Neha Chawla And Anr vs Ut Of J&K And Ors
2022 Latest Caselaw 88 j&K

                                                                    S. No.34
                HIGH COURT OF JAMMU AND KASHMIR
                              AT JAMMU

                                                CRM(M) No. 206 of 2021
                                                (Through Video Conferencing)


     Neha Chawla and anr.                                          ...Petitioner(s)

               Through :- Petitioner No.2 is present in person.
              v/s   <




UT of J&K and ors.
't
                                                         .....Respondent(s)

                    Through :- Ms. Chetna Manhas, Adv. vice
                               Mr. Amit Gupta, AAG for R- 1 to 4.
                               Mr. Vansh Chawla, Adv. for R-5.


Coram:          HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE


                                      ORDER

Petitioner No. 2 has submitted that he has filed the written

arguments along with copies of the judgments on which he is relying, in the

Registry on 03.02.2022. However, the same is not on record.

Registry is directed to trace out the written arguments filed by

petitioner No. 2 and place the same on record.

Petitioner No. 2 is also directed to furnish a copy of the written

arguments and the citations of the judgments relied upon by him to the learned

counsel for the respondents.

List this matter for consideration on 09.03.2022.

(SANJAY DHAR) JUDGE JAMMU 04.02.2022 Paramjeet