Jammu & Kashmir High Court
Sunny Mahajan vs Ut Of J&K And Others on 16 February, 2021
Author: Dhiraj Singh Thakur
Bench: Dhiraj Singh Thakur
112
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP(C) No. 225/2021
Sunny Mahajan ....Petitioner(s)
Through :- Mr. Surjeet Singh, Advocate.
V/s
UT of J&K and others ....Respondent(s)
Through :-
Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
ORDER
16.02.2021
1. Case of the petitioner is that he was appointed as a standing counsel by the Govt. for the department of PHE Irrigation and Flood Control, Udhampur.
2. It is stated an amount of Rs. 1,29,000/- approximately is outstanding although some amount has been released. Details of the outstanding amount as also the cases in which the petitioner had appeared have since been provided to the respondents.
3. It is also stated that a legal notice was also served upon the respondents in this connection, which, however, did not elicit any response.
4. Issue notice in the main petition as also in application.
5. Mr. F.A. Natnoo, AAG vice Mr. Aseem Sawhney, AAG waives notice.
Response be filed within three weeks.
6. List again on 12.3.2021.
7. In the meantime, subject to objections, it is ordered that respondent No. 4 shall ensure that all the fee memos and the details of appearance furnished by the petitioner be reconciled and the amounts be paid positively within the notice period. An affidavit to this extent be filed on or before the next date of hearing.
(Dhiraj Singh Thakur) Judge JAMMU NARESH KUMAR 2021.02.18 16.02.2021 (NARESH) 2021.02.17 11:10 17:22 I attest to the accuracy and integrity of this document