Gurdit Singh Alias Prince vs U.T. Of J&K & Ors
2024 Latest Caselaw 1675 j&K

Jammu & Kashmir High Court

Gurdit Singh Alias Prince vs U.T. Of J&K & Ors on 27 August, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                                   S. No. 1
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

Case No. :- HCP No. 98/2023
           CM No. 7859/2023

Gurdit Singh Alias Prince                              .....Petitioner (s)/Appellant(s)

                                Through: Mr. Mazher Ali Khan, Advocate

                    Vs

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

                                Through: Mr. Rajesh Thappa, AAG
Coram:        HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                       ORDER

27.08.2024

Learned counsel for the respondents is directed to produce complete

original record of the detaining authority and also of the Home Department in

the instant case before this Court on the next date of hearing.

Learned counsel for the parties are also directed to prepare brief

synopsis of the case, as also the judgments relied upon by them and provide the

same to this Court on or before the next date of hearing.

List for continuation on 29.08.2024 on top of the list.

(Wasim Sadiq Nargal) Judge JAMMU 27.08.2024 Mihul