Union Of India & Others vs Through: Mr. T. M. Shamsi
2021 Latest Caselaw 69 j&K/2

              S. No. 201
             Advance List
                           IN THE HIGH COURT OF JAMMU AND KASHMIR
                                         AT SRINAGAR

                                            CM No. 2689/2019 in
                                             MA No. 65/2004
            Union of India & others
                                                                       .... Petitioners
                                  Through: Mr. T. M. Shamsi, ASGI, with
                                           Ms. Rehana Qayoom, Advocate.
                                                v.
            Shahnaz and others
                                                                      .... Respondents
                                  Through: None.
            CORAM:
            HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE.
                                               ORDER

09.02.2021

1. It is reported by the Registry that record of MA No. 65/2004 has submerged in devastating floods of 2014.

2. Mr. T. M. Shamsi, learned ASGI, shall make an endeavour to place on record the judgment or any other relevant material by filing an appropriate motion before the Registry of this Court.

3. List on 22.02.2021.

(SINDHU SHARMA) JUDGE SRINAGAR 09.02.2021 TASADUQ SAB:

SYED TASADUQ QADRI 2021.02.11 10:53 I attest to the accuracy and integrity of this document