Raj Rani vs J&K Special Tribunal Jammu Th. Its
2024 Latest Caselaw 29 j&K

Jammu & Kashmir High Court

Raj Rani vs J&K Special Tribunal Jammu Th. Its on 30 January, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

     HIGH COURT OF JAMMU & KASHMIR AND                                        Sr. No. 11
                  LADAKH
                     AT JAMMU

OWP No. 633/2019


Raj Rani                                               .....Appellant(s)/Petitioner(s)

q
                         Through: Mr. Touqir Mustafa, Advocate.
                    vs
J&K Special Tribunal Jammu Th. Its                                ..... Respondent(s)
Chairman and another
                         Through: Mr. Rajnish Raina, Advocate.
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                       ORDER

30.01.2024

1. A perusal of the order dated 11.12.2023 reveals that judgment dated

02.04.2019 passed by the J&K Special Tribunal has been set aside and

the matter has been remanded back to the Tribunal for adjudication of the

appeal. However, in the last line of the order it has been directed that the

matter be listed again on 30.01.20424.

2. Learned counsel for the petitioner submits that due to an inadvertent

typographical error, the petition has been directed to be listed again on

30.01.2024, though the same stands already disposed of. He seeks time to

file an appropriate application seeking clarification/modification of the

order dated 11.12.2023.

3. If and when such an application is filed, the same shall be listed before

the Bench that has passed order dated 11.12.2023.

4. List on 05.02.2024.

(SANJAY DHAR) JUDGE

Jammu 30.01.2024 Sahil Padha