Mandeep Singh And Ors vs Ut Of J&K And Ors
2025 Latest Caselaw 1599 J&K

Jammu & Kashmir High Court

Mandeep Singh And Ors vs Ut Of J&K And Ors on 30 May, 2025

                                                                          Sr. No. 131


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

                                                   CRM(M) No. 463/2025


Mandeep Singh and Ors.                             .....Appellant(s)/Petitioner(s)

q
                      Through: Ms. Vasudha Sharma, Advocate.
                 vs
UT of J&K and Ors.                                            ..... Respondent(s)
                      Through: Mr. Vivek Matoo, Advocate vice
                               Mr. Vishal Bharti, Dy. AG.
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                   ORDER

30.05.2025 Notice.

Mr. Vivek Matoo, Advocate appearing vice Mr. Vishal Bharti, learned Dy. AG waives notice on behalf of respondent No.1. He seeks and is granted four weeks' time to file response.

Issue notice to the respondent No. 2, returnable within four weeks. Requisite steps for service be taken within one week.

List along with CRM(M) No. 127/2024. Meanwhile, the trial Court shall be at liberty to proceed with the trial of the case, however, final judgment shall await orders of this Court.

(Rajesh Sekhri) Judge

Jammu 30.05.2025 Sushant