M/S Highlander Bar And Restaurant vs Union Of India And Ors. (Defence)
2025 Latest Caselaw 573 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

M/S Highlander Bar And Restaurant vs Union Of India And Ors. (Defence) on 8 August, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                        S.No.28
                                                        Regular List
  IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
                      RP 47/2023 in[WP(C) 1384/2021]

M/S HIGHLANDER BAR AND RESTAURANT              ...Petitioner(s)/Appellant(s)

Through: None

                                   Vs.

UNION OF INDIA AND ORS. (DEFENCE)                          ...Respondent(s)

Through: Mr. Bikramdeep Singh, Dy. AG for R-7 to 8
         Ms. Shagufta Maqbool, Advocate vice
         Mr. T.M. Shamsi, DSGI for R- 1 to 9

CORAM:HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI,JUDGE
                                ORDER

08-08-2025

1. Mr. Bikramdeep Singh, learned Deputy Advocate General for

respondents 7 and 8, submits that the judgment sought to be

reviewed in the present review petition has already been set

aside by the Hon'ble Division Bench vide judgment dated

23.05.2025, passed in LPA No. 163/2025.

2. In view of the above, the present review petition is dismissed

as having been rendered infructuous.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

08-08-2025 Mubashir