Jammu & Kashmir High Court

Jahangir Ahmed vs Manoj Sharma And Others on 8 May, 2025

Bench: Sindhu Sharma, Rahul Bharti

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT JAMMU
WP(C) No. 1388/2024

Jahangir Ahmed
                                                 .....Appellant(s)/Petitioner(s)

                      Through: Mr. Abhinav Sharma, Sr. Advocate with
                               Mr. Abhirash Sharma, Advocate

                 Vs

Manoj Sharma and others
                                                              .....Respondent(s)

                      Through: Mr. Raman Sharma, AAG
                               Mr. P. N. Raina, Sr. Advocate with
                               Mr. J. A. Hamal, Advocate
Coram:    HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
          HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                  ORDER

08.05.2025

This case was heard by us at length and reserved for judgment.

Given the fact that both sides have drawn submissions heavily from the pleadings and record therewith of the Central Administrative Tribunal (CAT) Jammu Bench, Jammu, as such, we are of the opinion that before coming forward with pronouncement of judgment, the record of the Central Administrative Tribunal (CAT) on file No. 61/1629/2022 titled "Dr. Manoj Sharma Vs UT of J&K and others " needs to be sent for.

Registrar Judicial, Jammu is directed to procure the aforesaid record on an urgent basis.

List on 05.06.2025.





                       (Rahul Bharti)             (Sindhu Sharma)
                           Judge                       Judge
Jammu
08.05.2025
Muneesh