Jammu & Kashmir High Court
Suvik Hitek Private Limited vs Union Territory Of Jammu And Kashmir on 13 December, 2021
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No.8
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRM(M) No.796/2021
CrlM No.2267/2021
Suvik Hitek Private Limited ....Petitioner(s)/Appellant(s)
Through :- Mr. Sachin Gupta, Advocate.
V/s
Union Territory of Jammu and Kashmir ....Respondent(s)
Through :-
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
13.12.2021 Learned counsel for the petitioner submits that in an identical and similar petition being CRM(M) No.593/2021, a coordinate Bench of this Court, while putting the respondent to notice, has issued interim direction. He seeks the same relief. His statement is taken on record. He passes on copy of order dated 07.10.2021 passed in CRM(M) No.593/2021, same is taken on record.
Issue notice to the respondent for filing response. Requisite steps to effect service upon the respondent within one week.
List along with CRM(M) No.593/2021 on 23.12.2021. Meanwhile, subject to objections from the other side and till next date of hearing, it is provided that the proceedings in criminal complaint titled State vs. Mushtaq Hussain Shah and others, pending before the Court of learned CJM, Poonch shall stay qua the petitioner.
(Tashi Rabstan) Judge Jammu:
13.12.2021 Surinder SURINDER KUMAR 2021.12.13 16:18 I attest to the accuracy and integrity of this document