Jammu & Kashmir High Court
Rameshwar Singh vs Union Territory Of J&K And Others on 10 November, 2022
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
Sr. No. 53
HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 2402/2022
CM No. 6524/2022
Rameshwar Singh .....Appellant/Petitioner (s)
Through: Mr. Gagan Kohli, Advocate.
Vs.
Union Territory of J&K and others ..... Respondent(s)
Through:
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
Issue notice to the respondents.
Steps for service within one week.
Subject to the petitioner's taking steps, Registry to issue notice to the respondents, returnable within four weeks.
List on 28.12.2022.
Meanwhile, the respondents shall accord consideration to the case of the petitioner with regard to the release of the admitted amount of Rs. 23.57 lacs subject to the petitioner filing detailed representation in this regard within one week in the office of the respondent No. 3. Let the said representation, if filed, be accorded consideration by passing a speaking order by the respondents within a period of four weeks strictly as per law in case if there is no other legal impediment.
(WASIM SADIQ NARGAL) JUDGE Jammu 10.11.2022 Rakesh 2 OWP 425/2017