Jammu & Kashmir High Court
C. P. Bala Ravi vs Satish Singh Irsme And Others on 14 September, 2022
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Sr. No. 16
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CCP(S) No. 301/2021
CM No. 3890/2022
C. P. Bala Ravi, 104 RCC and others .....Appellant(s)/Petitioner(s)
Through: Mr. Rahul Pant, Sr. Advocate with
Mr. Anirudh Sharma, Advocate.
Vs
Satish Singh Irsme and others ..... Respondent(s)
Through: Mr. Vishal Sharma, DSGI.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
14.09.2022 Mr. Vishal Sharma, learned DSGI appearing for the respondents states that the response stands filed to the application filed by the petitioners, is to be treated as latest statement of facts/compliance report.
Mr. Rahul Pant, learned Senior counsel appearing for the petitioners seeks and is granted two weeks' time to respond to the aforesaid statement of facts/compliance report.
List the matter for consideration on 12.10.2022.
(Javed Iqbal Wani) Judge Jammu 14.09.2022 Shivalee