Jammu & Kashmir High Court
Tarun Gupta vs Ut Of J&K And Others on 29 May, 2021
Bench: Tashi Rabstan, Javed Iqbal Wani
Sr. No.102
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
(THROUGH VIRTUAL MODE)
WP(C) No. 1086/2021
CM(4404/2021)
CM(4405/2021)
Tarun Gupta
......Petitioner/appellant(s)
Through:- Mr.Sunil Sethi, Sr. Advocate with Mr.
Ankesh Chandel, Advocate.
V/s
UT of J&K and others
......Respondent(s)
Through: Mr. F.A.Natnoo, AAG
Coram :- HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
29.05.2021 CM(4405/2021) This is an application seeking extension of time to deposit the court fee etc. For the reasons detailed in the application, it is allowed. Let the deficiencies be made good within one week after the restrictions imposed due to Covid-19 are over.
Disposed of.
Main petition is taken up.
WP© No. 1086/2021 CM (4404/2021) Page 2 of 2 WP© No. 1086/2021 Issue notice to the respondents. Mr. FA Natnoo, AAG waives notice on behalf of respondents 2 and 3. Now notice shall go to rest of the respondents at the expense of the petitioners.
List again on 12.07.2021.
CM(4404/2021) This application is disposed of by providing that selection and appointment of private respondent No.6 shall remain subject to the outcome of the writ petition.
(Javed Iqbal Wani) (Tashi Rabstan)
Judge Judge
Jammu
29.05.2021
Madan Verma-PS