M/S R.K. Timber vs State Of J&K And Ors
2024 Latest Caselaw 766 j&K

Jammu & Kashmir High Court

M/S R.K. Timber vs State Of J&K And Ors on 20 April, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                       Sr. No. 17
                                                       Regular Cause List
   IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU
                            OWP No. 145/2013 c/w
                              connected matters

M/s R.K. Timber                                  ...Appellant(s)/Petitioner(s)

Through: Mr. Abhirash Sharma, Advocate in OWP No. 145/2013
         Mr. C.B. Salathia, Advocate in OWP No. 1742/2015
         Mr. Arshad Hussain, Advocate in OWP No. 326/2015 &
         OWP No. 1068/2015.
         Mr. Anil Gupta, Advocate in OWP No. 278/2015

                                       Vs.

State of J&K and Ors.                                       ...Respondent(s)

Through: Ms. Chetna Manhas, Advocate vice
         Mr. Amit Gupta, AAG.

CORAM:
 HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                    ORDER

20.04.2024

The instant petitions are pending before this Court since 2012/2013 and till date reply has not been filed in all the cases.

Let the response be filed in all such cases within a period of two weeks positively, failing which, right to file reply shall stand closed and the matter will be heard on its own merits.

It is made clear that no further adjournment shall be granted on any count whatsoever on the next date of hearing.

List on 08.05.2024.

In the meantime, parties are directed to prepare the brief synopsis and provide the judgments relied upon in advance to this Court.

Interim direction, if any, shall continue till next date of hearing before the Bench.

(WASIM SADIQ NARGAL) JUDGE JAMMU 20.04.2024 Mihul