Jammu & Kashmir High Court
Ajit Singh And Others vs State Of J&K And Others on 31 October, 2019
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 11
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No. 1289/2014, IA No. 1684/2014
c/w SWP No. 967/2015
Ajit Singh and others .... Petitioner/Appellant(s)
Through:- Mr. K. Nirmal Kotwal, Advocate
V/s
State of J&K and others .....Respondent(s)
Through:- Mr. Aseem Sawhney, AAG
Coram: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
SWP No. 1289/2014 Mr. Aseem Sawhney, learned AAG submits that since the matter relates to quashing of Notification dated 24.12.2009 issued vide SRO 400 so for as it pertains to Rule 4(i) and (ii) provided in Schedule (XXIII), Annexure-A, therefore, he may be given an opportunity to file counter to place on record the stand of the respondents in this regard.
Time as prayed for is granted, subject to payment of Rs. 5000/- as costs by the respondents to be deposited in the Advocates Welfare Fund.
Rejoinder, if any, be filed by the petitioners within one week thereafter. List on 26.12.2019.
SWP No. 967/2015 Learned counsel for the respondents submits that the objections already filed by the respondents be treated as counter. His prayer is allowed.
Rejoinder, if any, be filed by the petitioners within two weeks. List as above.
A copy of this order be placed on the file of connected case.
(Sindhu Sharma) RAKESH KUMAR Judge JAMMU 2019.11.01 15:49 I attest to the accuracy and integrity of this document 31.10.2019 Rakesh