Mohammad Amin Shah & Ors vs Union Territory Through Police Station ...
2024 Latest Caselaw 57 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Amin Shah & Ors vs Union Territory Through Police Station ... on 5 February, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                             Serial No. 44
                                                            Regular Causelist

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT SRINAGAR
                             CRM(M) 460/2021
                              CrlM(1119/2022)
                              CrlM(1486/2021)
Mohammad Amin Shah & Ors.                                       ...Petitioner(s)

Through: Mr. Shuja Ul Haq, Advocate.
                                      Vs.

Union Territory through Police Station Anti-                  ...Respondent(s)
Corruption Bureau & Anr.

Through: Mr. Jehangir Ahmad Dar, GA.

CORAM:
         HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE.
                                   ORDER

05.02.2024

It has been brough to the notice of the Court by the learned counsel for the petitioners that the Central Administrative Tribunal, Bench, Srinagar, has already decided SWP 2725/2017 and accordingly, he seeks just one week time to place on record the copy of judgment so passed by the Central Administrative Tribunal, Bench, Srinagar.

Let the needful be done by or before the next date of hearing, by laying a proper motion.

List again on 13th March, 2024.

Interim direction, if any, subsisting as on date to remain in operation till the next date of hearing before the Bench.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR:

05.02.2024 "Hamid"