Som Nath And Others vs Union Territory Of J&K And Others
2025 Latest Caselaw 1387 J&K

Jammu & Kashmir High Court

Som Nath And Others vs Union Territory Of J&K And Others on 19 August, 2025

                                                                                   Sr. No. 15

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

            WP(C) No.849/2023
            c/w
            OWP No.598/2012

            Som Nath and others                                               ..... Petitioner(s)

                                    Through: Ms. Anandita Singh Thakur, Advocate

                                  Vs

            Union Territory of J&K and others                               ..... Respondent(s)

                                    Through: Mr. Raman Sharma, AAG

            Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE

                                                   ORDER

19.08.2025

Order dated 03.02.2025 passed by this Court has not been complied

with. However, time is extended by two weeks to comply with the aforesaid

order, failing which, adverse inference shall be drawn against the respondents.

List on 08.09.2025.

Learned counsel for the petitioners is directed to furnish copy of the

judgment passed by the Coordinate Bench to Mr. Raman Sharma, learned AAG

during the course of the day against proper receipt, which is applicable to the case

in hand. Mr. Raman Sharma, learned AAG to have fresh instructions.

(Wasim Sadiq Nargal) Judge Jammu 19.08.2025 Shammi