Jagdish Singh Jasrotia And Others vs Union Territory Of Jammu And ...
2021 Latest Caselaw 324 j&K

                                                                                          102

                                 HIGH COURT OF JAMMU AND KASHMIR
                                            AT JAMMU
                                                                     RP No. 58/2021
                                                                     CM Nos.2407 &
                                                                     2408/2021

            Jagdish Singh Jasrotia and Others                                  ..... Petitioner(s)

                                Through :- Mr. Yaseer Ejaz Tak and Ms. Anshuja Tak,
                                           Advocates.

                      V/s

            Union Territory of Jammu and Kashmir and                          .....Respondent(s)
            Others

                                Through :- Mr. Aseem Sawhney, AAG.


            CORAM : HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
                    HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                                    ORDER

Notice.

Mr. Aseem Sawhney, learned AAG, accepts notice on behalf of

the respondents, who seeks some time to file objections. He may do so by or

before the next date of hearing with a copy in advance to learned counsel for

the other side. A copy of complete set of petition be provided to Mr. Aseem

Sawhney, AAG by the petitioners.

Registry is directed to list this petition along with all review

petitions arising out of the judgment dated 28.12.2020 passed in LPAOW

No.11/2017.

                                                 (Sanjay Dhar)           (Tashi Rabstan)
                                                    Judge                     Judge
            JAMMU
            17.03.2021
            Surinder




SURINDER KUMAR
2021.03.18 10:48
I attest to the accuracy and
integrity of this document