Jammu & Kashmir High Court
Ameesh Kumar Sharma And Another vs Ut Of J&K And Others on 20 February, 2023
Author: Puneet Gupta
Bench: Puneet Gupta
Sr. No. 72
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP (C) No. 2877/2021
CM No. 3283/2022
CM No. 9631/2021
Ameesh Kumar Sharma and another .....Appellant(s)/ Petitioner(s)
Through :- Mr. Anirudh Sharma, Advocate.
Vs
UT of J&K and others .....Respondent(s)
Through :- Ms. Tejasvini Chib, Advocate vice
Mr.Anil Khajuria, Advocate.
Coram: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
ORDER
Learned counsel for the petitioners submits that he does not want to press this petition as he intends to approach the civil court. His statement is taken on record.
This writ petition is, accordingly, dismissed as withdrawn with liberty as prayed for.
(PUNEET GUPTA) JUDGE Jammu :
20.02.2023 Pawan Chopra Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No PAWAN CHOPRA 2023.02.21 11:42 I attest to the accuracy and integrity of this document