Shafeeq Ahmad Mir vs Union Territory Of J&K And Others
2025 Latest Caselaw 1203 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Shafeeq Ahmad Mir vs Union Territory Of J&K And Others on 29 May, 2025

                                                               S. No. 1
                                                               Regular Cause List
               IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                                  AT SRINAGAR
                                         WP(C) 2698/2023
          SHAFEEQ AHMAD MIR                                      ...Appellant/Petitioner(s)

          Through: Mr. Danish Majid Dar, Adv.

                                                Vs.
          UNION TERRITORY OF J&K AND OTHERS.                             ...Respondent(s)

          Through: Mr. Mohsin Qadiri, Sr. AAG with
                   Ms. Nadiya, Adv.
                   Mr. Shariq R. Jan, Adv.
          CORAM:
           HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                             ORDER

29.05.2025

Mr. Danish Majid Dar, learned counsel appearing on behalf of the petitioner submits that he intends to examine the record of District Industries Centre (DIC), Pulwama as the same was not provided to him. However, Mr. Mohsin Qadiri, learned Sr. AAG submits that the record is available, which can be examined by Mr. Danish Majid Dar, learned counsel during the course of the day before the Registrar Judicial in his presence. Let the said record be examined today positively.

Keeping in view the urgency expressed, list this matter on Saturday i.e., on 31st May, 2025, in the supplementary cause list.

In the meantime, learned counsel for the parties are directed to provide a brief synopsis and also the judgment relied upon with regard to the maintainability of the instant petition.

Interim direction, if any, to continue till next date of hearing before the Bench.

(WASIM SADIQ NARGAL) JUDGE

SRINAGAR 29.05.2025 Sakeena