Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Inhabitants Of Vill. Taraf Manjli And vs State Of J&K And Others on 7 December, 2021

Author: Dhiraj Singh Thakur

Bench: Dhiraj Singh Thakur

                                                               Sr. No. 44
           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU

                                           OWP No. 157/2013
                                           CM No. 6247/2020
                                           IA No. 173/2013


Inhabitants of Vill. Taraf Manjli and            .....Appellant(s)/Petitioner(s)
others

                     Through: None

                Vs

State of J&K and others                                    ..... Respondent(s)

                     Through: Ms. Pallavi Sharma, Advocate

Coram:    HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE

                                  ORDER

07.12.2021 Cost has not been deposited.

Let the needful be done by the next date of hearing positively.

List on 31.03.2022.

(Dhiraj Singh Thakur) Judge Jammu 07.12.2021 Vishal