Jammu & Kashmir High Court - Srinagar Bench
Mohammad Jamal Parray vs Ghulam Qair Mir And Ors on 4 September, 2023
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Serial No 67
Regular
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CR 32/2022 CM(1542/2023) CM(5469/2022).
MOHAMMAD JAMAL PARRAY.
...Petitioner(s)
Through: Mr Suwaiba, Advocate.
VERSUS
GHULAM QAIR MIR AND ORS.
...Respondent(s)
Through: Ms Sabeena Naveed, Advocate. (CM No. 1542/2023)
CORAM:
HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
04.09.2023.
CM No. 1542/2023.
01. This is an application for bringing on record the legal heirs of respondent No.1 as mentioned in Para No.3 of the said application. It is submitted that the contesting respondent has died on 31.10.2022.
02. For the reasons stated in the application, the same is allowed and the legal heirs of deceased respondent No.1 as mentioned in Para No.3 of the application are brought on record.
03. Learned counsel for the respondents shall file fresh memo of parties with the Registry. Registry is also directed to update the index accordingly.
04. Application disposed of.
05. In the meanwhile, scanned record be also called from the learned Trial court.
06. List the main petition on 04.10.2023.
(Rajnesh Oswal) Judge SRINAGAR 04.09.2023 Showkat