Jammu & Kashmir High Court
National Federation Of The Blind Jammu vs Union Territory Of J&K And Others on 17 November, 2020
Bench: Chief Justice, Sindhu Sharma
Admission Causelist
Sr. No. 167
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP(C) PIL No.29/2020
(Through Video Conferencing)
National Federation of the Blind Jammu ...Petitioner(s)
Through: Mr. Santosh Kr. Rungta, Sr.
Advocate with Mr. Ravi Abrol,
Advocate.
(On video conferencing from Delhi)
Mr. Sunil Sethi, Sr. Advocate
(On video conferencing from Jammu)
v/s
Union Territory of J&K and others .... Respondent(s)
Through: Mr. H. A. Siddiqui, Sr. AAG
(On video conferencing from Jammu)
CORAM:
HON'BLE THE CHIEF JUSTICE
(on Video Conference from High Court at Jammu)
HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
(on Video Conference from residence at Jammu)
ORDER
17.11.2020
1. It is submitted by Mr. H. A. Siddiqui, ld. Sr. AAG that on account of bereavement in his family, he was away from Jammu and was unable to file the response in terms of the order dated 27th October 2020.
2. He prays for short adjournment to do the needful.
3. Let the reply be filed positively within two weeks with advance copy to the counsel for the petitioner who may file rejoinder thereto before the next date.
List on 14th December 2020.
(SINDHU SHARMA) (GITA MITTAL)
JUDGE CHIEF JUSTICE
Jammu
17.11.2020
Raj kumar
RAJ KUMAR
2020.11.19 17:26
I attest to the accuracy and
integrity of this document