Jammu & Kashmir High Court
Deepak Kumar vs Sham Lal Baru And Anr on 30 December, 2025
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
Sr. No. 77
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CR No. 19/2025 c/w
CR No. 17/2022
Deepak Kumar .....Applicant(s)/Petitioner(s)
Through :- Mr. Rohit Kohli, Sr. Advocate with
Mr. Raghav Gaind, Advocate
v/s
Sham Lal Baru and Anr. .....Respondent(s)
Through :- Mr. G.S. Thakur, Advocate
CORAM: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
30.12.2025 By this petition, the petitioner herein has challenged order dated 07.03.2025 passed by the Court of learned Munsiff, Katra in OS No. 04/2021 titled Sham Lal Baru and Anr. Vs. Deepak Kumar, whereby preliminary issues 5-7 were reframed and decided against the respondents herein.
It is stated by learned counsel for the petitioner that the trial Court vide order dated 07.05.2022 has dismissed the application of the applicant/petitioner aggrieved whereby the petitioner had preferred a revision petition bearing CR No. 17/2022 titled "Deepak Kumar vs. Sham Lal Baru and Anr" which is still pending before this Court, however, despite pendency of CR No. 17/2022, impugned order dated 07.03.2025 in OS No. 04/2021 has been passed by the Court of learned Munsiff Katra.
Issue notice to the respondents, which is waived by Mr. G.S. Thakur, Advocate.
List on 16.02.2026.
Meanwhile, subject to objections from the other side and till next date of hearing before the Bench, proceedings before the Court of learned Munsiff, Katra in OA No. 04.2021 shall remain in abeyance.
(Moksha Khajuria Kazmi) Judge JAMMU 30.12.2025 Manik