Jammu & Kashmir High Court - Srinagar Bench
Abdul Samad Bhat And Another vs Javid Ahmad Hakak And Another on 25 May, 2022
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
S. No. 06
Regular Cause List
THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CFA no. 139/2017
Abdul Samad Bhat and another ...Appellant(s)/Petitioner(s)
Through: Mr. Zahoor A Shah, Advocate
Vs.
Javid Ahmad Hakak and another ...Respondent(s)
Through:
CORAM:
HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
25.05.2022 Respondent no. 3 has not been served as he is not residing at the address given by the appellants. In case, appellants are interested, they shall file registered particulars and latest address of the respondent no.3 and shall also take steps for service upon him.
On furnishing the registered particulars and taking steps, issue notice returnable within four weeks.
List on 28.07.2022.
(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 25.05.2022 "Imtiyaz"
IMTIYAZ UL GANI 2022.05.26 09:12 I attest to the accuracy and integrity of this document