TANVIR AHMAD MALIK Vs. AMAR SINGH CLUB

JUDGEMENT

(1.) The petitioners have approached this court to invoke supervisory jurisdiction of this court under article 227 of the Constitution of India in the peculiarity of the situation that there is an ongoing winter vacation in the civil courts in Kashmir division as a result the civil suit intended to be filed by the petitioners is not going to earn immediate entertainment and cognizance of the matter and as such the suit would be rendered infructuous even before it gets born. Accordingly, the petitioners as being the plaintiffs have approached this court to entertain the civil suit for the purpose of taking cognizance and grant of indulgence by the civil court.

(2.) Considering the nature of the subject matter of the civil suit, this court allows this petition and entertains this suit.

(3.) Mr. Javed Ahmad, Advocate along with Mr. M. Y. Bhat, Sr. Advocate accepts notice on behalf of respondents 1 and 3.