Agha Zahid Raina And Others vs Parveen Kumar Dubey And Others
2024 Latest Caselaw 2084 j&K

Jammu & Kashmir High Court

Agha Zahid Raina And Others vs Parveen Kumar Dubey And Others on 9 October, 2024

Author: Chief Justice

Bench: Chief Justice

                                                                                    Sr. No. 02

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                            AT JAMMU

                                                                    WP(C) No.1460/2023
                                                                    CM No.3473/2023


           Agha Zahid Raina and others                                 ....Petitioner(s)/Appellant(s)
                                      Through :- Ms. Shalija Bakshi, Advocate.

                   V/s
           Parveen Kumar Dubey and others                                         ....Respondent(s)

                                   Through :-    Mr. Ravinder Gupta, AAG.
                                                 Mr. Rahul Pant, Sr. Advocate with
                                                 Mr. Dhruv Pant, Advocate.

           CORAM: HON'BLE THE CHIEF JUSTICE
                               HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE

                                                    ORDER

09.10.2024

1. It is jointly submitted by learned counsel appearing for the parties

that in light of judgment/order dated 29.08.2024 passed by the Central

Administrative Tribunal, Jammu Bench, Jammu in OA No.61/357/2023 titled

"Parveen Kumar Dubey and others vs. Union Territory of Jammu and

Kashmir and others", this petition has been rendered infructuous. The copy of

order/judgment dated 29.08.2024 has been produced by Mr. Ravinder Gupta,

learned AAG, the same is taken on record.

2. Statements of learned counsel for the parties are taken on record.

3. Accordingly, in view of the statements made by learned counsel for

the parties, this petition along with connected application is, dismissed as

having been rendered infructuous.

                                  (         (MA Chowdhary)             )       (Tashi Rabstan)
           Jammu:                               Judge                            Chief Justice
           09.10.2024
           Surinder