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Jammu & Kashmir High Court

Harbajan Singh & Others vs State Of J&K & Others on 30 September, 2019

Author: Tashi Rabstan

Bench: Tashi Rabstan

                                   HIGH COURT OF JAMMU AND KASHMIR
                                              AT JAMMU
                                                                               Sr. No. 54


                                                              SWP 71/2019
                                                              [WP(C) 141/2019]
                                                              CM(648/2019[1/2019])
                                                              CM(4323/2019)


           Harbajan Singh & Others                                            ...Petitioner (s)

                                                 Through :- Mr. R. K. S. Thakur, Advocate.
                                                 V/s

           State of J&K & Others                                              ..Respondent(s)

                                                 Through :-


                 Coram:                   Hon'ble Mr. Justice Tashi Rabstan, Judge


                                                 ORDER

CM(4323/2019) For the reasons averred in the application coupled with the submissions made at bar, same is allowed.

Applicants as named in the application may be impleaded as petitioners in the main case. Registry is directed to update the case title accordingly.

Disposed of.

SWP 71/2019

Objections be filed or before the next date.

List on 20.12.2019.

(Tashi Rabstan) Judge Jammu 30.09.2019 Sunita.

SUNITA KOUL 2019.10.01 16:33 I attest to the accuracy and integrity of this document