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Mushtaq Ahmad Thoker vs State Of J&K & Ors
2021 Latest Caselaw 1428 j&K/2

Citation : 2021 Latest Caselaw 1428 j&K/2
Judgement Date : 11 November, 2021

Jammu & Kashmir High Court - Srinagar Bench
Mushtaq Ahmad Thoker vs State Of J&K & Ors on 11 November, 2021
                                                                         S. No. 31
                                                                         Regular List

              IN THE HIGH COURT OF JAMMU AND KASHMIR & LADAKH
                                 AT SRINAGAR

                                        Case: SWP no. 103/2014

           Mushtaq Ahmad Thoker                                        ....petitioner(s)

                                        Through: Mr. M. Ashraf Wani, Advocate
                                                   v/s
           State of J&K & ors.                                        ...respondent(s)

                                        Through:Mr. Shah Aamir, AAG

                     CORAM:

                     HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE


                                                  ORDER

11.11.2021

Heard. Reserved.

Mr. M. Ashraf Wani, learned counsel for the petitioner, shall supply

copy of the judgment dated 02.01.2013 passed by a Single Bench in the

other two petitions.

(SANJEEV KUMAR) JUDGE

Srinagar 11.11.2021 YASMEEN, PS

YASMEEN RASHID 2021.11.12 11:22 I attest to the accuracy and integrity of this document

 
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