Seema Devi And Others vs State Of J&K; And Ors. on 18 December, 2017

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Jammu & Kashmir High Court

Seema Devi And Others vs State Of J&K; And Ors. on 18 December, 2017

Bench: Alok Aradhe

                     HIGH COURT OF JAMMU AND KASHMIR
                                 AT JAMMU

SWP No. 908/2014
MP Nos. 01/2015 & 1191/2014
                                                        Date of order: 18.12.2017
Seema Devi and others                   Vs.              State of J&K and others
Coram:

           Hon'ble Mr Justice Alok Aradhe, Judge
Appearing counsel:

For Petitioner/appellant(s) :      Ms. Aprajita Jamwal, Advocate
For respondent (s)          :      Mr. H. A. Sidiqui, Sr. AAG

i/ Whether to be reported in Yes/No Press/Media?

ii/ Whether to be reported in Yes/No Digest/Journal?

Fresh particulars of respondent Nos. 9, 14, 24, 25, 29 to 31 are taken on record. On requisite being furnished, issue notice to the aforesaid respondents.

Learned counsel for the petitioners submitted that petitioners may be permitted to serve respondent No. 28 by publication mode. Prayer is allowed and the petitioners are permitted to serve respondent No. 28 through publication of notice in the newspaper having wide circulation.

Accordingly, MP No. 01/2015 is disposed of. List on 08.03.2018 (Alok Aradhe) Judge Jammu 18.12.2017 Karam Chand Page 1 of 1

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