Jammu & Kashmir High Court
Jugal Kishore Sharma vs Dheeraj Gupta on 18 September, 2023
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No. 11
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CCP(D) No.62/2022
Jugal Kishore Sharma ....Petitioner(s)/Appellant(s)
Through :- Mr. Dhruv Pant, Advocate.
V/s
Dheeraj Gupta, Principal Secretary ....Respondent(s)
Housing and Urban Dev. Department and
another
Through :- Mr. S.S Nanda, Sr. AAG.
Mr. Vishal Sharma, DSGI.
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
ORDER
18.09.2023 Learned counsel appearing for the petitioner submits that he has already applied before the Director, Urban Local Bodies, Jammu on 08.09.2023 for issuance of NOC in respect of car advance supported by an affidavit. A copy of the same is handed over to Mr. S.S Nanda, learned Sr. AAG who shall do the needful in terms of order dated 08.09.2023 by or before the next date of hearing.
List on 25.09.2023.
(Rajesh Sekhri) ) (Tashi Rabstan)
Judge Judge
Jammu:
18.09.2023
Surinder