Jammu & Kashmir High Court
Supertech India Computer Education Th. ... vs Union Of India Th. Ministry Of Tribal ... on 19 October, 2020
Author: Sanjay Dhar
Bench: Sanjay Dhar
Serial No. 109
Admission
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(THROUGH VIRTUAL MODE)
WP (C) No. 1624/2020
CM Nos. 5541/2020, 5542/2020
Supertech India Computer Education Th. Puneet Mahajan & Anr.
...Petitioner (s)
Through: Mr. Hakim Suhail Ishtiyaq, Advocate.
Vs
Union of India th. Ministry of Tribal Affairs & Ors.
...Respondent(s)
Through: None
CORAM: Hon'ble Mr. Justice Sanjay Dhar, Judge.
(ORDER)
19.10.2020
CM No. 5541 / 2020
Instant application seeking extension of time for annexing/depositing the requisite court fee with the writ petition, in view of the grounds urged therein, is allowed. The petitioner shall deposit the requisite court fee with the Registry of this Court within a period of one week from the date of announcement of lifting of lockdown on account of Covid-19 by the Government.
CrlM disposed of.
WP (C) No. 1624/2020, CM No. 5542 / 2020 Learned counsel for the petitioner has submitted that the issue raised in this petition is already under consideration before this Court in WP (C) No. 981/2020 titled "AdvanTech Computer Education & Ors Vs. Union of India & Ors" pending before the Srinagar Wing of the High Court. Learned counsel for the petitioner has placed on record a copy of the order dated 02.07.2020, passed by the co-ordinate bench of this Court in the said writ petition, whereby respondents have been directed to deposit before the Court admitted fee component of the Post-Matric Scholarship 2017-18.
Issue notice in the main petition returnable within a period of four weeks. Notice in the CM as well.
List on 23.11.2020 In order to maintain parity, respondent Nos. 2 and 3 are directed to deposit the amount of tuition fee component of the Post-Matric Scholarship before the registry of this Court.
(Sanjay Dhar) Judge JAMMU 19.10.2020 "Showkat"
SHOWKAT HASSAN KHAN 2005.01.01 00:20 I attest to the accuracy and integrity of this document