Sanjeev Gupta & Anr vs Union Of India & Ors
2023 Latest Caselaw 892 j&K

                                            Sr. No. 54
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                          OWP No. 288/2016


Sanjeev Gupta & anr.                               .... Petitioner/Appellant(s)

                        Through:-    Mr. Manik Bhardwaj, Advocate

                  V/s

Union of India & ors.                                      .....Respondent(s)

                        Through:-    Mrs. Monika Kohli, Sr. AAG

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

Mrs. Monika Kohli, learned Sr. AAG submits that the present

petition has become infructuous in view of the judgment dated

02.02.2023 passed by this Court in CRMC No. 29/2016 along with

other connected matters.

Mr. Manik Bhardwaj, learned counsel for the petitioners seeks

and is granted three days' time to have instructions in the matter.

List on 12.05.2023.

(Sindhu Sharma) Judge JAMMU 08.05.2023 Ram Murti