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Sarnandan Kumar vs State Of J&K And Others

Jammu And Kashmir High Court · Decided on 1 November 2023 · Citation: (2023) 11 J&K CK 0018

HON’BLE JUDGES
Rajnesh Oswal, J
RESULT
Disposed Of
CASE NUMBER
Civil Miscellaneous No. 5258 Of 2023 In Service Writ Petition No. 1780 Of 2016
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Judgment

8 paragraphs · 125 words

Rajnesh Oswal, J

CM No. 5258/2023

1.

This is an application seeking restoration of writ petition bearing SWP No. 1780/2006 that was dismissed for non prosecution on 02.08.2023. It is pertinent to mention here that the petitioner has filed instant restoration application for restoring the main writ petition second time. This application has been filed within time.

2.

For the reasons stated in the application, the same is allowed. SWP No. 1780/2006 is restored to its original number, subject to payment of cost of Rs. 3,000/- to be deposited with the Registry within a period of two weeks.

3.

CM stands disposed of.

SWP No. 1780/2006

4.

Notice. Mr. Amit Gupta, AAG accepts notice on behalf of the respondents.

5.

List for consideration on 15.11.2023.