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Welfare Association Of ... vs State Of Jammu And Kashmir And ...
2023 Latest Caselaw 197 j&K

Citation : 2023 Latest Caselaw 197 j&K
Judgement Date : 8 February, 2023

Jammu & Kashmir High Court
Welfare Association Of ... vs State Of Jammu And Kashmir And ... on 8 February, 2023
                                                                                 Sr. No.04

                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT JAMMU
                                                                  PIL No.4/2013
           Welfare Association of Shareholders-Depositors              ....Petitioner(s)/Appellant(s)
           and others
                                    Through :- Mr. O.P Thakur, Sr. Advocate with
                                               Mr. R.K.S Thakur, Advocate.
                          V/s

           State of Jammu and Kashmir and others                                   ....Respondent(s)

                                   Through :-    Ms. Monika Kohli, Sr. AAG.
                                                 Mr. R.S Jamwal, AAG.
                                                 Mr. Amit Gupta, AAG.
                                                 Mr. K.D.S Kotwal, Dy. AG.
                                                 Mr. P.N Goja, Sr. Advocate.
                                                 Mr. Surinder Singh, Advocate.
                                                 Mr. F.A Natnoo, Advocate.

          Coram: HON'BLE THE CHIEF JUSTICE (ACTING)
                 HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                    ORDER

08.02.2023

Mr. Surinder Singh, learned counsel appearing for the respondents

submits that the issue involved in the case in hand is squarely covered by

judgment passed by this Court in OWP No.165/2013 and PIL No.3/2013 titled

Tarlok Singh and others vs. State of J and K and others. Mr. O.P Thakur,

learned senior counsel appearing for the petitioners seeks some time to go

through the judgment referred to by Mr. Surinder Singh, learned counsel. Time

is granted.

Mr. Thakur, learned senior counsel appearing for the petitioner shall

also file response to IA No.2/2017 filed by Mr. P.N Goja, learned counsel by or

before the next date of hearing, with a copy in advance to counsel to Mr. Goja,

learned senior counsel.

List on 27.02.2023.

(Moksha Khajuria Kazmi)) (Tashi Rabstan) Jammu: Judge Chief Justice (Acting) SURINDER 08.02.2023 KUMAR 2023.02.09 11:37 Surinder I attest to the accuracy and integrity of this document

 
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