Jammu & Kashmir High Court
Sudesh Devi vs Jagdev Singh And Ors on 1 November, 2021
Author: Tashi Rabstan
Bench: Tashi Rabstan
16
HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
AT JAMMU
OW104 No. 34/2014
CM No. 6981/2021
IA No. 45/2014
IA No. 1/2016
Sudesh Devi ....Petitioner/Appellant(s)
Through :- Ms. Abhya, Advocate vice
Mr. B.R Manhas, Advocate.
V/s
Jagdev Singh and ors ....Respondent(s)
Through :- Mr. Rakesh Badyal, Advocate.
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
CM No. 6981/2021 For the reasons stated in the application, the same is allowed and the legal representatives of deceased respondent No.2 as mentioned in para 2 of this application are brought on record.
Application stands disposed of. Registry to carry out necessary correction. Mr. Rakesh Badyal, learned counsel accepts notice on behalf of newly impleaded respondents.
OW104 No. 34/2014
Adjourned at the request of learned counsel appearing for the petitioner.
List on 23.12.2021. No further adjournment shall be granted on asking of learned counsel for the petitioner.
Interim direction, if any, shall continue till next date of hearing.
(Tashi Rabstan) Judge Jammu:
01.11.2021 Surinder SURINDER KUMAR 2021.11.01 14:44 I attest to the accuracy and integrity of this document