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Judgment
This is a revision against an order passed by the Sub Judge, CJM Jammu, dated 1331984, Counsel for the petitioner is not present A request is
made on his behalf for adjournment. The revision shall stand adjourned to 1st of May 1984, for admission.
I understand that there is a practice amongst the litigents to apply for a certificate from the Registry of this court showing that a party has moved
this court against an interlocutory order in a pending proceedings before the subordinate courts and to produce the certificate so obtained in the
court before whom the matter is pending. It appears that the subordinate courts invariably suspend all proceedings pending before it when such a
certificate is produced, even in the absence of an order of stay by this court. This practice has to be discontinued. I direct that the proceedings
pending in the court below shall proceed and will not be withheld only for the reason that the revision is pending in this court.
A copy of this order shall be sent to the Registrar to be communicated to the Deputy Registrar of both the wings of the High court.