Nazir Hussain And Anr vs U.T. Of J&K And Ors
2025 Latest Caselaw 825 J&K

Jammu & Kashmir High Court

Nazir Hussain And Anr vs U.T. Of J&K And Ors on 13 August, 2025

                                                                                           Sr. No. 11
                        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                        AT JAMMU
            Case: WP(C) No. 2157/2022
                  c/w
                 WP(C) No. 1994/2022

            Nazir Hussain and Anr.                                      ..... Petitioner(s)/Appellant(s)


                                         Through :- Mr. H.R. Qureshi, Advocate



                                    Vs

            U.T. of J&K and Ors.                                                    .....Respondent(s)


                                         Through :- Ms. Priyanka Bhat, Advocate vice
                                                    Mrs. Monika Kohli, Sr. AAG

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

13.08.2025

Reply stands filed on behalf of the respondents. Learned counsel for the petitioners submits that the issue, which has been projected in the instant petition is covered by the judgment passed by the Coordinate Bench of this Court and, accordingly, he prays that the instant petition be also disposed of on the same lines. Copy of the judgment has been furnished to the learned counsel for respondents, who would like to go through the same with a view to render effective assistance.

List on 10.09.2025.

Let the response be filed on behalf of the respondents within a period of two weeks positively.

List as above.

(WASIM SADIQ NARGAL) JUDGE

JAMMU 13.08.2025