Jammu & Kashmir High Court
Jagdish Raj Gupta vs Parshotam Gupta on 8 December, 2021
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No.16
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRAA No.243/2014
Jagdish Raj Gupta ....Petitioner(s)/Appellant(s)
Through :- Mr. R.S Thakur, Sr. Advocate with
Mr. Ashwani Thakur, Advocate.
V/s
Parshotam Gupta ....Respondent(s)
Through :- Mr. Rahil Raja, Advocate.
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
08.12.2021 Mr. Rahil Raja, learned counsel for the respondent seeks short adjournment enabling him to reconstruction his file.
On his request, the matter is adjourned. List on 28.12.2021.
(Tashi Rabstan) Judge Jammu:
08.12.2021 Surinder SURINDER KUMAR 2021.12.09 10:11 I attest to the accuracy and integrity of this document