Jammu & Kashmir High Court
Chail Singh And Others vs Union Of India And Others on 20 March, 2024
Author: Sanjay Dhar
Bench: Sanjay Dhar
23
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 1002/2022
Chail Singh and others .....Appellant(s)/Petitioner(s)
Through: Mr. Dhruv Pant, Adv.
vs
Union of India and others ..... Respondent(s)
Through: Ms. Monika Kohli, Sr. AAG Nos. 2 to 6
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
20.03.2024 On 16.12.2023, last and final opportunity was granted to respondent Nos. 1 and 7 to file reply to the writ petition, however, no reply has been filed of their behalf.
Mr. Vipin Gandotra, learned counsel appearing for respondent Nos. 1 and 7 seeks more time to file reply to the writ petition.
In the interests of justice, one more opportunity is granted to respondent Nos. 1 and 7 to file reply by next date of hearing positively, failing which, their right to do so shall stand closed.
Name of Mr. Vipin Gandotra, Advocate be reflected in the cause list. Be listed on 22.05.2024.
(SANJAY DHAR) JUDGE Jammu 20.03.2024 Rakesh