Ram Pal vs J&K Special Tribunal And Ors
2023 Latest Caselaw 201 j&K

Citation : 2023 Latest Caselaw 201 j&K
Judgement Date : 8 February, 2023

Jammu & Kashmir High Court

Ram Pal vs J&K Special Tribunal And Ors on 8 February, 2023

                                                                       Sr. No. 30


                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU


                                                    OWP No. 1174/2014

Ram Pal                                                 ....Petitioner/Appellant(s)

                    Through :- Mr. D.R. Khajuria, Advocate.

          V/s

J&K Special Tribunal and ors.                                    ....Respondent(s)


                    Through :- Ms. Nazia Fazal, Advocate vice
                               Mrs. Monika Kohli, Sr. AAG for R-2.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                      ORDER

08.02.2023 With respect to service of the private respondents no. 3, 4, 6 and 8,

office noting dated 04.08.2021 reflects that registered postal notices sent to them

were refused by them and came back bearing the said endorsement from the

postal agency. Accordingly, the service of private respondents no. 3, 4, 6 and 8

is deemed to have taken place. They are accordingly set ex parte. Send for the

record of the case which was a Reference decided by the Full Bench of the

Jammu and Kashmir Special Tribunal, Jammu in terms of judgment dated

23.07.2014.

List again on 31.03.2023.

(RAHUL BHARTI) JUDGE

JAMMU 08.02.2023 NARESH/PS