Citation : 2021 Latest Caselaw 861 j&K/2
Judgement Date : 5 August, 2021
Supp List 1
Serial No. 101
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) No. 1499/2021
CM No. 5071/2021
Hafizullah Bazaz and Others
Petitioner(s)/ Appellant(s)
Through: -
Mr Nissar Ahmad Bhat, Advocate.
V/s
Government of J&K and Others
.....Respondent(s)
Through: -
Mr Sheikh Feroz, Dy.AG
CORAM:
Hon'ble Mr. Justice Javed Iqbal Wani, Judge.
ORDER
05.08.2021 Learned counsel for the petitioners invited the attention of this court to an order/judgment dated 18.02.2016 passed by this court in SWP No. 1205/2011.
According to the leaned counsel for the petitioners, the case of the petitioners in the instant petition is identical and similar as that of the petitioners in the SWP No. 1205/2011 and are thus, entitled to the similar relief as have been granted to the petitioners in the SWP No. 1205/2011.
Mr Sheikh Feroz Dy.AG, on asking of this court present, enters appearance and accepts notice on behalf of the respondents.
Learned counsel for the petitioners to furnish a copy of the judgement/order dated 18.02.2016 to Mr Feroz Dy.AG, during the course of the day.
List for consideration on 13.08.2021.
(Javed Iqbal Wani) Judge Srinagar 05.08.2021 "Ishaq"
ISAQ HAMEED BHAT 2021.08.07 11:30 I attest to the accuracy and integrity of this document
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