Jammu & Kashmir High Court
Daljeet Singh vs Ut Of J&K & Ors on 26 July, 2024
Author: Rahul Bharti
Bench: Rahul Bharti
Serial No. 192
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case:- WP(C) No. 1724/2024
CM No. 4195/2024
Caveat No. 1234/2024
Daljeet Singh .....Petitioner(s)
Through: Mr. Himanshu Beotra, Advocate.
Vs
UT of J&K & Ors.
..... Respondent(s)
Through: Mr. S. S. Nanda, Sr. AAG for R-1 to 3.
Mr. Sachin Gupta, Advocate for caveator.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
(26.07.2024) Caveat No. 1234/2024 Discharged.
WP(C) No. 1724/2024 & CM No. 4195/2024
01. This is in continuation of the order dated 24.07.2024.
02. Prima facie case made out.
03. Issue notice to the respondents.
04. Mr. S. S. Nanda, learned Sr. AAG accepts notice on behalf of the respondent Nos. 1 to 3.
05. Mini Bus Operator Union on account of being on caveat though not tagged with this petition is suo moto impleaded as respondent No. 4. Mr. Sachin Gupta, Advocate accepts notice on behalf of the respondent No. 4. 2 WP(C) No. 1724/2024 CM No. 4195/2024
06. It is reported by Mr. Himanshu Beotra, learned counsel for the petitioner that caveator/respondent No. 4 - Mini Bus Operator Union has engaged itself in a civil litigation in the following manner:-
S. DATE OF
TITLE FORUM
No. FILING
1 29.04.2023 Surjeet Singh v/s UT of Ld. Chief Judicial
J&K & Ors. Magistrate, Jammu.
2 15.06.2023 Mini Bus Operator Union Ld. Sub Registrar,
through Mohd. Hussain Jammu.
v/s Daljeet Singh
3 04.09.2023 Mini Bus Union Narwal Hon'ble High Court of
Through its President Jammu & Kashmir Nadeem Choudhary v/s and Ladakh. U.T. of J&K. 4 23.01.2024 Mini Bus Operators Ld. Chief Judicial Union v/s U.T. of J&K Magistrate, Jammu. 5 08.04.2024 Appeal titled Mini Bus 2nd Additional District Operator Union Through & Session Judge, Mohd. Hussain v/s Daljit Jammu. Singh
07. Registrar Judicial, Jammu to requisition the original record of the said five cases from the civil courts. Meanwhile, respondents to file response to the writ petition within a period of two weeks.
08. List on 23.08.2024.
09. In the meantime, operation of the impugned order No. HU-
I/CH/405 dated 15.06.2024 shall remain stayed. This order is, however, subject to objections from the other side.
(RAHUL BHARTI) JUDGE JAMMU 26.07.2024 Bunty Kumar Bunty 2024.07.30 16:51 I attest to the accuracy and integrity of this document