Ghulam Mohi Ud Din Sheikh & Ors vs Union Territory Of Jk & Ors
2025 Latest Caselaw 11 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Mohi Ud Din Sheikh & Ors vs Union Territory Of Jk & Ors on 2 May, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                                  Sr. No. 7
                                                                                  Regular Cause List

             IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                AT SRINAGAR

                                                   LPA No. 211/2024


           Ghulam Mohi ud din Sheikh & Ors.                                ...Petitioner(s)/Appellant(s)

           Through:              None

                                                           Vs.
           Union Territory of JK & Ors.                                               ...Respondent(s)

           Through:              Mr. Ilyas Nazir Laway, GA for 1 and 2
                                 Mr. T. H. Khawaja, Adv. for 3
           CORAM:
                                HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
                                HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                                               ORDER

02.05.2025

This appeal is directed against an interim order dated 5 th June 2024 passed by learned Single Judge ["Writ Court"] in WP (C) No. 400/2021.

As per report of the Registry, WP (C) No. 400/2021 stands disposed of by the Writ Court vide order and judgment dated 18th November 2024.

The order impugned has thus merged with the final order passed on 18th November 2024, thus, rendering this appeal infructuous. Dismissed as such.

                                        (SANJAY PARIHAR)                 (SANJEEV KUMAR)
                                                  JUDGE                           JUDGE
            SRINAGAR:
            02.05.2025
            Altaf