Commissioner Secretary To ... vs Badesh Kumar And Ors
2023 Latest Caselaw 910 j&K

                                                                         Sr. No. 1



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

Case: LPA No. 53/2023

Commissioner Secretary to Government                    .....Appellant/Petitioner(s)
Home Department and ors.

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

Badesh Kumar and ors.                                            .....Respondent(s)
                                Through :-


      CORAM:
      HON'BLE THE CHIEF JUSTICE
      HON'BLE MR. JUSTICE ATUL SREEDHARAN, JUDGE

                                   ORDER

10.05.2023 CM No. 2729/2023

For the reasons stated in the application coupled with the submissions

made at bar, the present application is allowed permitting the appellants to make

table amendment in the Memo of Appeal to the extent mentioned in the

application.

Disposed of.

LPA No. 53/2023

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.

                     (ATUL SREEDHARAN)           (N. KOTISWAR SINGH)
                                 JUDGE             CHIEF JUSTICE
SRINAGAR
10.05.2023
SUNITA/PS