Imran Ahmad Ganie vs Ut Of J&K And Anr
2025 Latest Caselaw 833 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Imran Ahmad Ganie vs Ut Of J&K And Anr on 27 February, 2025

                                                                                  Serial No. 7
                                                                                  Regular. cause list
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR

                                                     HCP No. 251/2024

                Imran Ahmad Ganie
                                                                        ..... Appellant/petitioner(s)
                                                     Through: -
                                            Mr. Saleem Jahangir, Advocate

                                                             V/s
                UT of J&K and Anr.

                                                                                ..... Respondent(s)

Through: -

Mr. Mubashir Malik, Dy. AG

CORAM:

HON'BLE MR JUSTICE MOHD YOUSUF WANI, JUDGE (ORDER) 27.02.2025

The matter has already been heard. It is submitted by Mr. Mubashir

Malik, learned Dy. AG, that he is ready with the detention record pertaining

to the office of the Divisional Commissioner concerned. Same is taken on

record with the direction to Mr. Mubashir Malik, learned Dy. AG to also

produce the detention record from the Home Department.

In the meantime, the matter is reserved for Judgment.

(MOHD YOUSUF WANI) JUDGE SRINAGAR 27.02.2025 "Mohammad Yasin Dar"