Raman Gandotra vs Union Territory Of J&K And Others
2024 Latest Caselaw 397 j&K

Jammu & Kashmir High Court

Raman Gandotra vs Union Territory Of J&K And Others on 6 March, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                            12
 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT JAMMU

WP(C) No. 313/2020


Raman Gandotra                                  .....Appellant(s)/Petitioner(s)
                      Through: Mr. Mohit Vaid, Adv.
                 vs
Union Territory of J&K and others                         ..... Respondent(s)
                      Through: Mr. S. S. Nanda, Sr. AAG for No. 1
                               Mr. Harshwardan Gupta, Adv. for Nos. 2 to 5

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

06.03.2024

Learned counsel appearing for respondent Nos. 2 to 5 has submitted

that the respondents have challenged the order of the J&K Special Tribunal by

virtue of writ petition bearing WP(C) No. 3182/2023 in which the judgment of

the Tribunal has been stayed. He has submitted that both these writ petitions

need to be heard together.

Accordingly, Registry is directed to list WP(C) No 3182/2023 along

with the instant writ petition on 26.04.2024.

(SANJAY DHAR) JUDGE

Jammu 06.03.2024 Rakesh