Citation : 2024 Latest Caselaw 2101 j&K
Judgement Date : 11 October, 2024
Sr. No. 1 & 2
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
RP No. 49/2021 in
[LPAOW No. 44/2017
CM No. 2290/2021
CM No. 2291/2021
&
RP No. 51/2021 in
[LPAOW No. 21/2017]
CM No. 2312/2021
CM No. 2314/2021
1. Balbir Singh and ors. .....Appellant(s)/Petitioner(s)
2. Tarun Kumar
Through: Mr. Rahil Raja, Advocate
Vs
..... Respondent(s)
UT of J&K and ors.
Through: Mr. Raman Sharma, AAG
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
11.10.2024
1. Vide judgment dated 06.04.2021, a bunch of review petitions bearing RP
No. 3/2021, RP No. 5/2021, RP No. 6/2021, RP No. 12/2021, RP No.
13/2021, RP No. 14/2021, RP No. 16/2021, RP No. 17/2021, RP No.
52/2021, RP No. 53/2021, RP No. 54/2021, RP No. 55/2021, RP No.
58/2021, RP No. 59/2021, RP No. 62/2021, RP No. 63/2021, RP No.
72/2021 and WP(C) No. 538/2021 were dismissed by this Court. It
appears that inadvertently, the Registry had not listed these two petitions
i.e. RP No. 49/2021 and RP No. 51/2021 along with aforesaid bunch of
review petitions, even though identical issues were involved in these two
&
petitions as well. It is in these circumstances that these petitions have been
listed before us today.
2. Having regard to the fact that issues involved in these two review
petitions have already been decided by this Court in terms of judgment
dated 06.04.2021 passed in RP No. 3/2021 and the connected petitions,
the present review petitions are also disposed of in terms of the same
judgment.
3. Disposed of.
(SANJAY DHAR) (RAJNESH OSWAL)
JUDGE JUDGE
Jammu
11.10.2024
Neha-II
Whether the order is speaking: Yes/No
Whether the order is reportable: Yes/No
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