Jamal-Ud-Din Gujjar And Another vs State Of J&K
2021 Latest Caselaw 964 j&K

                                                                                       Sr. No.39




                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                 AT JAMMU
                                             (through virtual mode)

                                                                   OWP No. 394/2010


              Jamal-ud-Din Gujjar and another                            .....Petitioner/Appellant(s)

                                          Through: Mr. B.S. Bali, Advocate

                                     Vs

              State of J&K                                                      ..... Respondent(s)

                                          Through: Mr. F.A. Natnoo, AAG

              Coram:              HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                                       ORDER

24.08.2021

Mr. B.S. Bali, learned counsel for the petitioners submits that in

terms of policy in vogue and also in terms of the judgment dated 11.09.2013

passed by a Division Bench of this Court in case titled "Abdul Aziz Bhat & ors.

vs. State of J&K & ors.", the petitioners are entitled to interest as well.

List for consideration on 01.09.2021.

(Tashi Rabstan) Judge Jammu 24.08.2021 Pawan Angotra

PAWAN ANGOTRA 2021.08.25 16:36 I attest to the accuracy and integrity of this document