Jammu & Kashmir High Court
Harish Chander Bahri vs Parvesh Chander Bahri on 18 November, 2019
Author: Chief Justice
Bench: Chief Justice
Sr. No. 8
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CTA No. 23/2016
IA No. 1/2016
Harish Chander Bahri .....Appellant(s)
Through:- None.
v/s
Parvesh Chander Bahri .... Respondent(s)
Through:- None.
Coram: HON'BLE THE CHIEF JUSTICE
ORDER
01. This petition seeks transfer of Civil Suit No. 393 PDJB titled 'Harish Chander Bahri v. Parvesh Chander Bahri' pending before the Court of learned Principal District Judge, Budgam to learned District Judge, Jammu.
02. Notice was issued in the matter on the 7th March 2018.
03. Notice has not appeared to have been served.
04. The record of the case would show that Irfan Khan, Advocate filed Vakalatnama on behalf of the respondent.
05. The Registry to issue court notice without process fee for the service of the parties and their counsels returnable on 30th December 2019.
06. List on 30th December 2019.
(GITA MITTAL) CHIEF JUSTICE Jammu 18.11.2019 Raj Kumar RAJ KUMAR 2019.11.19 10:02 I attest to the accuracy and integrity of this document