Citation : 2024 Latest Caselaw 83 j&K/2
Judgement Date : 13 February, 2024
Sr. No. 01
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
(Through Virtual Mode)
WP(C) No. 3185/2023
CM No. 7622/2023
CM No. 7983/2023
CM No. 7984/2023
CM No. 7985/2023
CM No. 7986/2023
Gousia Educational Institute and others ....Petitioner(s)/Appellant(s)
Through :- Ms. Rifat Ara Butt, Advocate
V/s
Union Territory of J&K and others ....Respondent(s)
Through :- Mr. Mohsin Qadri, Sr. AAG with
Mr. K.D.S. Kotwal, Dy.AG
CORAM: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
13.02.2024
The petition is admitted to hearing at admissions stage.
Learned counsel for the petitioner also submits that the contempt
petition being CCP(S) No. 553/2023 involving the same issue pending in this
Court, is required to be clubbed and heard together along with this matter.
Be that as it may, Registry is directed to list the contempt petition
being CCP(S) No. 553/2023 along with this writ petition for today.
Heard learned counsel for the parties.
Reserved for judgment.
) (Tashi Rabstan)
Judge
Jammu:
13.02.2024
Pawan Angotra
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