Jammu & Kashmir High Court - Srinagar Bench
Mohammad Arif Rah vs Union Territory Of J And K And Ors on 18 February, 2021
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
S.No. 109
Suppl. 1 CauseList
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
WP(C) 254/2021 CM(907/2021)
MOHAMMAD ARIF RAH
...Petitioner(s)
Through: Mr. A.Hanan Kalwal, Advocate.
V/s
UNION TERRITORY OF J AND K AND ORS.
...Respondent(s)
Through:
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
The petitioner claims to have running the Fair Price Shop at Karfali- Mohalla, Srinagar after the issuance of valid license by the respondents.
It is submitted by learned counsel for the petitioner that the respondents have supplied the supplies to him till January, 2021 but suddenly without any rhyme or reason supplies for February, 2021 have been stopped.
Notice returnable within four weeks.
Notice in CM also. Meanwhile, subject to objections and till next date of hearing, respondents shall ensure the supply to the petitioner's Fair Price Shop in case there is no legal impediment.
List again on 18.05.2021.
(RAJNESH OSWAL) JUDGE Srinagar 18.02.2021 Muzammil.Q MUZAMIL QADIR 2021.02.23 11:12 I attest to the accuracy and integrity of this document