Vakil Singh vs State Of J & K And Ors
2025 Latest Caselaw 1584 J&K

Jammu & Kashmir High Court

Vakil Singh vs State Of J & K And Ors on 29 May, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                            Sr. No. 08

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

OWP No. 282/2019

Vakil Singh                                              .....Applicant(s)/Petitioner(s)

                                    Through :- Mr. R.P. Sharma, Advocate

                           v/s
State of J & K and Ors.                                               .....Respondent(s)

                                    Through :- Ms. Chetna Manhas, Advocate vice
                                               Ms. Monika Kohli, Sr. AAG
                                               Mr. Iqbal Hussain Bhat, Advocate

CORAM:        HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                      ORDER

29.05.2025

Learned counsel for the petitioner states that during the pendency of

the instant petition, some judgment has been passed by the Civil Court. He seeks

and is granted four weeks' time for placing on record the said judgment with an

advance copy to the counsel for the other side.

Ms. Chetna Manhas, Advocate is directed to keep the record

available on the next date of hearing.

List on 10.07.2025.

Meanwhile, interim direction, if any, shall continue.

(Moksha Khajuria Kazmi) Judge JAMMU 29.05.2025 Manik