Ahmad Ali vs Board Of Control For Cricket In ...
2021 Latest Caselaw 692 j&K/2

                                                                                             Sr. No.214

                               IN THE HIGH COURT OF JAMMU AND KASHMIR
                                              AT SRINAGAR
                                           (Through virtual Mode)

                     CJ Court

                                                  WP(C) No.2070/2020

                     Ahmad Ali                                          ...Petitioner(s)/Appellants.
                     Through:      Mr. Salih Pirzada, Advocate.
                                                            Vs.
                     Board of Control for Cricket in India                        ....Respondent(s)
                     Through:      Mr. Parimoksh Seth, Advocate.
                     CORAM:
                     HON'BLE THE CHIEF JUSTICE
                     HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                       ORDER

02.07.2021

This writ petition was taken up for consideration by the Division Bench along with LPA No.14/2019 [LPA No.43/2019]. There were several other cases also clubbed with the said LPA and most of them were decided vide judgment dated 23rd March, 2021.

The above writ petition was also considered and decided by the aforesaid judgment and order.

In view of the above, since this writ petition stands already decided, the office has incorrectly listed it for consideration before the Bench.

It is accordingly directed that it be consigned to records.

                                                (SANJAY DHAR)                 (PANKAJ MITHAL)
                                                      JUDGE                   CHIEF JUSTICE
                       Srinagar
                       02.07.2021
                       Abdul Qayoom, PS



ABDUL QAYOOM LONE
2021.07.03 10:37
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