Mohd. Hassan vs Union Territory Of J&K And Others
2025 Latest Caselaw 131 J&K

Jammu & Kashmir High Court

Mohd. Hassan vs Union Territory Of J&K And Others on 14 May, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                   Sr. No. 93

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                            AT JAMMU
                                                                    WP(C) No.21/2025



              Mohd. Hassan                                            ....Petitioner(s)/Appellant(s)
                                      Through :- Mr. Abid Khan, Advocate


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

                                      Through :-   Mr. Raman Sharma, AAG
                                                   Mr. B.S.Bali, Advocate
              CORAM:            HON'BLE MS.JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                                      ORDER

14.05.2025 Reply stands filed by the contesting respondents i.e. respondent Nos. 2 and 3 Learned counsel for the petitioner is directed to produce the relevant judgments to substantiate his claim.

List on 4th July, 2025.

) (Moksha Khajuria Kazmi) Judge Jammu:

14.05.2025 Vinod