Fayaz Ahmad Malik And Ors vs Atal Duloo& Ors
2025 Latest Caselaw 1093 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Fayaz Ahmad Malik And Ors vs Atal Duloo& Ors on 20 May, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                    11
                                                    Regular

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR
                                         CCP(S) No. 39/2024
                                     In WP(C) No. 1539/2020

Fayaz Ahmad Malik and Ors.
                                                         ..... Petitioner (s)

                              Through: Mr. Irfan Rasool, Adv.

                         V/s

Atal Duloo& Ors
                                                    ..... Respondent(s)
                              Through:   Mr. Furqaan Yaqoob, GA
                                         Mr. Altaf Haqani, Sr. Adv.
                                         with Mr. Shakir Haqani, Adv.
Coram:
                Hon'ble Mr. Justice Sanjay Dhar, Judge

                                    ORDER

20.05.2025

Learned counsel for the respondents submits that the judgment of the writ Court has been assailed by the respondents by way of LPA No. 212/2024. He seeks time to place on record a copy of the order passed by the Division Bench in the said LPA. In case, there is no stay granted by the Division Bench, the respondents shall file compliance report by next date of hearing.

List on 22.07.2025.

(Sanjay Dhar) Judge SRINAGAR 20.05.2025 Aasif