Ut Of J&K And Ors vs Jagdish Chander And Ors
2023 Latest Caselaw 879 j&K

                                                                         Sr. No. 4



      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU
                  (through virtual mode)
CJ Court

Case: LPA No. 59/2023

UT of J&K and ors.                                      .....Appellant/Petitioner(s)

                                 Through :- Ms. Monika Kohli, Sr. AAG
                           v/s

Jagdish Chander and ors.                                         .....Respondent(s)
                                 Through :-


      CORAM:
      HON'BLE THE CHIEF JUSTICE
      HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                    ORDER

08.05.2023

Issue notice to the respondents returnable within four weeks.

Requisite steps for effecting service of notice shall be taken within a

week's time.

List on 7th June 2023.

With regard to the interim prayer, the matter will be considered after

pronouncement of judgment in LPA No. 49/2023.

(MOKSHA KHAJURIA KAZMI) (N.KOTISWAR SINGH) JUDGE CHIEF JUSTICE

SRINAGAR 08.05.2023 SUNITA/PS