Jammu & Kashmir High Court - Srinagar Bench
Robkar vs Shri Rigzin Sampheal And Ors on 28 December, 2020
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Admission. VC
Sr. No. 286
IN THE HIGH COURT OF JAMMU AND KASHMIR AT
SRINAGAR
CCP(S) No. 01/2020 in
[CPSW No. 380/2018]
C/w
CPSW No. 380/2028
Robkar
... Petitioner(s)
Through: - Mr. Umar Farooq, Advocate
vice Mr. Jahangir Iqbal Gani,
Sr. Advocate
V/s
Shri Rigzin Sampheal and Ors.
... Respondent(s)
Through: Mr. T. M. Shamsi, ASGI for 1
Mr. Shah Aamir, AAG for 2-4
Hon'ble Mr Justice Ali Mohammad Magrey, Judge
ORDER
28.12.2020 Mr. Shah Aamir, learned AAG, submits that respondent No. 4 has retired from service, therefore, seeks his exemption from personal appearance. Prayer granted. The appearance of respondent No. 4, is, accordingly, exempted.
Mr. T. M. Shamsi, learned ASGI, appearing counsel for respondent No. 1, submits that the personal appearance of respondent No. 1, may be exempted as he has filed objections, and is presently deputed as Commissioner Secretary to Ladakh Administration. Prayer granted.
Mr. Shah Aamir, learned AAG, submits that respondents have filed compliance, but the same is not on file. Registry to trace out and place the same on file. In the event, same is not traceable, Registry to obtain one more copy from Mr. Shah Aamir, learned AAG.
List on Wednesday, viz 30.12.2020 in the supplementary cause list.
(Ali Mohammad Magrey) Judge Srinagar 28.12.2020 MOHAMMAD YASIN DAR 2020.12.29 14:16 Mohammad I attest to the Yasin Dar accuracy and integrity of this document