Jammu & Kashmir High Court
Des Raj And Others vs State Of J&K And Others on 20 September, 2021
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 29
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
RESOW No. 42/2013
IA No. 1/2014
IA No. 2/2014
IA No. 99001/2013[D-9/2013]
IA No. 13/2013
Des Raj and others .....Appellant/Petitioner(s)
Through :- Mr. R. S. Thakur, Sr. Advocate with
Mr. Ashwani Thakur, Advocate
v/s
State of J&K and others .....Respondent(s)
Through :- Ms. Luxmi Devi, Advocate vice
Mr. K. S. Puri, Advocate
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
IA No. 1/2014 The instant application has been filed by the applicant-Bhushan Kumar for bringing him on record as legal representative of the petitioner No.
1. For the reasons stated in the application, the same is allowed. Sh. Bhushan Kumar is brought on record as legal representative of the petitioner No. 1. Registry to update the index accordingly.
Application is, accordingly, disposed of. RESOW No. 42/2013 Mr. S. S. Nanda, learned senior AAG and Mr. K. S. Puri, Advocate shall file response to the application seeking recalling of order dated 26.02.2009.
List on 01.11.2021.
(RAJNESH OSWAL) JUDGE JAMMU NEHA KUMARI 20.09.2021 2021.09.20 16:50 Neha I attest to the accuracy and integrity of this document