Jammu & Kashmir High Court
Balwant Singh And Another vs M.A.Mir on 18 October, 2023
Author: Puneet Gupta
Bench: Puneet Gupta
Sr. No. 22
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case : CPOWP No. 80/2018
CM No. 4733/2023
Balwant Singh and another .....Petitioner(s)/Appellant(s)..
Through :- Mr. Ravinder Sharma, Advocate vice
Mr. Rupinder Singh, Advocate.
Vs
M.A.Mir .....Respondent(s)
Through :- Ms. Vidushi Singh, Assisting Counsel vice
Ms. Monika Kohli, Sr. AAG.
Coram: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
ORDER
18.10.2023 Learned counsel for the petitioners submits that petitioner No.1- Balwant Singh had died during the pendency of the petition and wants to place on record his legal heirs on record. He may do so by laying motion within two weeks' time.
List on 13.12.2023.
(PUNEET GUPTA) JUDGE Jammu :
18.10.2023 Pawan Chopra PAWAN CHOPRA 2023.10.19 15:19 I attest to the accuracy and integrity of this document