Jammu & Kashmir High Court - Srinagar Bench
Dharam Veer Singh vs Union Of India And Ors on 5 August, 2022
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
S. No. 71
Regular list
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
SWP 1128/2016
DHARAM VEER SINGH ...Petitioner(s)
Through: Ms. Swaiba, Adv.
Vs
UNION OF INDIA AND ORS ...Respondent(s)
Through: Mr. T.M.Shamsi, ASGI with Ms. Sahila Nissar, Adv.
Mr. Satinder Singh, AAG
CORAM:
HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
05.08.2022 On 21.05.2022 & 22.03.2022, Mr. Satinder Singh, learned AAG, was directed to furnish copy of the response to learned counsel for the petitioner. Needful has not been done so far.
In the interest of justice, Mr. Satinder Singh, learned AAG, is directed to furnish copy of the response to counsel for the petitioner within a week.
Mr. Satinder Singh, learned AAG, is also directed to keep the record available as also the applicable rules on the next date of hearing.
List for consideration on (MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 05.08.2022 ARIF