Jammu & Kashmir High Court
Kartar Chand vs Anil Goswami And Others on 4 December, 2019
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No. 62
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CPSW No. 9900007/2013 in
SWP No. 1852/2010
Kartar Chand ...Petitioner(s)
Through:- Mr. Anil Gupta, Advocate.
V/s
Anil Goswami and others ...Respondent(s)
Through:- Mr. Vishal Sharma, ASGI.
CORAM: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
Wife and son of the deceased-petitioner appear in person before the Court submits that the deceased-petitioner, namely, Kartar Chand was expired on 20.11.2013, and all the LRs of deceased-petitioner have already brought on record by Hon'ble the Division Bench, vide order dated 19.05.2014, in case titled "Union of India and others Vs. Kartar Chand".
Mr. Anil Gupta, learned counsel appearing for the deceased-petitioner has produced a copy of the judgment passed by Hon'ble the Division Bench dated 03.06.2014, the same is taken on record.
A perusal of the aforesaid judgment and in view of the submissions made by wife and son of deceased-petitioner, it comes to the fore that the LRs of the deceased-petitioner are brought on record vide order dated 19.05.2014. Therefore, there is no need to lay motion for bringing on record the LRs of deceased-petitioner.
Mr. Vishal Sharma, learned ASGI shall file compliance by or before the next date of hearing.
List again on 27.01.2020.
(Tashi Rabstan) Judge JAMMU 04.12.2019 Shivalee SHIVALEE KHAJURIA 2019.12.06 11:29 I attest to the accuracy and integrity of this document