Jammu & Kashmir High Court - Srinagar Bench
Mohammad Iqbal Bhat vs Abdul Rashid Bhat And Ors on 20 May, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 04
Before Notice List
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
(Through Virtual Mode)
CM No. 3236/2021 in
CM(M) No. 82/2021
CM No. 2973/2021
CM No. 3237/2021
Caveat No. 556/2021
Mohammad Iqbal Bhat
..... Petitioner(s)
Through: -
Mr. Wasim Afzal Rather, Advocate
V/s
Abdul Rashid Bhat and Ors.
..... Respondent(s)
Through: -
Mr. Aftab Ahmad, Advocate CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge (ORDER) 20.05.2021 Caveat No. 556/2021 Heard. Caveat discharged.CM No. 3236/2021
This application, for the reasons stated and grounds urged therein, is allowed. Since Court proposed to decide the writ petition at motion hearing, therefore, no requirement of making good the deficiency of annexing the requisite Court fee, stamp papers, notarization, etc. CM disposed of as above.
CM(N) No. 82/2021 Learned counsel appearing for the petitioner submits that during the pendency of this petition, the parties have compromised the dispute, therefore, he does not want to press the instant petition. His statement is taken on record.
In view of above, the instant petition along with all connected CM(s) is disposed of with liberty to the parties to approach the trial Court for settlement in terms of the compromise.
Disposed of along with connected CM(s).
(Ali Mohammad Magrey) Judge SRINAGAR 20.05.2021 "Mohammad Yasin Dar"
MOHAMMAD YASIN DAR 2021.05.20 14:19 I attest to the accuracy and integrity of this document