Davinder Kumar vs State Of J&K And Ors
2025 Latest Caselaw 1438 J&K

Jammu & Kashmir High Court

Davinder Kumar vs State Of J&K And Ors on 21 August, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                               Sr. No.

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
                    (Through Virtual Mode).

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Davinder Kumar                                       .... Petitioner(s)
                        Through:     Mr. K. L. Pandita, Advocate
                                     Mr. K. K. Pathan, Advocate
                                     Mr. Waheed Chowdhary, Advocate
                                     Mr. Karman Singh Johal, Advocate vice
                                     Mr. K. S Johal, Sr. Advocate
                                     Mr. F. S Butt, Advocate
                                     Mr. Vindo Kotwal, Advocate
                                     Mr. Achal Sharma, Advocate
                                     Mr. Vivek Sharma, Advocate
                                     Ms. Manpreet Kour, Advocate
                                     Mr. N. D Qazi, Advocate
                                     Mr. Ashok Sharma, Advocate
                                     Ms. Neha Aboral, Advocate vice
                                     Mr. R. K. S Thakur, Advocate


                 Vs
State of J&K and Ors.                                         ..... Respondent(s)
                        Through: Mr. S. S Nanda, Sr. AAG
                                 Ms. Rozina Afzal, Advocate

Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                      ORDER

21.08.2025 The instant petitions were heard and reserved for orders on

31.07.2025 with a direction to appearing counsel for the parties to submit short

written submissions within ten days' time along with judgments they want to

rely upon, however till date aforesaid direction has not been complied with by

appearing counsel for the parties.

Under these circumstances, the matters are released and directed to

be re-listed again on 29.09.2025 before the appropriate Bench having the roster

without treating the matters as part heard.

(Javed Iqbal Wani) Judge Srinagar 21.08.2025 Ishaq