Jammu & Kashmir High Court
Satyam Kumar vs Union Of India And Others on 21 July, 2022
Bench: Tashi Rabstan, Wasim Sadiq Nargal
Sr. No. 24
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No.900/2022
CM Nos.4192/2022 & 2712/2022
Satyam Kumar ....Petitioner(s)/Appellant(s)
Through :- Mr. Ankesh Chandel, Advocate
V/s
Union of India and others ....Respondent(s)
Through :- Mr. Vishal Sharma, ASGI
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
21.07.2022 CM No. 4192/2022 The instant application has been filed by the applicant seeking impleadment of Superintendent Central Jail Purnia, Bihar as party respondent.
For the reasons detailed in this application coupled with the submissions made by learned counsel for the applicant, it is allowed. The Superintendent, Central Jail, Purnia Bihar is impleaded as party respondent No. 8 in the writ petition. Registry is directed to carry out necessary correction in the cause title of the writ petition.
Application stands disposed of.
List the main writ petition on 26.07.2022.
(Wasim Sadiq Nargal)) (Tashi Rabstan)
Judge Judge
Jammu:
21.07.2022
Pawan Angotra
PAWAN ANGOTRA
2022.07.22 10:16
I attest to the accuracy and
integrity of this document