Jammu & Kashmir High Court
Amit Padha Th. Charanjeet Lal Padha And ... vs Union Territory Of J&K And Others on 5 February, 2021
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Sr. No. 108
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(Through Video Conferencing)
WP(C) 1954/2020
CM(7381/2020)
CM(638/2021)
CM(639/2021)
Amit Padha Th. Charanjeet Lal Padha and others
....Petitioner(s)
Through:- Mr. Rohit Verma, Advocate
v/s
Union Territory of J&K and others
.... Respondent(s)
Through:- Mr. B. S. Bali, Advocate
R- 1 to 4
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
CM No. 639/2021
Having regard to the contents of the application coupled with the submissions made by learned counsel for the applicant/petitioner and no objections expressed by Mr. Bali, learned counsel for respondents 1 to 4, application is allowed. Respondent No. 1 is deleted from the array of respondents and The Jammu and Kashmir State Board of School Education thorough its Chairman, Rehari, Jammu is impleaded as party respondent No. 1 in the writ petition.
Registry to make necessary correction in the cause title of the writ petition.
Application is disposed of.
WP(C) 1954/2020 Respondents No. 5 has not been served. Learned counsel for the petitioners to take steps for effecting service upon respondent No. 5 within a week's time, where after Registry to issue notice to respondent No. 5 returnable within two weeks. 'Dasti' service is also permitted.
List on 22.02.2021.
(JAVED IQBAL WANI) JUDGE Jammu 05.02.2021 Bir BIR BAHADUR SINGH 2021.02.10 15:37 I attest to the accuracy and integrity of this document