Jammu & Kashmir High Court
Subash Chander vs Arjun Wazir And Another on 27 September, 2021
Author: Tashi Rabstan
Bench: Tashi Rabstan
60
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
MA No. 8/2021
CM No. 3140/2021
Cav No. 1073/2021
in
RFA No. 8/2021
CM No. 4469/2021
CM No. 4470/2021
CM No. 2511/2021
RFA No. 10/2021
CM No. 2534/2021
Subash Chander .....Petitioner(s)/Appellant(s)
Through: Mr. Shakir Haqani, Advocate in
RFA No. 8/2021
Mr. Rakesh Chargotra, Advocate in
RFA No. 10/2021
Vs.
Arjun Wazir and another ..... Respondent(s)
Through: Mr. G.S. Thakur, Advocate
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
CM No. 4470/2021
Having regard to the contents of this application coupled with the submissions made by learned counsel for the applicants, it is allowed.
The applicants shall furnish the requisite Court fee within two weeks.
Application stands disposed of.
CM No. 4469/2021 In the instant application, the applicants are seeking permission to amend the cause title of the appeal by adding Mohammd Aslam Allaqband S/o Gh. Mohi-ud-Din R/o Muslimabad, Bemina-Srinagar as one of the appellants in the appeal.
2 MA No. 8/2021
Having regard to the contents of this application coupled with the submissions made by learned counsel for the parties and on no objections by Mr. G.S. Thakur, learned counsel for the respondents, it is allowed. The person, namely, Mohammd Aslam Allaqband S/o Gh. Mohi-ud-Din R/o Muslimabad, Bemina-Srinagar is impleaded as appellant No. 7 in the appeal. Registry is directed to carry out necessary correction in the cause title of the appeal.
Application stands disposed of.
List the main appeals on 09.11.2021. Meanwhile, interim direction, if any, shall continue till next date of hearing.
(Tashi Rabstan) Judge JAMMU 27.09.2021 Pawan Angotra PAWAN ANGOTRA 2021.09.28 15:06 I attest to the accuracy and integrity of this document