Jammu & Kashmir High Court
Atul Garg And Another vs Union Territory Of J&K on 17 December, 2021
Author: Tashi Rabstan
Bench: Tashi Rabstan
111
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRM(M) No. 839/2021
CrlM No. 2355/2021
Atul Garg and another ....Petitioner(s)/Appellant(s)
Through :- Mr. Sachin Gupta, Advocate.
V/s
Union Territory of J&K ....Respondent(s)
Through :-
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
17.12.2021 Learned counsel for the petitioners submits that this Court in an identical and similar petition being CRM(M) No. 796/2021, titled "Suvik Hitek Private Limited vs. Union Territory of Jammu and Kashmir", while putting the respondent to notice has passed the interim direction. He seeks the same interim relief. His statement is taken on record.
Be that as it may, issue notice to the respondent returnable within four weeks.
Requisite steps for service be taken within one week. List along with CRM(M) No. 796/2021.
Meanwhile, subject to objections from the other side and till next date before the Bench, proceedings in criminal complaint titled "Drug Inspector Doda vs. Kiran Kumar and others" pending before the court of learned Chief Judicial Magistrate, Doda qua the petitioners shall remain stayed.
(Tashi Rabstan) Judge Jammu:
17.12.2021 Pawan Angotra PAWAN ANGOTRA 2021.12.20 11:05 I attest to the accuracy and integrity of this document