Baba Kailakh Nath Ji Devsathan And Ors vs State Of J&K And Ors
2025 Latest Caselaw 757 J&K

Jammu & Kashmir High Court

Baba Kailakh Nath Ji Devsathan And Ors vs State Of J&K And Ors on 7 August, 2025

                                                                           S. No. 40

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

Case:-         OWP No. 1255/2010

Baba Kailakh Nath Ji Devsathan and Ors.                                .....Petitioner(s)

                       Through: Mr. Abhirash Sharma, Advocate

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

                       Through: Ms. Priyanka Bhat, Assisting Counsel to
                                Mrs. Monika Kohli, Sr. AAG

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

                                        ORDER

07.08.2025

01. The learned counsel for the parties shall provide a brief synopsis and the judgment relied upon.

02. List this matter for continuation on hearing day i.e. 14.08.2025, higher up.

(WASIM SADIQ NARGAL) JUDGE JAMMU 07.08.2025 Riya Kochhar