Citation : 2023 Latest Caselaw 671 j&K/2
Judgement Date : 29 May, 2023
Serial No. 14
Regular Cause list
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CCP(S) No. 242/2021
In SWP No. 382/2009
Ghulam Mohammad Dar and Anr.
..... Petitioner/Appellant(s)
Through: Mr. Sajjid Ahmad, Advocate
V/s
Mr. Mohammad Aijaz Deputy Commissioner Srinagar
.....Respondent(s)
Through: Mr. Mohsin Qadri, Sr. AAG.
CORAM:
HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
29.05.2023
Learned counsel appearing for the respondents submits that the matter in hand is squarely covered by the judgment passed by the cordinate Bench of this Court.
Learned counsel for the respondents shall provide copy of the judgment to the learned counsel for the petitioners who shall examine the same and apprise this Court on the next date of hearing.
List on 14.06.2023
(Tashi Rabstan) Judge SRINAGAR:
29.05.2023 "Mir Arif"
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