Mohammad Younis Mir vs Union Territory Of Jk & Anr
2023 Latest Caselaw 940 j&K/2

                                                              Sr. No. 20
                                                              Suppl. List. 1

 IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR
                             CM No. 4670/2023 in
                              LPA No. 141/2023

Mohammad Younis Mir                                   ...Petitioner(s)/Appellant(s)

Through:     Mr. Wajid Mohammad Haseeb, Adv.

                                       Vs.
Union Territory of JK & Anr.                                    ...Respondent(s)

Through:

CORAM:

            HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
            HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
                                  ORDER

11.08.2023

This is an application seeking exemption from placing on record the certified copy of the impugned judgment passed by the learned Single Judge.

The application for the reasons stated therein is allowed. The requirement of filing certified copy of the impugned judgment is dispensed with.

CM is allowed.

LPA No. 141/2023 Admit.

Notice to the respondents' returnable within four weeks. Requisite steps for service upon respondents within one week.

List on 18th September 2023.

           (RAJESH SEKHRI)                       (SANJEEV KUMAR)
                    JUDGE                                 JUDGE
SRINAGAR:
11.08.2023
Altaf