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Vinod Kumar vs Jammu Municipal Corporation Jammu And
2024 Latest Caselaw 676 j&K

Citation : 2024 Latest Caselaw 676 j&K
Judgement Date : 4 April, 2024

Jammu & Kashmir High Court

Vinod Kumar vs Jammu Municipal Corporation Jammu And on 4 April, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                                        Serial No. 36

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                     AT JAMMU

           SWP No. 2900/2016

           Vinod Kumar                                                 .....Appellant(s)/Petitioner(s)
                                          Through: Mr. Rahul Pant, Sr. Advocate with
                                                   Ms. Aarushi Shukla, Advocate.
                                     vs
           Jammu Municipal Corporation Jammu and                                 ..... Respondent(s)
           another
                                          Through: Mr. S. S. Nanda, Sr. AAG.

           Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                                       ORDER

04.04.2024

1. Learned counsel for the respondents has produced the record. The

same is retained for perusal of this Court.

2. Heard.

3. Reserved for Judgment.

(SANJAY DHAR) JUDGE

Jammu 04.04.2024 Sahil Padha

 
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