Jammu & Kashmir High Court
Bashir Ahmed vs State Of J&K; And Anr. on 13 November, 2017
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
Date of order: 13.11.2017
Vs.
Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge
Appearance:
For the petitioner(s) :
For the respondent(s) :
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1357/2017,MP Nos.2/2017 & 1/2017 Date of order: 13.11.2017 Vinod Singh Kotwal Vs. State and ors. Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Mr K.S Parihar, Advocate. For the respondent(s) : Mr Swarn Kishore Sharma, Advocate.
List on 24.11.2017.
Meanwhile, objections be filed.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1105/2017, MP No.1/2017 Date of order: 13.11.2017 Devi Lallayogeshwari Trust Vs. Member Secy. AICTE and ors.
Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Mr K.S Johal, Sr. Advocate with Mr Amit Gupta, Advocate. For the respondent(s) : Mr D.S Chouhan, Advocate.
As per noting of the Registry, rejoinder has not been filed by the petitioner. Mr K.S Johal, learned Sr. Advocate submits at the Bar that he has filed the rejoinder. Registry to trace out and tag the same with the file, if filed.
List in the week commencing 11.12.2017.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1855/2017, MP No.1/2017 Date of order: 13.11.2017 Ghulam Rasool Vs. State and ors.
Coram:
Hon'ble Mr. Justice Tashi Rabstan, Judge Appearance:
For the petitioner(s) : Ms Monika Kohli, Advocate. For the respondent(s) :
Issue notice to the respondents, returnable within four weeks. Requisite steps for service within one week.
List on 21.12.2017.MP No.1/2017
Notice and appearance as above. Meanwhile, respondents are directed to consider the representation dated 18.09.2015 contended to have been filed by the petitioner, within notice period.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1857/2017, MP No.1/2017 Date of order: 13.11.2017 M/s Bharat Bhushan Sharma and anr. Vs. State and ors. Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Mr Abhinav Sharma, Advocate. For the respondent(s) :
Issue notice to the respondents, returnable within two weeks. Dasti service is also permitted.
List on 06.12.2017.MP No.1/2017
Notice and appearance as above. Meanwhile, subject to objections from the other side and till next date before the Bench, respondents shall not finalize the impugned notice inviting E- NIT issued vide E-NIT No. 9 of 2017 dated 26.10.2017.
Alteration/modification on motion.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1858/2017, MP No.1/2017 Caveat No.15640/2017 Date of order: 13.11.2017 Peer Rattan Nath Vs. State and ors.
Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Ms Monika Kohli, Advocate. For the respondent(s) :
None for the Caveator.
Issue notice to the respondents, returnable within two weeks. Dasti service is also permitted.
List on 06.12.2017.MP No.1/2017
Notice and appearance as above.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1859/2017, MP No.1/2017 Date of order: 13.11.2017 Kewal Krishan Saini Vs. State and ors.
Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Mr Sachin Gupta, Advocate. For the respondent(s) :
Issue notice to the respondents in the main as well as MP. Dasti service is also permitted.
List along with OWP No.870/2014 on 21.11.2017, provided service is effected.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU Pet u/s 104 No.42/2017, MP Nos.1/2017 & 5/2017 c/w Pet u/s 401 No.97/2017, MP No.1/2017 Date of order: 13.11.2017 Ghulam Rasool Vs. Ld. Addl. District Judge and ors.
Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Mr A.S Kotwal, Advocate.
Mr Mumtaz Choudahry, Advocate. Mr Anil Gupta, Advocate. For the respondent(s) : Mr L.K Sharma, Sr. Advocate with Mr Vishal Sharma, Advocate.
Adjourned at the request of Mr Kotwal, learned appearing for the petitioner.
List on 16.11.2017.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU Pet u/s 104 No.58/2017, MP Nos.1/2017 & 5/2017 Date of order: 13.11.2017 Lekh Raj Vs. Meenakshi Sharma Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Mr Achjeet Dubey, Advocate. For the respondent(s) : Mr Sachin Dogra, Advocate.
List on 21.11.2017 as requested.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1828/2017, MP No.1/2017 Date of order: 13.11.2017 Mulak Jan and ors. Vs. UOI and ors.
Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Mr C.M Koul, Advocate. For the respondent(s) : Ms Sindhu Sharma,ASGI.
List on 17.11.2017, as requested.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1773/2017, MP No.1/2017 Date of order: 13.11.2017 Barnail Singh and ors. Vs. State and ors.
Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Mr Jatinder Choudhary, Advocate. For the respondent(s) :
Learned counsel for the petitioners seeks permission of the Court to withdraw the instant petition with liberty to file fresh if need arises.
The writ petition is, accordingly, dismissed as withdrawn along with connected MP, with liberty as prayed for.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.193/2011, MP No.1/2017 c/w SWP No.1305/2008, MP Nos.1/2017 & 1872/2008 Date of order: 13.11.2017 Dr. Indumeet Kour and anr. Vs. State and anr.
Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Ms Rani Kiyala, Advocate. For the respondent(s) : Mr Sanjeev Padha, GA. MP No.1/2017 in SWP No.193/2011 Learned counsel for the petitioners states at the Bar that petitioner No.2 does not want to press this petition. She seeks permission of the Court to withdraw the instant petition with respect to petitioner No.2, with liberty to file fresh if need arises. Submission allowed.
Application stands disposed of. The writ petition is, accordingly, dismissed as withdrawn along with connected MP to the extent of petitioner No.2 only, with liberty as prayed for.
Registry to update the cause title accordingly. MP No.1/2017 in SWP No.1305/2008 Learned counsel for the petitioners seeks permission of the Court to withdraw the instant petition to the extent of petitioner No.4 only. Submission allowed.
The writ petition is, accordingly, dismissed as withdrawn along with connected MP, to the extent of petitioner No.4.
Registry to update the cause title accordingly.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1434/2017, MP Nos.2/2017 & 1/2017 Date of order: 13.11.2017 Javed Iqbal Vs. J&K Special Tribunal and anr.
Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Mr S.S Ahmed, Advocate. For the respondent(s) : Mr Rahul Pant, Advocate.
Adjourned at the request of Mr. S. S Ahmed, learned counsel for the petitioner.
List on 15.11.2017.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1862/2017, MP No.1/2017 Date of order: 13.11.2017 Mohd Ramzan Rather Vs. State and ors.
Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Mr I.H Bhat, Advocate. For the respondent(s) :
Adjourned at the request of Mr Bhat, learned counsel for the petitioner enabling him to produce translated copy of Annexure-A to the writ petition, either in English or Hindi language.
List on 16.11.2017.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1791/2017, MP No.1/2017 Date of order: 13.11.2017 Bashir Ahmed Vs. State and ors.
Coram:
Hon'ble Mr. Justice Tashi Rabstan,Judge Appearance:
For the petitioner(s) : Mr I.H Bhat, Advocate. For the respondent(s) :
Learned counsel for the petitioner submits at the Bar that the case in hand is squarely covered by the judgment dated 13.03.2017 passed in OWP No.292/1993. He seeks disposal of this petition on the same lines and directions as have been passed in OWP No.292/1993. His statement is taken on record.
The writ petition is, accordingly, disposed of with a direction to the respondents to consider the case of petitioner under rules, in light of judgment dated 13.03.2017, provided the same is applicable to the case in hand. Respondents shall pass appropriate consideration order within a period of six weeks from the date certified copy of this order along with complete set of writ petition and certified copy of above referred judgment is made available to them.
Disposed of as above along with connected MPs.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1847/2017, MP No.1/2017 Date of order: 13.11.2017 M/s B.E Office Automation Products (P) Ltd. Vs. UOI and ors.
Coram:
Hon'ble Mr. Justice Tashi Rabstan, Judge Appearance:
For the petitioner(s) : Mr Rahul Pant, Advocate. For the respondent(s) :
Issue notice to the respondents, returnable within four weeks. Requisite steps within one week.
List on 27.12.2017.MP No.1/2017
Notice and appearance as above. Meanwhile, subject to objections from the other side and till next date before the Bench, respondents No. 1 o 3 are directed to release digital multi function devices detained by respondent No.3 subject to an undertaking furnished by the petitioner to the effect that he shall not dispose of the same till further orders from this Court.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.536/2017, MP No.1/2017 Date of order: 13.11.2017 Amit Sawhney Vs. State and ors.
Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Mr A.A Khan, Advocate. For the respondent(s) :
Learned counsel for the petitioner seeks permission of the Court to withdraw the instant petition. Submission allowed.
The writ petition is, accordingly, dismissed as withdrawn along with connected MP, with liberty as prayed for.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.1931/2011, MP Nos.2854/2011, 4135/2013 & 4136/2013 c/w SWP No.2558/2011, MP nos.3778/2011 & 3925/2012 and connected matters.
Date of order: 13.11.2017 Ashok Kumar Vs. State and ors. and connected matters. Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Mr Abhinav Sharma, Advocate.
Mr Vishal Sharma, Advocate. Mr P.N Raina, Sr. Advocate with Mr J.A Hamal, Advocate.
For the respondent(s) : Mr Sanjay Kakkar, Advocate.
Mr Ajay Kumar Gandotra, Advocate. Mr Pir Sajjad Khalid, Advocate.
List in the week commencing 18.12.2017 with liberty to make mention in the morning.
Registry to reflect the name of Mr Ajay Kumar Gandotra, as counsel for the respondents (in SWP Nos.2558/2011) in the cause list.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1012/2015, MP No.1/2015 Date of order: 13.11.2017 Bharat Bhushan Vs. UOI and ors.
Coram:
Hon'ble Mr. Justice Tashi Rabstan, Judge Appearance:
For the petitioner(s) : Mr S.S Ahmed, Advocate. For the respondent(s) : Mr W.S Nargal, Sr. AAG.
Reply has been filed on behalf of respondents No.6, 8 and 9. Mr Nargal, learned Sr. AAG seeks and is granted further three weeks time to file reply on behalf of rest of State respondents.
In compliance of order dated 21.07.2015, Mr Nargal has produced the record, however same is returned back to Mr. Nargal enabling him to prepare the reply.
List on 04.12.2017 for final consideration. Record be also made available on the next date of hearing. Copy of this order be provided to Mr Nargal, learned Sr. AAG.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1173/2017, MP Nos.2/2017 & 1/2017 Date of order: 13.11.2017 Ashapoorni Vs. State and ors.
Coram:
Hon'ble Mr. Justice Tashi Rabstan, Judge Appearance:
For the petitioner(s) : Proxy counsel vice Mr Ankur Sharma, Advocate. For the respondent(s) : Mr Adarsh Sharma, Advocate.MP No.2/2017
Learned counsel appearing for the petitioner-non/applicant seeks and is granted one week time to file response to this application.
List on 24.11.2017.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU CPOWP No.7/2017 in OWP No.1783/2015 Date of order: 13.11.2017 Nasim Ahmed and anr. Vs. Ajeet Singh, SDM Tehsil Bani, Kathua Coram:
Hon'ble Mr. Justice Tashi Rabstan, Judge Appearance:
For the petitioner(s) : Mr N.D Qazi, Advocate. For the respondent(s) : Mr Ehsan Mirza, Dy. AG.
Mr Mirza, learned Dy. AG seeks and is granted four weeks time as last and final opportunity to file compliance failing which respondent shall appear in person in the Court on the next date of hearing to explain his position.
List on 22.12.2017, higher up. Registry to provide copy of this order to Mr. Ehsan Mirza, Dy. AG.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.657/2016, MP Nos.1/2016 & 1/2017 Date of order: 13.11.2017 Pervaiz Rashid Vs. UOI and ors.
Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) : Mr Ravi Dogra, Advocate. For the respondent(s) : Mr P.S Chandel, CGSC.
Adjourned at the request of learned counsel for the petitioner. List on 17.11.2017.
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU Date of order: 13.11.2017 Vs. Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) :
For the respondent(s) :
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU Date of order: 13.11.2017 Vs. Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) :
For the respondent(s) :
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU Date of order: 13.11.2017 Vs. Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) :
For the respondent(s) :
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU Date of order: 13.11.2017 Vs. Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) :
For the respondent(s) :
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU Date of order: 13.11.2017 Vs. Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) :
For the respondent(s) :
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II HIGH COURT OF JAMMU AND KASHMIR AT JAMMU Date of order: 13.11.2017 Vs. Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge Appearance:
For the petitioner(s) :
For the respondent(s) :
(Tashi Rabstan) Judge Jammu 13.11.2017 Surinder-II