Citation : 2024 Latest Caselaw 2236 j&K
Judgement Date : 28 October, 2024
Sr. No. 21
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 2581/2024
CM No. 6265/2024
Union of India and others ..... Appellant/Petitioner(s)
Through: Mr. Vishal Sharma, DSGI
Vs
Ex Nk Kamal Kumar ..... Respondent(s)
Through:
Coram: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
ORDER
28.10.2024
It is submitted by learned counsel for the petitioners that in an
identical petition being WP(C) No.1709/2024 titled "Union of India and others
vs. Abdul Rashid War", this Court has granted interim relief. He seeks the same
relief. His statement is taken on record.
Issue notice to the respondent returnable within four weeks. Requisite
steps for service be taken within one week.
List on 09.12.2024.
In the meantime, subject to objections from the other side and till next
date of hearing before the Bench, the impugned judgment dated 29.05.2023 shall
remain stayed.
( (MA Chowdhary) (Tashi Rabstan)
Judge Chief Justice
Jammu
28.10.2024
Pawan Angotra
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