Ut Of J&K And Others vs Nasir Hassan Hamdani And Others
2023 Latest Caselaw 1349 j&K/2

                                                                    Sr. No.16
                                                                     Regular
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR

                          WP(C) No.2662/2023
                           CM No.6321/2023
                          Cavt. No.1853/2023

UT of J&K and others.                            ...Petitioner(s)/Appellants.
Through:     Mr. Syed Musaib, Dy. AG, vice
             Mr. Mohsin Qadiri, AAG.
                                  Vs.
Nasir Hassan Hamdani and others.                          ....Respondent(s)
Through:     Mr. Hamza Prince, Advocate, for the caveators/ respondents.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                               ORDER

18.10.2023

Caveat shall stand discharged.

Notice.

Mr. Hamza Prince, Advocate, accepts notice on behalf of respondents and seeks time to file objections.

Let objections be filed by or before the next date of hearing. In the meantime, the impugned order/ judgment dated 10.07.2023 passed by the Central Administrative Tribunal, Srinagar, in TA No.62/2354/2021 shall remain suspended.

List again on 13th December, 2023.

 (MOKSHA KHAJURIA KAZMI)                          (N. KOTISWAR SINGH)
                 JUDGE                              CHIEF JUSTICE
Srinagar
18.10.2023
Abdul Qayoom, Secy.