Jammu & Kashmir High Court
(Through Video Conferencing From ... vs State Of J&K And Others on 5 October, 2020
Bench: Chief Justice, Rajesh Bindal
Sr. Nos. 103 to 137
(Admission Cause List)
S. Nos. 101 to 111
(Admission Cause List)
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CM Nos. 4261, 3964, 4297,
5064, 4581, 4268, 5031, 5063,
4318, 4585, 5062, 5012, 4631,
4276, 3935,5032, 4617, 5053,
5037, 4629, 4542, 3917, 3943,
4252, 4537, 4320, 5013, 4533,
5061, 4583, 3921, 5058, 4642,
5054, 4304, 3499, 3462, 4782,
4800, 4343, 3502, 4801, 4760,
4759, 4340 & 4781 /2020
in PIL No.7/2014
(Through Video Conferencing from Srinagar)
.....Applicant(s)
Dewakar Sharma & Another
Through :- M/s. Ashwani Kumar, Pawan K.
Kundal, Adil Malik, Suyash Singh
Chandail, Imtiaz Hussain, Kabir
Kotwal, Sudershan Sharma,
Rajinder Singh Jamwal, Rajiv K.
Sharma, Rajan Bhagat, Ashish
Kant Sharma, Anayat Gorsi, Anuj
Malhotra, Vinod K. Sharma,
Jagmohan Singh, S.M.Wajahat,
Vikash Sharma, Ajay Singh
Manhas, Sorav Vyas and G.S.Chib,
Azher Usman Khan, Lokesh
Sharma, Rakesh Sharma, Ajaz
Chowdhary, and Siddhant Gupta,
Advocates
(On video conference from their residences at Jammu)
V/s
State of J&K and Others
.....Respondent(s)
Through :- Mr. F.A.Natnoo, A.A.G
(On Video conference from office at Jammu)
CORAM:
HON'BLE THE CHIEF JUSTICE
(On Video Conference from residence at Srinagar)
HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
(On video conference from residence)
2
CM Nos. 4261, 3964 4297, 5064, 4581, 4268, 5031,
5063, 4318, 4585, 5062, 5012, 4631, 4276,
3935,5032, 4617, 5053, 5037, 4629, 4542, 3917,
3943, 4252, 4537, 4320, 5013, 4533, 5061, 4583,
3921, 5058, 4642, 5054 4304, 3499, 3462, 4782,
4800, 4343, 3502, 4801, 4760, 4759, 4340, &
4781/2020
in PIL No.7/2014
ORDER
06.10.2020 CM Nos. 4760, 4781, 4800, 5013, 5032, 5054, 5058, 5062, 5064, /2020 (extension of time) in PIL No. 7/2014 Let the deficiencies be made good as per Circular No. 16/GS dated 29th March 2020 upon removal of the current lockdown.
These applications are allowed in the above terms. CM No. 3964/2020 in PIL No. 7/2014 Mr. F.A.Natnoo, ld. AAG prays for a short adjournment to file the reply. Let the same be positively filed within one week as prayed. Let the Registry verify as to whether the vehicle is first time violator or whether it has been the subject matter of previous orders passed by this Court.
List on 19th October 2020.
CM Nos. 3917, 3921, 3935, 3943, 4252, 4261, 4268, 4276, 4304, 4318, 4340, 4581 & 4629, /2020 in PIL No. 7/2014 Objections have been filed.
Let the Registry verify as to whether these vehicles are first time violators or whether they have been the subject matter of previous orders passed by this Court.
List on 27th October 2020.
CM Nos. 3502, 4362, 3499, 4297, 4320, 4533, 4537, 4542, 4343, 4583, 4585, 4617, 4631, & 4642/2020 in PIL 7/2014 Objections have not been filed.
Further time is sought to file the objections. 3
CM Nos. 4261, 3964 4297, 5064, 4581, 4268, 5031, 5063, 4318, 4585, 5062, 5012, 4631, 4276, 3935,5032, 4617, 5053, 5037, 4629, 4542, 3917, 3943, 4252, 4537, 4320, 5013, 4533, 5061, 4583, 3921, 5058, 4642, 5054 4304, 3499, 3462, 4782, 4800, 4343, 3502, 4801, 4760, 4759, 4340, & 4781/2020 in PIL No.7/2014 Let the same be filed before the next date of hearing. Let the Registry verify as to whether these vehicles are first time violators or whether they have been the subject matter of previous orders passed by this Court.
List on 28th October 2020.
CM Nos. 4759, 4782, 4801, 5012, 5031, 5037, 5053, 5061 & 5063/ 2020 (fresh applications) in PIL No. 7/2014 Issue notice to the non-applicants/respondents. Mr. F.A.Natnoo, ld AAG accepts notice on behalf of respondents. Let a copy of this application be furnished to Mr. Natnoo ld AAG within two days, who shall file reply before the next date.
Given the number of similar applications being received, it would appear that the court orders have not been implemented with any level of seriousness.
Mr. Natnoo shall place before this Court a tabulation of the application number; particulars of the vehicle; the date of seizure and the Police Station involved since the imposition of the lockdown on 25th of March 2020.
Let the Registry verify as to whether these vehicles are first time violators or whether they have been the subject matter of previous orders passed by this Court.
List on 2nd November 2020.
Copy of this order be placed on file of each application.
(RAJESH BINDAL) (GITA MITTAL)
JUDGE CHIEF JUSTICE
Jammu
06.10.2020
Tilak