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Jammu & Kashmir High Court

Romesh Kumar Targotra And Others vs S. R. T. C. Th Its Managing Director And on 5 September, 2022

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                        Sr.No.157


       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU



                                             WP (C) No. 2969/2019
                                             CM No. 6114/2019
                                             CM No. 2104/2021
                                             CM No. 2105/2021


Romesh Kumar Targotra and others                                  ..... Petitioner(s)

                      Through: Mr. Ankush Manhas, Advocate.

                 Vs

S. R. T. C. Th its Managing Director and                      ..... Respondents(s)
another

                      Through: Ms. Pallavi Sharma, assisting counsel vice
                               Mr. Ravinder Gupta, AAG for R-1.
                               Mr. Vishal Sharma, ASGI for R-2.


Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                    ORDER

05.09.2022 CM No. 2104/2021 Objections have not been filed.

For the reasons detailed out in the application coupled with the submissions made by the counsel for the applicants, delay in filing the application is condoned.

Application is 'disposed of'.

As a consequence of the allowing of application seeking condonation of delay being CM No. 2104/2021, the instant application seeking substitution of legal heirs of deceased petitioner is allowed.

Application is 'disposed of'.

Counsel for the petitioner to file updated memo of parties within a week's time.

List the main case on 30.09.2022.

(Javed Iqbal Wani) Judge Jammu 05.09.2022 Renu RENU BALA 2022.09.09 10:10 I attest to the accuracy and integrity of this document