Jammu & Kashmir High Court
Makhan Lal And Ors vs State Of J&K And Ors on 29 August, 2019
Author: Rajesh Bindal
Bench: Rajesh Bindal
Sr. No. 22
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CM No. 2885/2019
in OWP No. 1044/2015
Makhan Lal and ors. ...Petitioner(s)
Through :- Mr. Vikram Sharma, Advocate
Mr. P. N. Goja, Advocate
v/s
State of J&K and ors. ...Respondent(s)
Through :- Mr. M. R. Qureshi, Advocate
for respondents 9 & 10.
Coram: HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
::: :
ORDER
Prayer made in the application is for permission to bring on record the legal representatives of the deceased-respondent No. 5.
Application is allowed, subject to all just exceptions. Legal representatives of deceased-respondent No. 5 as mentioned in para 3 of the application are permitted to be brought on record.
Learned counsel for the appellant to file amended memo of the parties in the Registry within a week's time. Let service of newly added legal representatives of deceased-respondent No. 5 be completed on taking appropriate steps.
Application disposed of.
OWP No. 1044/2015 On request of learned counsel for the petitioners, adjourned to 07.11.2019.
(RAJESH BINDAL) JUDGE Jammu 29.08.2019 BIR BAHADUR SINGH 2019.09.02Bir 09:26 I attest to the accuracy and integrity of this document