Citation : 2025 Latest Caselaw 93 J&K
Judgement Date : 8 May, 2025
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 2796/2022
c/w
WP(C) No.2225/2023
UT of J&K and another
.....Appellant(s)/Petitioner(s)
Through: Mr. Amit Gupta, AAG in WP(C) No. 2796/2022
Mr. Sheikh Najeeb, Advocate in WP(C) No. 2225/2023
Vs
Abhimanyu Partap Singh Jamwal and others
.....Respondent(s)
Through: Mr. Abhinav Sharma, Sr. Advocate with
Mr. Abhirash Sharma, Advocate
Mr. Nitin Bhasin, 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. 61/8767/2020 titled "Abhimanyu Partap Singh Jamwal Vs State of Jammu & Kashmir 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
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