J&K Transport Workers ... vs Union Territory Of Jk & Ors
2021 Latest Caselaw 1626 j&K/2

Citation : 2021 Latest Caselaw 1626 j&K/2
Judgement Date : 16 December, 2021

Jammu & Kashmir High Court - Srinagar Bench

J&K Transport Workers ... vs Union Territory Of Jk & Ors on 16 December, 2021

                                                                            S. No. 11
                                                                            Regular Cause List
                         IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                                            AT SRINAGAR

                                            WP (C) No. 1471/2021

                J&K Transport Workers Association                                 ...Petitioner(s)

                 Through: Mr Saqib Amin Parray, Adv.

                                                      Vs.

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

                 Through: Mr. Shaqir Haqani, Adv. & Mr. Hakim Aman Ali, Dy. AG

                CORAM:
                               HON'BLE MR JUSTICE SANJEEV KUMAR, JUDGE

                                                 ORDER

16.12.2021

Learned counsel for the respondents submit that the petitioner has relied upon a judgment passed by a Single Bench of this court in SWP No. 1148/2016 which is subject matter of challenge before the Division Bench. They therefore submit that the consideration of this matter be deferred till the appeal is considered.

Be that as it may, let this matter come up for consideration on 8 th March 2022.

In the meantime, objections be filed by the respondents.

(SANJEEV KUMAR) JUDGE SRINAGAR 16.12.2021 Altaf

MOHAMMAD ALTAF NIMA 2021.12.16 16:54 I attest to the accuracy and integrity of this document