Jammu & Kashmir High Court
Balwinder Singh vs The Union Of India And Others on 22 February, 2023
Bench: Tashi Rabstan, Moksha Khajuria Kazmi
Sr. No. 21
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No.1192/2021
CM No. 8215/2021
CM No. 8216/2021
CM No. 4906/2021
Balwinder Singh, Advocate. ....Petitioner(s)/Appellant(s)
Through :- Mr. J P Sharma, Advocate.
V/s
The Union of India and others ....Respondent(s)
Through :- Mr. Vishal Sharma, DSGI for R-1 to 3.
Mrs. Monika Kohli, Sr. AAG for R-4&5.
Mr. Vipan Gandotra, Advocate for R-7.
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
22.02.2023 CM No.8215/2021 (seeking deletion of respondent no.7- NHAI being unnecessary party from array of respondents).
For the reasons stated in the application coupled with submissions, the application is allowed. Respondent no.7 deleted from array of respondents.
CM No.8216/2021 (application by petitioner for arraying National Highway Infrastructure Development Corporation Ltd. as party respondent) The application is allowed by arraying National Highway Infrastructure Development Corporation Ltd. as party respondent no.7.
Registry is directed to carry out the necessary corrections. Issue notice to the newly arrayed respondent no.7. List the petition on 11.05.2023.
Meanwhile, objections be filed by respondents 4 and 5.
(Moksha Khajuria Kazmi)
) (Tashi Rabstan)
Jammu: Judge Judge
22.02.2023
Raj Kumar