Abdul Majid Wani vs U.T. Of J&K And Ors
2024 Latest Caselaw 1585 j&K

Jammu & Kashmir High Court

Abdul Majid Wani vs U.T. Of J&K And Ors on 7 August, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                               S.No. 25
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU
Case No. :- WP(C) No. 2233/2022
            c/w
            WP(C) No. 605/2023

Abdul Majid Wani                                    .....Petitioner(s)/Appellant(s)

                                 Through: Mr. S. Tanzeel Illahi, Advocate vice
                                          Mr. M.A. Goni, Sr. Advocate
                     Vs

U.T. of J&K and Ors.                                          ..... Respondent(s)

                                 Through: Ms. Chetna Manhas, Advocate vice
                                          Mr. Amit Gupta, AAG
                                          Mr. Vikram Sharma, Sr. Adv. with
                                          Mr. Sachin Dev Singh, Advocate.
Coram:        HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                     ORDER

07.08.2024

Mr. S. Tanzeel Illahi, Advocate seeks adjournment on the ground that

the arguing counsel for the petitioner is not available today due to bereavement

in his family.

Adjourned.

Keeping in view the urgency expressed by Mr. Vikram Sharma,

learned senior counsel appearing on behalf of the private respondents, list this

matter on 13.08.2024, with liberty to make a mention.

Both the parties are directed to prepare the brief synopsis and the

judgments relied upon and provide the same to this Court on or before the next

date of hearing.

(Wasim Sadiq Nargal) Judge JAMMU 07.08.2024 Mihul