Brij Lal vs Union Of India And Others
2021 Latest Caselaw 443 j&K

                                                                        Sr. No. 211



               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU

CJ Court


Case: CONC No. 33 of 2016


Brij Lal                                                 .....Appellant/Petitioner(s)

                                  Through :- Sh. Ashok Sharma, Advocate

                            v/s

Union of India and others                                         .....Respondent(s)

                                  Through :- Sh. Sunil Malhotra, CGSC for
                                             respondent Nos. 1 to 3


             CORAM:
             HON'BLE THE CHIEF JUSTICE
             HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                     ORDER

1. Heard Sh. Ashok Sharma, learned counsel for the applicant and

Sh. Sunil Malhotra, learned CGSC appearing for the respondent Nos. 1 to 3.

2. This is an appeal against the judgment, order and award upon a

reference made vide dated 28.10.2013, which is cognizable before the Single

Judge.

3. Let the same be listed before the appropriate court of appeal

dealing with the matter on 01.05.2021.

                        (RAJNESH OSWAL)                (PANKAJ MITHAL)
                            JUDGE                       CHIEF JUSTICE



JAMMU
06.04.2021
Rakesh