Sudershan Sharma vs Ut Of J&K And Others
2022 Latest Caselaw 714 j&K

                                                                     Sr. No.4

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU


                                               LPA No. 37/2022
                                               CM No. 2866/2022
                                               CM No. 2867/2022


Sudershan Sharma                                .....Appellant(s)/Petitioner(s)


                       Through: Mrs. Radha Sharma, Advocate.

                 Vs

UT of J&K and others                                      ..... Respondent(s)

                       Through:

Coram:     HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
           HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                   ORDER

04.05.2022

Issue notice in the main appeal as also in application.

List again on 1.6.2022.

In the meantime, subject to objections, it is ordered that

operation of the impugned judgment and order dated 11.2.2022 shall

remain stayed. It is further ordered that no recovery shall be effected

from the appellant till further orders.

                            (Rahul Bharti)         (Dhiraj Singh Thakur)
                                Judge                      Judge

 Jammu
 04.05.2022
 Naresh