Jammu & Kashmir High Court
Neha Aayush Parwani vs Ut Of J&K And Another on 24 May, 2021
Author: Sanjay Dhar
Bench: Sanjay Dhar
Serial No.107 & 108
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CRM(M) No. 319/2020
CrlM No. 1162/2020
c/w
CRM(M) No. 346/2020
CrlM No. 1281/2020
(Through Video Conferencing)
Neha Aayush Parwani ...Petitioner(s)
Through:- Ms. Aprajita Jamwal, Advocate
v/s
UT of J&K and another ....Respondent(s)
Through:- None for the respondents.
Mr. G. S. Thakur, Advocate for
complainant/informant.
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
, CRM(M) Nos. 319 & 346 of 2020 Response from the respondents is still awaited. A perusal of both the petitions reveals that the petitioners have not impleaded the complainant/informant as a party to these proceedings. The complainant/informant, namely, Shallu Jamwal W/o Jimmy Charak R/o Sarore at present Lane No.35/B, Greater Kalaish Jammu, being a necessary party to these proceedings, is required to be impleaded as a respondent to both the aforetitled petitions. She is, accordingly, impleaded as respondent No. 3 to these petitions. Memo of parties be amended accordingly.
Notice be issued to the newly added respondent. 2 CRM(M) Nos. 319 & 346 of 2020 At this stage, Mr. G. S. Thakur, Advocate, who is online, has accepted notice on behalf of the newly added respondent. Learned counsel for the petitioners is directed to furnish copies of both the petitions to Mr. Thakur, who shall file his response by or before the next date.
List on 26.07.2021. Interim direction to continue till next date before the Bench.
(SANJAY DHAR) JUDGE Jammu 24.05.2021 Bir