Jammu & Kashmir High Court - Srinagar Bench
Mr R.A.Gadda vs Mr S. H. Naqasbandi on 12 March, 2019
Author: Tashi Rabstan
Bench: Tashi Rabstan
S.no.117 HIGH COURT OF JAMMU AND KASHMIR
Supplementary
AT SRINAGAR
...
SWP no.504/2019 IA no.01/2019 Caveat no.461/2019 Date of order: 12.03.2019 Khurshid Ahmad Wani & ors v. State of J&K & others Coram:
Hon'ble Mr Justice Tashi Rabstan, Judge Appearing Counsel:
For Petitioner(s): Mr R.A.Gadda, Advocate For Respondent(s): Mr S. H. Naqasbandi, AAG Mr Sameer A. Dar, Advocate for caveators Notice.
Mr S.H.Naqashbandi, learned AAG accepts notice on behalf of respondents and Mr Sameer A. Dar for caveators. Caveat discharged.
According to Mr Sameer A. Dar, caveators are interested, proper and necessary parties to present lis inasmuch as any order that may be passed by this Court would affect them. He also avers that a writ petition on same lines has already been filed by caveators, which has been diarised and registered as SWP no.970/2018, in which orders have also been passed by this Court. Learned counsel for caveators is free to move a motion for impleadment of caveators as party respondents.
Given above situation Mr R. A. Gadda, learned counsel appearing for petitioners seeks and is granted short adjournment to enable him to lay a motion for deletion of certain petitioners from the array of party petitioners in writ petition. List with SWP no.970/2018 on 18th March 2019.
(Tashi Rabstan) Judge Srinagar 12.03.2019 Ajaz Ahmad, PS AJAZ AHMAD 2019.03.16 13.29 I attest to the accuracy and integrity of this document