Jammu & Kashmir High Court
Jai Dev Singh vs Union Territory Of J&K And Others on 28 December, 2019
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No. 131
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP (C) No. 4486/2019
CM No. 9483/2019
Jai Dev Singh ...Petitioner(s)
Through:- Mr. Jasbir Singh Jasrotia, Advocate
V/s
Union Territory of J&K and others ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
Issue notice to the respondents in the main petition as well as in CM, returnable within four weeks. Requisite steps for service within one week.
List again on 10.03.2020.
Meanwhile, subject to objections from the other side and till next date before the Bench, the respondents are directed to consider the representation stated to have been filed by the petitioner.
(Tashi Rabstan) Judge JAMMU 28.12.2019 Shivalee SHIVALEE KHAJURIA 2019.12.31 17:34 I attest to the accuracy and integrity of this document