Jammu & Kashmir High Court
Prem Nath And Others vs Respondent(S) on 20 July, 2022
Author: Puneet Gupta
Bench: Puneet Gupta
Sr. No. 119
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
OWP No. 1062/2012
IA Nos. 1817/2012 & 1488/2012
CM No. 1511/2022
Prem Nath and others .....Petitioner(s)
Through: Mr. O.P.Thakur, Sr. Advocate with
Mr. R.K.S.Thakur, Advocate.
Vs
..... Respondent(s)
State and others
Through: Mr. Ravinder Gupta, AAG for R-1 to 3.
Mr.C.M.Koul, Sr. Advocate with
Mr. A.R.Bhat, Advocate and Mr. Koushal
Parihar, Advocate for R-4.
Coram: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
ORDER
The writ petition is required to be placed before Hon'ble Mr. Justice Sanjeev Kumar as the subject matter of the writ petition is covered in terms of High Court Order No. 510 dated 29.07.2019.
Mr. C.M.Koul, Sr. Advocate appearing for the private respondent can make requisite application for listing of the case at an earliest before the Registrar Judicial of this Court.
(Puneet Gupta) Judge Jammu 20.07.2022 Pawan Chopra PAWAN CHOPRA 2022.07.21 13:11 I attest to the accuracy and integrity of this document