Jammu & Kashmir High Court
Shivali Sharma And Others vs Army Public School Th. Its President on 8 August, 2024
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
Sr.No.56
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP (C) No. 533/2024
CM No. 1713/2024
CM No. 2471/2024
CM No. 1356/2024
Shivali Sharma and others ....Appellant/Petitioner(s)
Through :- Mr. Ajaz Chowdhary, Advocate.
V/s
Army Public School Th. Its President ....Respondent(s)
Awes Chief of Army Staff Ministry of
Defence and others
Through :- Mr. Vishal Sharma, DSGI with
Mr. Sumant Sudan, Advocate and
Mr. Anishwar Chatterji Koul, Advocate.
Mr. Vikas Sharma, Advocate.
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
08.08.2024 The arguments of learned counsel for the petitioners stands concluded. Judgments which have been relied upon the learned counsel for the petitioners have supplied to this Court. However, the matter could not be concluded due to paucity of time.
Learned counsel for the petitioners is directed to provide brief synopsis in advance.
Mr. Vishal Sharma, learned DSGI will advance his arguments on behalf of the respondents on the next date of hearing. He is also directed to provide judgments relied upon by him and brief synopsis in advance.
List for continuation on 22.08.2024. Interim direction, if any, to continue till next date of hearing.
(Wasim Sadiq Nargal) Judge Jammu:
08.08.2024 Renu Renu Bala 2024.08.08 17:27 I attest to the accuracy and integrity of this document