Jammu & Kashmir High Court - Srinagar Bench
Dawarka Dass Arora vs Ut Of J&K And Others on 11 February, 2022
Author: Dhiraj Singh Thakur
Bench: Dhiraj Singh Thakur
Sr. No. 83
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
(Through Virtual Mode)
CM No. 477/2022
In
WP (C) No. 188/2022
CM No. 478/2022
Dawarka Dass Arora .....Appellant(s)/Petitioner(s)
Through: Ms. Ishrat Younis, Advocate
Vs
UT of J&K and others ..... Respondent(s)
Through: Mr. M. A. Chashoo, AAG
Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
ORDER
11.02.2022 CM No. 477/2022 Allowed as prayed for. Learned counsel for the applicant to make the deficiencies good within two weeks from the date the court starts functioning normally.
Disposed of accordingly.
WP(C) No. 188/2022 & CM No. 478/2022 Issue notice in the main petition as also in application. Mr. M. A. Chashoo, learned AAG waives notice. Response be filed within four weeks. Mr. Chashoo shall also file an affidavit, explaining as to why the rental compensation claimed by the petitioner has not been paid till date.
List again on 15.3.2022.
(Dhiraj Singh Thakur) Judge Srinagar 11.02.2022 Naresh