Jammu & Kashmir High Court
Murad Ali vs Through: - Mr. Aavin Kumar Chadgal on 9 August, 2024
S. No. 27
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
(IN THE COURT OF REGISTRAR JUDICIAL AT JAMMU)
WP(C) 1378/2024
Murad Ali ......Petitioner(s)/Appellant(s)
V/s
Through: - Mr. Aavin Kumar Chadgal, Advocate
UT of J&K and others ...... Respondent(s)
Through:- None
ORDER
09.08.2024 Hon'ble Court vide its Order dt. 07.06.2024 had directed to issue notice to the respondents in the main petition as well as in application.
As per the report of the concerned clerk, notice could not be issued to the respondents for want of registered covers.
Petitioners are once again directed to take requisite steps for service of the respondents within one week and thereafter, notice be issued accordingly.
Re-notify the matter on 19.09.2024.
(Sandeep Kour) Registrar Judicial Jammu 09.08.2024 Sapna