Union Territory Of Jk & Anr vs Muzaffar Ahmad Shah & Ors
2022 Latest Caselaw 2149 j&K/2

                                                                 Sr. No. 58
                                                                 Suppl. List. 1
   IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR
                              WP (C) No. 2692/2022
                               CM No. 6811/2022

Union Territory of JK & Anr.                             ...Petitioner(s)/Appellant(s)

Through:       Ms. Asifa Padroo, AAG

                                        Vs.
Muzaffar Ahmad Shah & Ors.                                         ...Respondent(s)

Through:       Mr. Z. A. Shah, Sr. Adv. with Mr. A. Hanan, Adv. for 1 to 4.

CORAM:

HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                   ORDER

02.12.2022

Caveat No 1646/2022 With the appearance of caveators, caveat stands discharged. WP (C) No. 2692/2022 CM No. 6811/2022 Notice.

Mr. A. Hanan, learned counsel accepts notice on behalf of respondent Nos. 1 to 4.

Notice to the respondent No. 5 returnable within four weeks. Requisite steps for service within one week.

Mr. A. Hanan, learned counsel prays for and is granted six weeks time to file objections.

List on 21st February 2023.

In the meanwhile, the benefit of retrospective promotion granted to the respondent Nos. 1 to 4 in terms of the judgment of Central Administrative Tribunal impugned in this petition shall remain subject to the outcome of this petition.

      (MOKSHA KHAJURIA KAZMI)                        (SANJEEV KUMAR)
                       JUDGE                                  JUDGE
SRINAGAR:
02.12.2022
Altaf