Case: Cmp No. 163/2013 vs State Of Jk & Ors
2021 Latest Caselaw 220 j&K/2

Citation : 2021 Latest Caselaw 220 j&K/2
Judgement Date : 24 February, 2021

Jammu & Kashmir High Court - Srinagar Bench

Case: Cmp No. 163/2013 vs State Of Jk & Ors on 24 February, 2021

                                                                           Sr. No. 210
                                                                           Advance List
                IN THE HIGH COURT OF JAMMU AND KASHMIR
                              AT SRINAGAR
           CJ Court

           Case: CMP No. 163/2013
           Javaid Ahmad Malik                                              ...Petitioner(s)

                         Through: None

                                                 Vs.

           State of JK & Ors.                                            ...Respondent(s)

                         Through: Mr. Shah Aamir, AAG


           Coram: HON'BLE THE CHIEF JUSTICE
                  HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                            ORDER

24.02.2021

The application is for the recall of the judgment and order dated 27 th May 2013.

No one appears for the applicant despite the matter being listed with the name of the counsel.

In view of the above, it is apparent that no one is interested in prosecuting the application which is accordingly rejected.


                                   (TASHI RABSTAN)                 (PANKAJ MITHAL)
                                            JUDGE                   CHIEF JUSTICE
           SRINAGAR
           24.02.2021
           Altaf




MOHAMMAD ALTAF NIMA
2021.02.26 10:34

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