Union Territory Of J&K And Ors vs Mohammad Shafi Sheikh
2025 Latest Caselaw 620 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Of J&K And Ors vs Mohammad Shafi Sheikh on 3 February, 2025

Bench: Sanjeev Kumar, Puneet Gupta

                                                                               Serial No. 17
                                                                              Regular Cause List

                      HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                                     AT SRINAGAR


                                             WP (C) No. 151/2025
                                              CM No. 303/2025


           Union Territory of J&K and Ors.
                                                                             ... Petitioner(s)
                                                  Through: -
                                        Mr Abdul Rashid Malik, Sr. AAG.
                                                       V/s
           Mohammad Shafi Sheikh
                                                                            ... Respondent(s)

CORAM:

Hon'ble Mr Justice Sanjeev Kumar, Judge Hon'ble Mr Justice Puneet Gupta, Judge (ORDER) 03.02.2025

01. Heard learned Counsel for the Petitioners.

02. Admit.

03. Issue post-admission notice to the Respondent, returnable within a period of four weeks. Requisites for service within one week.

04. List again on 3rd of April, 2025.

05. Meanwhile, subject to Objections from the other side and till the next date of hearing before the Bench, there shall be stay of the operation and effect of the Judgment impugned passed by the learned Tribunal.

(Puneet Gupta) (Sanjeev Kumar) Judge Judge SRINAGAR February 3rd, 2025 "TAHIR"