Jammu & Kashmir High Court
Abdul Sattar vs Ut Of J&K And Others on 15 September, 2025
SERIAL No. 11
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
(IN THE COURT OF REGISTRAR JUDICIAL AT JAMMU)
WP(C) No. 1964/2025
ABDUL SATTAR ...Petitioner(s)/Appellant(s)
Through: Mr. Manav Dogra, Advocate
Vice Mr. Aavin Kumar Chadgal, Advocate
Vs
UT of J&K and others ...Respondent(s)
Through: None
ORDER
15.09.2025 This Court vide its Order dt. 28.08.2025 directed petitioner to take requisite steps for service of the respondents.
It is reported by the dealing assistant that steps have not been taken by the petitioner for service of the respondents.
Ld. Counsel for the petitioner seeks further time to take requisite steps for service of the respondents.
In the interest of justice, last and final opportunity, as sought, is granted to the petitioner to take requisite steps for service of the respondents within one week. Thereafter, notice be issued accordingly, failing which, the matter shall be placed before the Hon'ble Court for appropriate orders.
Re-notify the matter on 07.10.2025.
(Sandeep Kour) Registrar Judicial JAMMU 15.09.2025 Kushal