Jammu & Kashmir High Court
Qasim Bi And Another vs Mohd. Qasim on 25 October, 2021
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 12
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRMC No. 371/2013
Qasim Bi and another .....Appellant/Petitioner(s)
Through :- Mr. S. S. Ahmed, Advocate
v/s
Mohd. Qasim .....Respondent(s)
Through :- None
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
The present petition is disposed of with a direction to the petitioners to approach the court of learned Chief Judicial Magistrate (Sub-
Judge), Reasi either in person or through counsel to file the reply.
On receipt of the reply, learned Chief Judicial Magistrate (Sub-
Judge), Reasi shall proceed in accordance with law.
Disposed of.
(RAJNESH OSWAL) JUDGE JAMMU 25.10.2021 Neha Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No NEHA KUMARI 2021.10.25 16:45 I attest to the accuracy and integrity of this document