Jammu & Kashmir High Court
Hindustan Petroleum Corp. Ltd And Anr vs Union Territory Of J&K Through Home ... on 19 August, 2020
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Serial No. 268
After Notice
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(Through Video Conferencing at Srinagar)
WP (C ) No. 1120/2020
CM No. 3864/2020
Hindustan Petroleum Corp. Ltd and Anr.
Petitioner(s)/ Appellant(s)
Through: -
Mr. R. P. Sharma, Advocate.
V/s
Union Territory of J&K through Home Department and Others.
.....Respondent(s)
Through: -
None.
CORAM:
Hon'ble Mr. Justice Javed Iqbal Wani, Judge.
ORDER
19.08.2020 Issue fresh notice to the respondents. Counsel for the petitioner to take steps for effecting service upon respondents.
List on 25.09.2020.
In the meantime, interim order dated 07.07.2020 to remain in operation till next date.
CM No. 3864/2020This is an application filed by the petitioner seeking extension of time for submitting of hard copies of applications, court fees and some paper along with the applications. Having regard to the contents of the application same is allowed and petitioner to deposit court fee and file hard copies of applications and other documents, as and when same becomes available.
CM no. 3864/2020 disposed of.
Counsel for the petitioner submits that he has filed fresh application bearing No. 3845/2020 and same has not been listed. Registry to list the aforesaid application along with the main case on next date.
List as above.
(Javed Iqbal Wani) Judge Srinagar August 19th, 2020 "Ishaq"