Mushtaq Ahmed vs Union Territory Of J&K
2025 Latest Caselaw 122 J&K

Jammu & Kashmir High Court

Mushtaq Ahmed vs Union Territory Of J&K on 13 May, 2025

                                                                                  Sr. No. 09
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU
            Case: CRM(M) No. 380/2025
            CrlM No. 754/2025
            Mushtaq Ahmed                                             ...Petitioner(s)/Appellant(s)

                                     Through:    Mr. Waqar Mushtaq, Advocate.

                                                   V/s
            Union Territory of J&K                                              .... Respondent(s)

                                      Through:     Mr. Eishaan Dahichi, GA.


            CORAM:               HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE


                                                          ORDER

13.05.2025 Issue notice to the respondent.

Mr. Eishaan Dadhichi, learned GA waives notice on behalf of the

respondent. He seeks and is granted four weeks' time for filing response.

List on 13.08.2025.

Meanwhile, trial Court may proceed with the trial of the case, however,

final judgment shall await orders of this Court.

(RAJESH SEKHRI) JUDGE Jammu 13.05.2025 Renu