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Jammu & Kashmir High Court - Srinagar Bench

Abdul Majeed Kirmani & Anr vs Bilal Ahmad Kirmani on 7 September, 2021

Author: Tashi Rabstan

Bench: Tashi Rabstan

                                                                               S. No. 35
                                                                               Suppl. List. I
                 IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                                    AT SRINAGAR

                                        CM(M) No. 124/2021
                                         CM No. 5711/2021
                                        Caveat No. 1093/2021

         Abdul Majeed Kirmani & Anr.                                          ...Petitioner(s)

         Through: Mr. Shafqat Nazir, Adv.

                                                  Vs.

         Bilal Ahmad Kirmani                                                 ...Respondent(s)

         Through: Mr Imran Rasheed, Adv./Caveator.

         CORAM:
                         HON'BLE MR JUSTICE TASHI RABSTAN, JUDGE

                                             ORDER

07.09.2021 Caveat No. 1093/2021 With the appearance of caveator, caveat stands discharged.

Notice.

Mr Imran Rasheed, learned counsel accepts notice on behalf of respondent.

Objections be filed before the next date of hearing. In the meanwhile, subject to objections and till next date, the parties shall maintain status quo with regard to the suit titled Bilal Ahmad Kirmani vs. Abdul Majeed Kirmani & Ors.

List on 30th September 2021.

(TASHI RABSTAN) JUDGE SRINAGAR 07.09.2021 Altaf MOHAMMAD ALTAF NIMA 2021.09.08 11:12 I attest to the accuracy and integrity of this document