Jammu & Kashmir High Court
Sm Shaheed Mohd. Fafid Gas Agency vs Union Of India And Ors. on 9 November, 2017
Author: Alok Aradhe
Bench: Alok Aradhe
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
OWP No.406/2015, MP No.576/2015.
Date of order: 09.11.2017
SM Shaheed Mohd. Farid Gas Agency V. Union of India & Ors.
Coram:
Hon'ble Mr. Justice Alok Aradhe, Judge
Appearing counsel:
For Petitioner/appellant(s) : Mr. Jatinder Choudhary, Advocate.
For respondent (s) :
Office report indicates that notice issued to respondent Nos.3 to 5 have been received back unserved.
In view of the aforesaid office note, let fresh particulars be furnished for service of notice on respondent Nos.3 to 5. On requisites being furnished, issue notice to respondent Nos.3 to 5, returnable within four weeks.
List on 09.02.2018.
(Alok Aradhe) Judge Jammu 09.11.2017 Surinder Page 1 of 1