Mohammad Tajamul Masoodi vs Union Territory Of J&K And Others
2024 Latest Caselaw 1588 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Tajamul Masoodi vs Union Territory Of J&K And Others on 17 October, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                                          Serial No. 4
                                                                       Regular Cause List

                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT SRINAGAR

                                                    HCP 91/2024
                                                   CM(1894/2024)
                                                   CM(5752/2024)

                     Mohammad Tajamul Masoodi.                                        ...Petitioner(s)

                     Through: Mr. S. R. Hussain, Advocate.

                                                           Vs.

                      Union Territory of J&K and Others.                            ...Respondent(s)

                      Through: Mr. Jahangir Ahmad Dar, GA.

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

17.10.2024

Both the counsels have concluded their arguments. List this case on 22nd October, 2024, on which date, both learned counsel for the parties shall provide the brief synopsis and the judgments relied upon.

Learned counsel for the respondents shall provide the record of the Home Department as well as the Detaining Authority on the next date of hearing.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR:

17.10.2024 "HAMID"