Ravinder Kumar & Anr vs Union Territory Of Jk & Ors
2021 Latest Caselaw 397 j&K/2

                                                                                     Serial No. 205
                                                                                    After Notice List

                               HIGH COURT OF JAMMU AND KASHMIR
                                         AT SRINAGAR

                                             {Through Virtual Mode}

                                                                             LPA No.340/2019
                                                                            CM No. 7840/2019

           Ravinder Kumar & Anr.

                                                                               ... Petitioner(s)
                                                 Through: -
                                        Mr Hamza Prince, Advocate vice
                                        Mr M. Y. Bhat, Senior Advocate.

                                                       V/s

           Union Territory of JK & Ors.
                                                                             ... Respondent(s)

Through: -

Mr Jahangir Iqbal Ganai, Senior Advocate with Mr Naveed Gul, Advocate;

Mr Azhar-ul-Amin, Advocate.

CORAM:

Hon'ble Mr Justice Ali Mohammad Magrey, Judge Hon'ble Mr Justice Vinod Chatterji Koul, Judge (ORDER) 06.04.21 Today, when this matter was taken up for consideration, Mr

Hamza Prince, the learned counsel appearing on behalf of the appellants,

sought a short adjournment in the matter on account of non-availability of

brief.

Adjourned.

List tomorrow, i.e., Wednesday, the 7th of April, 2021.

At this stage, Mr Azhar-ul-Amin, the learned counsel

representing the respondent-Jammu and Kashmir Public Service Commission,

TAHIR MANZOOR BHAT 2021.04.06 16:33 I attest to the accuracy and integrity of this document submitted that the matter is squarely covered by the law laid down by the

Supreme Court in case titled 'Pravakar Mallick & Anr. v. State of Orissa &

Ors.'; reported as '2020 (15) SCC 297'.

Let the learned counsel for the parties examine the judgment

aforesaid and argue the case, accordingly, on the next date so fixed.

                        (Vinod Chatterji Koul)                  (Ali Mohammad Magrey)
                              Judge                                    Judge
           SRINAGAR
           April 6th, 2021
           "TAHIR"




TAHIR MANZOOR BHAT
2021.04.06 16:33
I attest to the accuracy and
integrity of this document