Union Territory Of J&K & Ors vs Manzoor Ahmad Sheikh
2021 Latest Caselaw 278 j&K/2

                                                        Item No. 203 Adv. List

               IN THE HIGH COURT OF JAMMU AND KASHMIR
                             AT SRINAGAR
                                             LPA No. 04/2020
                                             CM No. 232/2020


Union Territory of J&K & Ors.                          ...Appellant(s)
         Through:               Mr. B. A. Dar, Sr. AAG.
       V/s

Manzoor Ahmad Sheikh.                                   ...Respondent(s)

Through:

CORAM:- HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

(ORDER)

Counsel for the appellants states at the Bar that the detenu has since

been released pursuant to the judgment, passed by the learned Single Judge

and that the appeal has rendered infructuous. Statement of counsel for the

appellants is taken on record. The appeal is dismissed as having been

rendered infructuous.

                          (SANJAY DHAR)       (DHIRAJ SINGH THAKUR)
                               JUDGE                              JUDGE
Srinagar
03.03.2021.
"Ab. Rashid"