SHAFI AHMAD Vs. DANISH RENZU

JUDGEMENT

(1.) A suit had been filed by the appellant herein before Principal District Judge, Srinagar on 7/12/2017 which came to be transferred to the court of Additional District Judge, Srinagar), for grant of following reliefs:

(2.) According to appellant/plaintiff, he was entitled to reliefs supra precisely on the following counts:

(3.) Alongside the suit, the appellant has also filed an interim application whereby Learned Additional District Judge, Srinagar vide order dtd. 7/12/2017 passed following directions: