject to the furnishing of bank guarantee by the petitioner to the tune of the decretal amount before the Registrar Judicial of this court within two weeks.
Modification, vacation, alteration on motion.
(JAVED IQBAL WANI) JUDGE Srinagar 02-11-2022 N Ahmad