Jammu & Kashmir High Court
Samreena Quanser vs Ut Of J&K And Ors on 7 June, 2024
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
Sr. No. 128
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 1393/2024
Samreena quanser .... Petitioner/Appellant(s)
Through:- Mr. AAvin Kumar Chadgal, Advocate
V/s
UT of J&K and Ors .....Respondent(s)
Through:- None
CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
07. 06.2024 Issue notice to the respondents, returnable within four weeks. Steps for service of the respondents be taken within one week.
List on 02.08.2024 In the meanwhile, the petitioners shall be allowed to continue in the same manner in which they have been allowed and shall not be replaced by similar arrangement.
(Vinod Chatterji Koul) Judge Jammu:
07.06.2024.
Javid Iqbal