Manisha Sharma Th. Mohan Lal vs Ut Of J&K And Others
2024 Latest Caselaw 142 j&K

Jammu & Kashmir High Court

Manisha Sharma Th. Mohan Lal vs Ut Of J&K And Others on 14 February, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                  Sr. No. 78
 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
WP(C) No. 2005/2022

Manisha Sharma Th. Mohan Lal                        .....Appellant(s)/Petitioner(s)

                       Through: Mr. Vilakshan Singh, Advocate.
                 Vs

UT of J&K and others                                          ..... Respondent(s)
                       Through: Mr. Amit Gupta, AAG.

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                    ORDER

14.02.2024

1. Heard learned counsel for the parties.

2. The petition is admitted to hearing.

3. Issue post admission notice to the respondents.

4. Mr. Amit Gupta, learned AAG waives notice of behalf of the respondents.

He submits that the objections filed by the respondents be treated as

counter affidavit.

5. Ordered accordingly.

6. Mr. Vilakshan Singh, learned counsel for the petitioner submits that the

petitioner does not want to file rejoinder.

7. Heard.

8. Reserved for Judgment.

(RAJNESH OSWAL) JUDGE

Jammu 14.02.2024 Sahil Padha