Jammu & Kashmir High Court
Isher Dass vs J&K; Special Trib. And Ors on 1 August, 2017
Author: B. S. Walia
Bench: B. S. Walia
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
Rest (OWP) No.8/2017
Date of order:01.08.2017
Isher Dass Vs. J&K Special Trib. And ors
Coram:
Hon'ble Mr. Justice B. S. Walia, Judge
Appearing counsel:
For Petitioner (s) : Mr. A.K.Shan Advocate.
For Respondent(s) : None
Order:
Despite statutory period for effecting service of the respondents having expired, none has put in appearance on behalf of the respondents.
Application for restoration of OWP No.350/2013 has been filed within time.
For the reasons as are mentioned in the application which is duly supported with an affidavit, the same is allowed subject to all just exceptions. Consequently, OWP No.350/2013 is restored to its original number.
Registry to issue notice to the parties for listing of OWP No.350/2013 for the 1st week of September, 2017.
(B. S. Walia) Judge Jammu 01.08.2017 Sanjeev