Jammu & Kashmir High Court
Chetna (L/R Of Late Yog Raj) vs Respondent(S) on 1 April, 2024
Author: Sanjay Dhar
Bench: Sanjay Dhar
Sr. No. 9
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
APCIV No. 20/2016 in
CSA No. 16/2010
Chetna (L/R of Late Yog Raj) .....Appellant(s)/Petitioner(s)
Through: Mr. Aavin Kr. Chadgal, Advocate vice
Mr. Raghu Mehta, Advocate
Vs
..... Respondent(s)
Bhagwanti and ors.
Through: Mr. D. K. Khajuria, Advocate
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
01.04.2024
1. On the last date of hearing, Mr. D. K. Khajuria, learned counsel appearing for the respondents had contended that the application for setting aside the abatement deserves to be dismissed because neither the wife of the deceased has been impleaded as party nor any application has been moved on her behalf for setting aside the abatement. Proxy counsel appearing for the applicant seeks time to have instructions.
2. Adjourned at his request.
3. List on 24.05.2024.
(SANJAY DHAR) JUDGE Jammu 01.04.2024 Neha-II NEHA KUMARI 2024.04.01 16:48 I attest to the accuracy and integrity of this document