LAWS(J&K)-2017-7-10

ABDUL AZIZ Vs. RAJINDER SINGH

Decided On July 24, 2017
ABDUL AZIZ Appellant
V/S
RAJINDER SINGH Respondents

JUDGEMENT

(1.) Caveat No.2033/2017:

(2.) When the matter was taken up today, learned counsel for the respondents at the outset raised an objection with regard to maintainability of the appeal on the ground that the same is not maintainable in view of law enunciated by the Division Bench of this Court in the case of Sansar Chand Vs. Som Dutt, 2015 (1) JKJ 219 [HC].

(3.) It is further submitted that no Letters Patent Appeal lies against the order passed in exercise of powers under Sec. 104 of the Constitution of the State of Jammu and Kashmir.