Jammu & Kashmir High Court
K.C. Sharma And Another vs Seema Kumari And Another on 11 February, 2020
Author: Rajesh Bindal
Bench: Rajesh Bindal
Sr. No. 22
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
MA No. 44/2019
[FAO(D) No. 2/2019]
CM (2436/2019[1/2019])
c/w
MA No. 62/2019
[FAO(D) No. 4/2019]
K.C. Sharma and Another .....Appellant(s)
Through:- Mr. Sunil Sethi, Sr. Advocate with
Mr. Ravi Abrol, Advocate.
v/s
Seema Kumari and Another .... Respondent(s)
Through:- Mr. Rahul Bharti, Advocate.
Ms. Zoya Bhardwaj, Advocate.
HON'BLE THE CHIEF JUSTICE
Coram:
HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
ORDER
It is submitted by Mr. Sunil Sethi, learned senior counsel that the copy of the cross appeal (MA 62/2019) has not been received by the respondents therein. Let the same be made available within one week from today.
The parties shall place on record a short list of dates and legal propositions running into not more than three pages each along with photocopies of the case law relied upon in support, before the next date of hearing.
List these appeals for consideration on 16th April, 2020.
(RAJESH BINDAL) (GITA MITTAL)
JUDGE CHIEF JUSTICE
Jammu
11.02.2020
Pawan Angotra
PAWAN ANGOTRA
2020.02.15 10:43
I attest to the accuracy and
integrity of this document