Jammu & Kashmir High Court
Aditya Sharma And Another vs Union Of India And Others on 17 August, 2020
Bench: Chief Justice, Vinod Chatterji Koul
After Notice Cause List
Sr. No.205
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP(C)PIL No. 48/2019
CM No. 9203/2019
(Through Video Conferencing
from Srinagar)
Aditya Sharma and another .........Petitioner(s)
None.
v/s
Union of India and others .... Respondent(s)
Through:- Mr. Dheeraj Sharma, Advocate for
respondent No. 4- Central Pollution Control
Board.
(On Video Conferencing from office at
Jammu)
CORAM:
HON'BLE THE CHIEF JUSTICE
(on Video Conference from residence at Srinagar)
HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
(on Video Conference from High Court at Jammu)
ORDER
17.08.2020 Counter affidavit has been filed on behalf of respondent No. 4, Central Pollution Control Board.
Notice could not issue for the service of the other respondents as steps for service were not taken.
Subject to the petitioners taking steps, issue notice for the service of the remaining respondents returnable on 12th November 2020.
(VINOD CHATTERJI KOUL) (GITA MITTAL)
JUDGE CHIEF JUSTICE
Jammu
17.08.2020
Raj kumar
RAJ KUMAR
2020.08.19 17:57
I attest to the accuracy and
integrity of this document