Ghulam Nabi Bhat & Ors vs State Of Jk & Ors
2022 Latest Caselaw 78 j&K/2

                                                                Serial No. 33
                                                          Supplementary 1 Causelist
                                                           (Through virtual Mode)

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
                                                            CM No. 516/2022
                                                          In LPA No. 13/2022
                                                  CM Nos. 517 and 518 of 2022
Ghulam Nabi Bhat & Ors.
                                                              ..... Appellant(s)
                               Through: -
             Mr Javed Ahmad Kawoosa, Senior Advocate with
                   Mr Areeb Javed Kawoosa, Advocate.

                                     V/s
State of JK & Ors.
                                                           ..... Respondent(s)
                                 Through: -
                         Mr Rais ud Din Ganai, GA.
CORAM:
             Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
             Hon'ble Mr Justice Vinod Chatterji Koul, Judge.

                                   ORDER

10.02.2022 CM No. 516/2022;

On the set of facts and the ground urged coupled with submissions

made at Bar, the instant application is allowed and requirement of affixing

the court fee in the shape of stamps etc. is dispensed with for the time being.

However, the said deficiency shall be made good by the applicants within a

period of two weeks from today. CM disposed of accordingly.

CM No. 517/2022;

On the set of facts and the ground urged coupled with submissions

made at Bar, the instant application is allowed and requirement of filing

certified copy of order and judgment dated 16th December 2021 is dispensed

with for the time being. However, the said deficiency shall be made good by

the applicants as and when, certified copy of said order and judgment is

provided to the applicants. CM disposed of accordingly.

LPA No. 13/2022; CM No. 518/2022;

Mr J.A. Kawoosa, learned senior counsel appearing on behalf of

appellants submits that on closure of the factory, the daily wagers working in

the said factory, were deployed to other departments.

Notice, on asking waived by the Mr Rais Ud Din Ganai, learned AG.

He shall affidavit of Managing Director, J&K Cements, Khrew, giving

therein details as to whether any daily-wager working in the factory were

deployed to other departments on closure of the factory.

List on 28th April 2022.

                               (Vinod Chatterji Koul)    (Ali Mohammad Magrey)
                                        Judge                       Judge
           SRINAGAR:
           10.02.2022
           "Hamid"




ABDUL HAMID BHAT
2022.02.11 14:49
I attest to the accuracy and
integrity of this document