Jammu & Kashmir High Court
Hans Raj vs Som Dutt And Others on 15 February, 2022
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
Serial No. 3
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CM No. 9597/2021
CM (M) No. 45/2021
Hans Raj ...Applicant(s)/Petitioner(s)
Through:- None
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v/s
Som Dutt and others ...Respondent(s)
Through:- Mr. Meenakshi Slathia Kaur, Advocate
Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
The instant application seeking vacation of the order dated 21.10.2021, whereby the parties have been directed to maintain status quo, has been filed by Ms. Meenakshi Slathia Kaur, Advocate on behalf of respondents.
Learned counsel for the respondents submits that respondent No. 1 has died during the pendency of this petition. The petitioner may, in case interested, take necessary steps for bring on record his legal heirs by or before the next date of hearing.
List the instant application along with main petition for consideration on 08.03.2022.
(VINOD CHATTERJI KOUL) JUDGE Jammu 15.02.2022 Javid