Jammu & Kashmir High Court
Kewal Krishan vs Financial Commissioner Acs Home Dept on 16 May, 2023
Sr. No. 1
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(Crl) No. 20/2023
Kewal Krishan .....Appellant(s)/Petitioner(s)
q
Through: Mr. Rajnesh Singh Parihar, Advocate.
vs
Financial Commissioner ACS Home Dept. ..... Respondent(s)
and others
Through: Mr. Sumeet Bhatia, GA.
Coram: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
ORDER
16.05.2023 Mr. Sumeet Bhatia, learned GA appearing on behalf of respondents seeks further time to file counter affidavit after removal of defects.
Learned counsel appearing on behalf of petitioner has no objection to this.
Learned counsel for the respondents shall file counter affidavit within a period of two weeks.
Rejoinder, if any, shall be filed within one week thereafter. List on 05.06.2023.
(MA CHOWDHARY) JUDGE Jammu 16.05.2023 Sahil Padha