Masood Ahmad Shah vs Mr. Gazanfar Hussain And Ors
2021 Latest Caselaw 1652 j&K/2

                                                                    S. No. 80
                                                                    After Notice Matters
                      HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                                 AT SRINAGAR
                                                                         CPSW No. 379/2016

           Masood Ahmad Shah                                              .....Petitioner(s)

                                          Through:       Mr. Mohammad Ayoub Bhat, Adv.
                      V/s
           Mr. Gazanfar Hussain and Ors.                                  ..... Respondent(s)

                                          Through:
           CORAM:
                               Hon‟ble Mr. Justice Sanjay Dhar, Judge.

                                                     ORDER

21.12.2021 Learned counsel for the petitioner submits that he has lost contact with his client as a result of which he does not have the information as to whether the judgment of the writ court has been complied with or not.

In view of the above, the present proceedings are closed with liberty to the petitioner to approach this Court afresh, in case, his grievance has not been redressed.

(Sanjay Dhar) Judge SRINAGAR 21.12.2021 "Aasif"

AASIF GUL 2021.12.21 23:38 I attest to the accuracy and integrity of this document