Ghulam Qadir Mir And Ors vs Union Territory Of J&K & Ors
2024 Latest Caselaw 111 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Qadir Mir And Ors vs Union Territory Of J&K & Ors on 19 February, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                       20
                                                       Regular List
        HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                   AT SRINAGAR
                                                         WP(C) No. 1654/2023
                                                            CM No. 629/2024
Ghulam Qadir Mir and Ors.
                                                             ..... Petitioner (s)

                          Through:         Mr. M S Reshi, Adv.
                                     V/s
Union Territory of J&K & Ors.
                                                             ..... Respondent(s)
                          Through:         Mr. Jahangir Dar, GA
                                           Mr. Shuja ul Haq, Adv.
Coram:
              Hon'ble Mr. Justice Rajnesh Oswal, Judge.

                                   ORDER

19.02.2024 CM No. 629/2024:

For the reasons stated in the application, the same is allowed and the documents annexed with the application are taken on record.

CM disposed of.

WP(C) No. 1654/2023:

Heard and reserved for judgment. Registry to summon the scanned record of the suit titled Ghulam Qadir Mir and Ors. Vs. Mohammad Anwar Gundroo decided by National Lok Adalat on 12.12.2020 from the court of 1 st Additional District Judge, Srinagar.

(Rajnesh Oswal) Judge SRINAGAR 19.02.2024 Aasif