Saleem Khan vs Ut Of J&K And Ors
2025 Latest Caselaw 164 J&K

Jammu & Kashmir High Court

Saleem Khan vs Ut Of J&K And Ors on 16 May, 2025

                                                                        Sr. No.121


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

                                                        CRM(M) No. 407/2025


Saleem Khan                                        .....Appellant(s)/Petitioner(s)
                      Through: Proxy counsel vice
q
                               Mr. Ashok Sharma, Advocate.
                 vs
UT of J&K and Ors.                                           ..... Respondent(s)
                      Through: Mr. Vivek Matoo, Advocate vice
                               Mr. Vishal Bharti, Dy. AG.
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                    ORDER

16.05.2025 Notice.

Mr. Vivek Matoo, Advocate appearing vice Mr. Vishal Bharti, Dy. AG waives notice on behalf of the respondent No.1. He seeks and is granted four weeks' time to file response.

Issue notice to the private respondents, returnable within four weeks. Requisite steps for service be taken within one week.

List on 29.07.2025.

Meanwhile, trial Court shall proceed with the trial of the case, however, final judgment shall await orders of this Court.

(Rajesh Sekhri) Judge

Jammu 16.05.2025 Sushant