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M/S Bhawani Constructions And Ors vs Uoi And Ors
2021 Latest Caselaw 1274 j&K

Citation : 2021 Latest Caselaw 1274 j&K
Judgement Date : 7 October, 2021

Jammu & Kashmir High Court
M/S Bhawani Constructions And Ors vs Uoi And Ors on 7 October, 2021
                                                              Case No.104




      HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                       AT JAMMU



                                                   OWP No.858/2017,
                                                   OWP No. 699/2016
                                                   OWP No. 1736/2016 &
                                                   OWP No. 604/2017
M/S Bhawani Constructions and ors
Sahil Kapoor and ors
Darshan Singh
M/S Vishwakarma Enterprises
                                                                ..... petitioner (s)

                                  Through :-   Mr.Parvinder Singh Advocate

                           V/s

UOI and ors                                                    .....Respondent(s)
State and ors
UOI and ors
UOI and ors

                                  Through :- None

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


                                     ORDER

On request of Mr. Parvinder Singh, learned counsel for the

petitioners, taken out of turn.

Learned counsel for the petitioners submits that the cases set up in

all the writ petitions are fully covered by the judgment dated 19.04.2008 passed

by this Court in OWP No. 1010/2016 and other clubbed matters. He, therefore,

submits that these petitions be also disposed of in the light of aforesaid

judgment.

Heard learned counsel for the petitioner and perused the record.

Having regard to the submission made by learned counsel for the

petitioners, these petitions are disposed of in terms of the judgment dated

19.04.2018 (supra), provided the petitioners, in all these petitions, are similarly

situated with the petitioners in the aforesaid writ petition(s) i.e., OWP No.

1010/2016 and other clubbed matters and that there is no other legal

impediment.

All the petitions stand disposed of according.

(SANJEEV KUMAR) JUDGE JAMMU 07.10.2021 Sanjeev

Whether order is speaking:Yes

Whether order is reportable:Yes/No

 
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