Jammu & Kashmir High Court
Jagdev Singh vs Union Of India And Anr on 12 March, 2025
Author: Sanjay Dhar
Bench: Sanjay Dhar
Sr. No. 102
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case: WP(C) No. 613/2025
Jagdev Singh. ...Petitioner(s)/Appellant(s)
Through: Ms. Meenakshi Slathia Kaur, Advocate.
V/s
Union of India and anr. .... Respondent(s)
Through:
CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
12.03.2025
01. The petitioner through the present petition has challenged the J&K Reorganization (Adaptation of Central Laws) Orders, 2020 to the extent it has amended Order V Rule 1 and Order VIII Rule 1 and 10 of the Code of Civil Procedure, 1908 as applicable to Union Territory of J&K in terms of S.O. 1123 (E) of 2020 dated 18.03.2020.
02. Learned counsel for the petitioner has submitted that similar matters have been admitted to hearing by this Court and interim protection has been granted, in the meanwhile. She has referred to the interim orders passed in WP(C) No. 2901/2023 and WP(C) No. 2834/2924.
03. Admit.
04. Issue notice to the respondents subject to the petitioner taking steps within a week's time.
05. List this petition for consideration along with WP(C) No. 2901/2023. -2-
06. In the meanwhile, further proceedings in the suit filed by respondent no.2 against the petitioner before the 3rd Additional Munsiff Jammu shall remain stayed. However, it shall be open to the learned Trial Court to pass orders for implementation of its interim directions, if any, issued for preserving the subject matter of the suit.
(SANJAY DHAR) JUDGE Jammu 12.03.2025 SUNITA/PS SUNITA KOUL 2025.03.13 10:54 I attest to the accuracy and integrity of this document