Ghulam Qadir Mir & Ors vs Ut Of J&K & Ors
2024 Latest Caselaw 164 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Qadir Mir & Ors vs Ut Of J&K & Ors on 28 February, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR
                                                  Reserved on: 19.02.2024
                                                  Pronounced on: 28.12.2024

                           WP(C) No.1654/2023
                            CM No.629/2024

GHULAM QADIR MIR & ORS.                             ...PETITIONER(S)
        Through: - Mr. M. S. Reshi, Advocate.

Vs.

UT OF J&K & ORS.                                  ...RESPONDENT(S)
        Through: -   Mr. Jahangir Dar, GA.
                     Mr. Shuja-ul-Haq, Advocate


CORAM: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE


                                     ORDER

1) On 19.02.2024, when the arguments were heard and the matter was reserved for judgment, the Registry was directed to summon the scanned record of the suit titled "Ghulam Qadir Mir & Ors. Vs. Mohammad Anwar Gundroo"

decided by the National Lok Adalat on 12.12.2020. Accordingly, the record was received.

2) Upon perusal of the aforesaid record, this Court feels it necessary to seek clarification from learned counsel for the parties on certain aspects of the matter. The case is, therefore, directed to be listed for re-hearing on 29.02.2024.

(Rajnesh Oswal) Judge SRINAGAR 28.02.2024 "Bhat Altaf, PS"