Jammu & Kashmir High Court
Kailash Nath Sharma And Another vs Collector Land Acquisition Jammu And on 3 March, 2022
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No. 6
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
MA No. 134/2014
Kailash Nath Sharma and another ....Petitioner(s)/Appellant(s)
Through :- Mr. Rahul Bharti, Sr. Advocate with
Ms. Zoya Bhardwaj, Advocate.
V/s
Collector Land Acquisition Jammu and ....Respondent(s)
another
Through :- None.
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
03.03.2022.
Learned counsel for the appellants seeks time to lay motion for bringing on record legal heirs of appellant No. 1, namely, Kailash Nath Sharma in terms of previous order, by the next date of hearing. Granted.
List on 18.05.2022.
(Tashi Rabstan) Judge Jammu:
03.03.2022.
Pawan Angotra PAWAN ANGOTRA 2022.03.04 14:12 I attest to the accuracy and integrity of this document