J&K Ex-Servicemen League vs Ut Of J&K And Others
2023 Latest Caselaw 222 j&K

                                                                            Sr. No. 12


             HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU

Case :- OWP No. 2703/2018

J&K Ex-Servicemen League                                   .....Appellant/Petitioner(s)

                                    Through :- Mr. U.K. Jalali, Sr. Advocate with
                                               Mr. Aditya Sharma, Advocate
                             v/s

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

                                    Through :- Ms. Monika Kohli, Sr. AAG for R-1 to 4
                                               Mr. Ayjaz Lone, Advocate for R-5

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

Heard admit.

Issue post-admission notice.

Ms. Monika Kohli, learned Sr. AAG accepts notice on behalf of the

respondent Nos. 1 to 4. Counter, if any, be filed by the next date positively.

Rejoinder, if any, be filed within a period of two weeks.

Mr. Ayjaz Lone, Advocate accepts notice on behalf of respondent No. 5.

He submits that the objections filed by him may be treated as counter. Rejoinder,

if any, be filed within a period of two weeks.

List for final consideration on 09.03.2023.

Meanwhile, copy of judgment in OWP No. 997/2001 and translated copy

of Urdu documents be also placed on record.

(SINDHU SHARMA) JUDGE

JAMMU 09.02.2023 Vishal