Mahesh Chander Sharma And Another vs Ut Of J&K & Ors
2021 Latest Caselaw 589 j&K

                                                            Sr. No.277
                                                            After Notice
        IN THE HIGH COURT OF JAMMU AND KASHMIR
                       AT JAMMU
                      (THROUGH VIRTUAL MODE)
                             WP(C)No.970/2020
                              CM(2398/2020)
                              CM(2399/2020)

MAHESH CHANDER SHARMA AND ANOTHER.                    ...PETITIONER(S)

             Through: Mr. Rameshwar P. Sharma, Sr. Adv. with Mr.
                      Rohit Gupta, Advocate.

                                    Vs.
UT of J&K & Ors                                     ....RESPONDENT(S)

Through: Mr. F. A. Natnoo, AAG.

CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

(ORDER) 01.06.2021 Heard.

Judgment reserved.

Mr. Sharma, learned counsel for the petitioners, shall ensure that the petitioners will pay the current monthly bills (except the arrears which are disputed by them) which shall be intimated to the petitioners by the respondents during the course of the week.

(Sanjeev Kumar)

Judge Jammu;

01.06.2021 "Bhat Altaf, PS"