Faisal Mir vs Union Territory Of J&K And Others
2022 Latest Caselaw 30 j&K/2

                                                                        Sr. No. 19

             HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT SRINAGAR
                               (Through virtual mode)

                                               WP(C) No. 2425/2021




Faisal Mir                                              .....Appellant(s)/Petitioner(s)


                        Through: Mr. S. A. Rathore, Advocate

                   Vs

Union Territory of J&K and others                                 ..... Respondent(s)

                        Through: Ms. Aasifah Padroo, AAG for 1 and 2.
                                 Mr. M.I. Dar, Adv. For 3.

Coram:       HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE

                                    ORDER

01.02.2022

Counsel for the petitioner to file an affidavit within two weeks,

stating therein that the judgment and decree passed in favour of the

petitioner, correcting the parentage of the petitioner, has not been appealed

against and has become final.

List again on 23.2.2022.

(Dhiraj Singh Thakur) Judge

Srinagar 01.02.2022 Naresh