Karan Singh vs . State Of J&K And Ors. on 20 March, 2019

[Cites 0, Cited by 1]

Jammu & Kashmir High Court

Karan Singh vs . State Of J&K And Ors. on 20 March, 2019

Bench: Sanjeev Kumar

        Reg. List
        Serial No. 27
                               HIGH COURT OF JAMMU AND KASHMIR
                                          AT JAMMU

            OWP No. 988/2014, IA Nos. 1339/2014 & 01/2018

                                                                     Date of order-20.03.2019

            Karan Singh                    Vs.                State of J&K and ors.
            Coram:
                          Hon'ble Mr. Justice Sanjeev Kumar, Judge
            Appearance:-

            For the Petitioner(s)      :          Mr. V.R. Wazir, Sr. Advocate with
                                                  Mr. Abhishek Wazir, Advocate.
            For the Respondent(s) :               Mr. S.S. Nanda, Sr. AAG.

Mr. Rahul Bharti, Advocate (applicant).

IA No. 01/2018

This is an application moved on behalf of one-Ajay Singh Charak, claiming to be the legal representative of deceased-Shanti Devi. The application has been opposed by the petitioner/non-applicant. With a view to consider this application and appreciate the controversy in proper perspective, it would be appropriate to have the pedigree table indicating the relationship of the applicant with the deceased-Shanti Devi.

Learned counsel for the applicants/respondents seeks and is granted three weeks' time to produce the requisite pedigree or some other relevant document.

List on 24th April, 2019.

(Sanjeev Kumar) Judge JAMMU 20.03.2019 Ram Krishan RAM KRISHAN 2019.03.22 09:30 I attest to the accuracy and integrity of this document

Unlock Advanced Research with PRISMAI

Jammu & Kashmir High Court