Sheikh Saleem & Ors vs Union Territory Of Jk & Ors

Jammu & Kashmir High Court - Srinagar Bench

Sheikh Saleem & Ors vs Union Territory Of Jk & Ors on 7 May, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                                Sr. No. 38
                                                                                Regular Cause List

           IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT SRINAGAR
                                           CM No. 2732/2025 in
                                           WP (C) No. 1048/2025

         Sheikh Saleem & Ors.                                            ...Petitioner(s)/Appellant(s)

         Through:           Mr. M. Y. Bhat, Sr. Adv. with Mr. Sajad Ahmad Bhat, Adv.

                                                      Vs.
         Union Territory of JK & Ors.                                                  ...Respondent(s)

         Through:

         CORAM:
                           HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
                           HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                                          ORDER

07.05.2025 CM No. 2732/2025 The application for the reasons stated therein is allowed and the requirement of filing certified copy of the impugned judgment is dispensed with and the same be filed within two weeks.

CM is disposed of.

Notice to the respondents' returnable within four weeks. Requisite steps for service upon respondents be taken within one week.

In the meanwhile, subject to objections and till next date of hearing, the respondents shall not engage the replacements of the petitioners.

List on 16th July 2025.

                                   (SANJAY PARIHAR)                  (SANJEEV KUMAR)
                                             JUDGE                            JUDGE
          SRINAGAR:
          07.05.2025
          Altaf


Mohd Altaf Nima
I attest to the accuracy
and authenticity of this
document
08.05.2025