Jammu & Kashmir High Court
Jaswinder Singh vs Shanti Devi And Ors on 23 March, 2021
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S. No. 414
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CONC No. 195/2018
Jaswinder Singh ...Applicant(s)
Through :- Mr. R.P. Sharma, Adv. vice
Mr. S. Surinder Singh, Adv.
V/s
Shanti Devi and ors. ...Respondent(s)
Through :- None.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
Steps for service are reported not have been taken viz-a-viz of respondent No. 3.
Subject to taking of the steps within a week's time by learned counsel for the applicant Registry to issue notice to the respondent No. 3, returnable within a period of four weeks.
List on 23.04.2021.
(JAVED IQBAL WANI) JUDGE Jammu 23.03.2021 Angita ANGITA DEVI 2021.03.31 13:39 I attest to the accuracy and integrity of this document