Bharat Bhushan Khajuria vs Ashok Kumar Parmar Commissioner
2024 Latest Caselaw 2144 j&K

Jammu & Kashmir High Court

Bharat Bhushan Khajuria vs Ashok Kumar Parmar Commissioner on 16 October, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                    Serial No. 11

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU

CCP(S) No. 148/2022 in
OWP No. 45/2019
CM No. 4345/2024


Bharat Bhushan Khajuria                          .....Appellant(s)/Petitioner(s)
                      Through: Mr. Sachin Gupta, Advocate.
                 vs
Ashok Kumar Parmar Commissioner                            ..... Respondent(s)
Secretary Jal Shakti Irrigation and Flood
Control and others
                      Through: Ms. Chetna Manhas, Advocate vice
                               Mr. Amit Gupta, AAG.

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                   ORDER

16.10.2024

1. For the reasons stated in the application, the same is allowed and the

present incumbents as mentioned in para 5 of the application are

impleaded as respondent Nos. 1 to 4 in place of the respondents.

2. The Registry to update the index accordingly.

3. The application stands disposed of.

4. Issue notice to the newly impleaded respondent Nos. 1 to 4.

5. Ms. Chetna Manhas, Advocate appearing vice Mr. Amit Gupta,

learned AAG waives notice on behalf of newly impleaded respondent

Nos. 1 to 4.

6. Two weeks' time is granted to the respondents to comply with the

judgment in its letter and spirit, failing which, all the respondents shall

remain present before the Court through virtual mode on the next date

of hearing.

7. List on 11.11.2024.

(RAJNESH OSWAL) JUDGE

Jammu 16.10.2024 Sahil Padha