Imran Nazir Malik And Anr vs Ut Of J&K And Another
2021 Latest Caselaw 1559 j&K/2

                                                                                         Sr. No.53

                     IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                        AT SRINAGAR
                     CJ Court

                                                   LPA No.167/2021

                     Imran Nazir Malik and anr.                       ...Petitioner(s)/Appellants.
                     Through:       Mr. M. S. Reshi, Advocate.
                                                          Vs.
                     UT of J&K and another.                                    ....Respondent(s)
                     Through:
                     CORAM:
                     HON'BLE THE CHIEF JUSTICE
                     HON'BLE MR. JUSTICE MOHD.AKRAM CHOWDHARY, JUDGE

                                                      ORDER

02.12.2021

Heard learned counsel for the appellants. Two writ petitions were decided by a common judgment and order dated 28.09.2021. In respect of one of the writ petitions, a special appeal has already been filed and entertained.

In view of the above, the judgment and order impugned in this appeal is under consideration in the earlier appeal being LPA No.137/2021.

Accordingly, we direct for issuing notice to the respondents and to list this appeal along with LPA No.137/2021 : Nisha Musharaf v. State of J&K and others, on 27th December, 2021.

                             (MOHD.AKRAM CHOWDHARY)                        (PANKAJ MITHAL)
                                             JUDGE                         CHIEF JUSTICE
                      Srinagar
                      02.12.2021
                      Abdul Qayoom, Secy.




ABDUL QAYOOM LONE
2021.12.02 16:29
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