Ia(1813/2011) vs State Of J&K And Others
2021 Latest Caselaw 1418 j&K

                                                               S. No. 81
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU


                                             OWP 1313/2011
                                             IA(1813/2011)
                                             IA(1/2017)
Kanwal Krishan Bhat                                        ...Petitioner (s)

                 Through :- Mr. C. M. Koul, Sr. Advocate with
                            Mr. A. R. Bhat, Advocate

               v/s<




State of J&K and others
't
                                                           .....Respondent(s)

                 Through :- None


Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                          ORDER

Learned counsel for the petitioner submit that he is yet to go through the

latest judgment of the Hon'ble Supreme Court whereby it has been held that the

Govt. accommodation cannot be retained indefinitely. He seeks an adjournment.

At request, adjourned.

List on 25.11.2021.

(VINOD CHATTERJI KOUL) JUDGE JAMMU 08.11.2021 Bir*