Amar Nath And Others vs Through: - None
2024 Latest Caselaw 2243 j&K

Jammu & Kashmir High Court

Amar Nath And Others vs Through: - None on 28 October, 2024

                                                                       S. No. 18

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
               (IN THE COURT OF REGISTRAR JUDICIAL AT JAMMU)

                                                                OWP 598/2012

Amar Nath and others                                  ......Petitioner(s)/Appellant(s)

     V/s
                   Through: - None

State of J&K and others                                 ...... Respondent(s)

                    Through:- Ms. Nazia Fazal, Assisting Counsel
                              Vice Ms. Monika Kohli, Sr.AAG

                                     ORDER

28.10.2024

Hon'ble Court vide its Order dt. 07.10.2024 had directed learned counsel for the petitioners to place on record a judgment involving identical controversy.

As per the report of the concerned clerk, learned counsel for the petitioners has not provided the judgment involving identical controversy, in terms of Hon'ble Court order dt. 07.10.2024.

Therefore, Registry is directed to place the matter before the Hon'ble Court in the 4th week of October, 2024 for kind orders.

(Sandeep Kour) Registrar Judicial Jammu 28.10.2024 Sapna