Jammu & Kashmir High Court
Rajeshwar Singh vs Rajat Jandyal And Others on 20 March, 2019
Author: Rashid Ali Dar
Bench: Rashid Ali Dar
HIGH COURT OF JAMMU & KASHMIR
AT JAMMU
CRMC No. 150/2019
IA No. 01/2019
Date of order: 20.03.2019
Rajeshwar Singh vs Rajat Jandyal and others
Coram:
Hon'ble Mr. Justice Rashid Ali Dar, Judge
Appearance:
For petitioner (s) : Mr. J. P. Gandhi, Advocate
For respondent(s) :
Learned counsel for the petitioner has produced a copy of the order passed in CRMC No. 58/2019 by a Coordinate Bench of this Court in terms of which the proceedings in the complaint have been stayed qua the petitioner, Bishnesh Kumar therein subject to objections.
It is being submitted that the instant case arises out of the same complaint, as such, needs a consideration in tune with the aforesaid petition.
Notice to the respondents in the main petition as well as in the IA returnable within six weeks.
List along with CRMC No.58/2019 on 06.05.2019.
Meanwhile, subject to objections and till next date before the Bench, ad interim relief passed in the aforesaid petition shall also be applicable vis a vis the petitioner herein.
(Rashid Ali Dar) Judge Jammu:
20.03.2019 RAKESH KUMAR Rakesh 2019.03.20 19:05 I attest to the accuracy and integrity of this document