Jammu & Kashmir High Court
Som Dutt And Anr vs Respondent(S) on 30 November, 2023
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 25
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
OWP No. 1848/2014
Som Dutt and anr. .....Appellant(s)/Petitioner(s)
Through: Mr. Rakesh Chargotra, Advocate
Vs
..... Respondent(s)
State of J&K and ors.
Through: Ms. Monika Kohli, Sr. AAG
Mr. F. A. Natnoo, Advocate
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
30.11.2023
1. The Registry shall delete respondent No. 5 from the array of the respondents in view of order dated 24.08.2023.
2. The legal heirs of respondent No. 7 are set ex parte. Await appearance of respondent No. 6.
3. The Registry is directed to summon the record from respondent No. 3 in case titled, 'Sat Pal & Ors. vs. Sampuran Chand'.
4. List on 29.02.2024.
5. Meanwhile, interim direction shall continue.
(RAJNESH OSWAL) JUDGE Jammu 30.11.2023 Neha-II