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Sain Miran Baba Darvesh vs State Of J&K & Ors
2024 Latest Caselaw 2123 j&K

Citation : 2024 Latest Caselaw 2123 j&K
Judgement Date : 14 October, 2024

Jammu & Kashmir High Court

Sain Miran Baba Darvesh vs State Of J&K & Ors on 14 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                          S. No. 50



                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU


              Case:-           OWP No. 500/2019
                               c/w
                               OWP No. 1151/2011


              Sain Miran Baba Darvesh                                       .....Appellant/Petitioner(s)

                                       Through: Mr. V R Wazir, Sr. Advocate with
                                                Mr. Abhishek Wazir, Advocate

                             Vs
              State of J&K & Ors.                                                  ..... Respondent(s)

                                       Through: Ms. Arpana Gupta, Assisting Counsel vice
                                                Ms. Monika Kohli, Sr. AAG for R-1,2,3,6,7,8
                                                Mr. Ayaz Lone, Advocate for R-4&5

              Coram:               OF MS.
                               HON'BLE
                                         HIGH COURT
                                       JAMMU      & KASHMIR
                                          JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                                AND LADAKH
                                                    ORDER

(14.10.2024)

01. Learned counsel appearing for the respondents vice Ms. Monika Kohli,

Sr. AAG has placed reliance on the judgment dated 29.02.2024 passed

by this Court in case titled "Traders Association Ziyarat Baba Reshi

(RA) Tangmarg vs UT of J&K & Others", copy whereof has been

provided to learned counsel for the petitioner.

02. Learned counsel for the petitioner seeks time to go through the said

judgment. Granted.

03. List on 27.11.2024.

(MOKSHA KHAJURIA KAZMI) JUDGE JAMMU 14.10.2024 Vijay

 
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