Dewakar Sharma vs Union Of India And Others
2021 Latest Caselaw 385 j&K

                                                                Sr. No. 203
              HIGH COURT OF JAMMU AND KASHMIR
                         AT JAMMU
CJ Court

Case: PIL No. 1 of 2017


Dewakar Sharma                                     ...Petitioner(s)/Appellant(s)
                                  Through: Petitioner present in person

                            v/s
Union of India and others                                     .... Respondent(s)
                                  Through: Sh. Sunil Sethi, Sr. Advocate with
                                           Sh. Parimoksh Seth, Advocate for
                                           R-2

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


                                      ORDER

Sh. Sunil Sethi, Senior counsel assisted by Sh. Parimoksh Seth, learned

counsel for respondent No. 2 prays for and is allowed a month's further time to

file status report as some judgments have come from the Srinagar Wing of the

High Court very recently.

List on 10.05.2021.

                    (SINDHU SHARMA)                    (PANKAJ MITHAL)
                              JUDGE                     CHIEF JUSTICE
Jammu
25.03.2021
Rakesh