Jammu & Kashmir High Court
Shazad Shabnam Prop M/S Dewan Stone ... vs Ut Of J And K And Ors on 11 October, 2023
S. No. 20
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
(IN THE COURT OF REGISTRAR JUDICIAL AT JAMMU)
WP (C) No. 1695/2023
Shazad Shabnam Prop M/s Dewan Stone Crusher .... Petitioner
Through: -Mr. Dhruv Pant, Advocate
V/s
UT of J and K and Ors. ....Respondent.
Through:-Mrs. Monika Kohli, Sr. AAG
ORDER
11.10.2023 ThisCourt, vide its order dated 18.08.2023, had directed petitioner to furnish AD covers for effecting service upon respondent Nos. 1 to 5. Meanwhile, respondent No. 6 was directed to file objections.
As reported by the dealing assistant, objections on behalf of respondent No. 6 have been filed by Mr. Amit Gupta, AAG and same are attached with the file. However, dealing assistant has not reported whether petitioner has furnished registered AD covers for effecting service upon respondent Nos. 1 to 5. If, the same are furnished by him notice be issued accordingly. And, if, the same are not furnished last and final opportunity is granted to petitioner to furnish the same within two weeks. Thereafter, notice be issued accordingly.
Re-notify the matter on 30.11.2023.
Registry is further directed to reflect the name of Mrs. Monika Kohli, Sr. AAG in the cause list.
(S. R. Gandhi) Registrar Judicial Jammu 11.10.2023