Jammu And Kashmir National ... vs Pawan Kotwal And Another
2023 Latest Caselaw 975 j&K/2

                                                               S. No. 92
                                                               Suppl Cause List-2
   THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR

                         CCP(S) no. 340/2023 in
                          WP(C) no. 1933/2023

Jammu and Kashmir National Conference
through its General Secretary.        ...Appellant(s)/Petitioner(s)

Through: Mr. R. A. Jan, Sr. Advocate with
         Mr. Jassir Javeed, Advocate
                                    Vs.

Pawan Kotwal and another
                                                   ...Respondent(s)
Through: Mr. T. M. Shamsi, DSGI

CORAM:
            HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE
                                ORDER

18.08.2023

Notice, waived by Mr. T. M. Shamsi, learned DSGI. Learned counsel for the petitioner submits that there is urgency in the matter as last date of submission of nomination for the election to Ladakh Autonomous Hill Development Council (LAHDC) is 23.08.2023. The respondents till date have not notified the election symbol reserved for the petitioner in contravention to the Judgment dated 14.08.2023.

Statement of facts be filed by or before next date of hearing. List on 21.08.2023.

(SINDHU SHARMA) JUDGE SRINAGAR 18.08.2023 "Imtiyaz"