Union Of India And Others vs Babu Ram
2024 Latest Caselaw 2132 j&K

Jammu & Kashmir High Court

Union Of India And Others vs Babu Ram on 14 October, 2024

Bench: Chief Justice, Puneet Gupta

                                                                                      Sr. No. 20

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                            AT JAMMU
                                        (Through Virtual Mode)

                                                                     WP(C) No.2456/2024
                                                                     CM No.5978/2024

           Union of India and others                                    ....Petitioner(s)/Appellant(s)
                                       Through :- Mr. Vishal Sharma, DSGI.

                  V/s
           Babu Ram                                                                ....Respondent(s)

                                    Through :-

           CORAM: HON'BLE THE CHIEF JUSTICE
                               HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                                    ORDER

14.10.2024

Issue notice to the other side for filing objections. Requisite steps to

effect service upon the respondent be taken within one week.

List on 02.12.2024.

Meanwhile, subject to objections from the other side and till next

date before the Bench, the operation of impugned judgment dated 17.01.2023

passed by the Armed Forces Tribunal, Regional Bench Srinagar at Jammu in

OA No.210/2020 titled "Babu Ram vs. Union of India and others", shall

stay.

                                   (         (Puneet Gupta)             )        (Tashi Rabstan)
           Jammu:                                 Judge                            Chief Justice
           14.10.2024
           Surinder