Union Of India vs Mohd. Khurshid .....Applicant/
2021 Latest Caselaw 616 j&K

                                                                Sr. No. 217

     HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
                   (Through virtual mode)

                                                      MA No. 136/2018
                                                       IA No. 01/2018
                                                     CM No. 4715/2021
                                                     CM No. 4714/2021

Union of India                                          .... Appellant(s)

                               Through:-    Mr. Sandeep Gupta, CGSC

                         V/s

Mohd. Khurshid                              .....Applicant/Respondent(s)

                               Through:-    Mr. Ajaz Chowdhary,
                                            Advocate

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                   ORDER

CM No. 4715/2021 Let the deficiencies be removed in terms of Circular No. 16/GS

dated 29.03.2020.

This application is disposed of as such.

CM No. 4714/2021 This is an application for placing on record the documents with the

appeal. It is submitted that as per the directions of this Court dated

12.05.2021, applicant has obtained the certified copies which are

necessary for decision of the case.

For the reasons stated in the application coupled with the

submissions, the same is allowed. The documents annexed with the

application are taken on record.

This application is disposed of as such.

MA No. 136/2018

With the consent of the parties, the matter is taken up for final

consideration.

Learned counsel for the petitioner submits that he has placed on

record the evidence for considering of this matter.

Heard.

Reserved for judgment.

(Sindhu Sharma) Judge JAMMU 04.06.2021 RAM MURTI

RAM MURTI 2021.06.04 14:32 I attest to the accuracy and integrity of this document