State Of J&K & Ors vs Abdul Aziz Ganie
2021 Latest Caselaw 180 j&K/2

                                                                            Item No. 209 Adv. List

                                 IN THE HIGH COURT OF JAMMU AND KASHMIR
                                               AT SRINAGAR
                                                                 LPAOW No. 219/2017


                State of J&K & Ors.                                       ...Appellant(s)
                                 Through:            Mr. J. H. Reshi, Advocate.
                           V/s

                Abdul Aziz Ganie.                                    ...Respondent(s)

Through: Mr. A. Hanan, Advocate.

CORAM:- HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

(ORDER) Learned counsel for the parties made a joint statement at Bar, that the judgment, impugned in this appeal has been complied with as the matter between the parties stands settled outside the Court. To that extent Mr. Reshi, learned counsel for the appellant has produced on record, copy of communication No. SIDCO/Legal/2021/611/26 dated 18.02.2021, same is taken on record.

In view of the communication (supra), as also the statement made by learned counsel for the parties, the matter is disposed of as settled.

                                              (SANJAY DHAR)            (TASHI RABSTAN)
                                                   JUDGE                         JUDGE
                Srinagar
                19.02.2021.
                "Ab. Rashid




ABDUL RASHID GANAI
2021.02.21 20:43
I attest to the accuracy and
integrity of this document