Tyahfeem Medicate & Anr vs State Of Jk& Ors
2021 Latest Caselaw 602 j&K/2

                                                                   Serial No. 2
                                                              Before Notice Causelist
                                                              (Through Virtual Mode)


              HIGH COURT OF JAMMU AND KASHMIR
                        AT SRINAGAR
                                                            CM No. 3376/2021
                                                        In OWP No. 2100/2018
                                                            CM No. 3377/2021
Tyahfeem Medicate & Anr.

                                                           ......Petitioner(s)
                          Through: None.

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

                          Through: Mr Mian Qayoom, Advocate for R-6.

CORAM:

             Hon'ble Mr Justice Ali Mohammad Magrey, Judge.

                                 ORDER

29.05.2021

CM No. 3376/2021;

On the set of facts and the ground urged coupled with submissions

made at Bar, the instant application is allowed and requirement of affixing the

court fee in the shape of stamps etc. is dispensed with for the time being.

However, the deficiency shall be made good by the applicant/respondent No.

6 as and when the Court starts functioning in the normal manner. CM disposed

of accordingly.

CM No. 3377/2021;

Through the medium of the instant application, the applicant/

Respondent No. 6 seeks permission to place on record copy of judgment

rendered by a Coordinate Bench of this Court on 26th of February, 2021, in

MCC No. 38/2018.

On the set of facts and the grounds urged coupled with submissions

made at Bar, the instant application is allowed and the judgment rendered by a Coordinate Bench of this Court on 26th of February, 2021 in case bearing

MCC No. 38/2018 is taken on record with all just exceptions. CM is

accordingly disposed of.

List the main case for consideration on 30th of June, 2021 in the Daily

Supplementary Cause List.

(Ali Mohammad Magrey) Judge SRINAGAR:

29.05.2021 "Hamid"

ABDUL HAMID BHAT 2021.05.28 14:40 I attest to the accuracy and integrity of this document