Shafeeq Ahmad Mir vs Union Territory Of J&K And Others
2025 Latest Caselaw 20 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Shafeeq Ahmad Mir vs Union Territory Of J&K And Others on 5 May, 2025

                                                                       Serial No. 157
                                                                      REGULAR CAUSE LIST

                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT SRINAGAR

                                                 WP(C) 2698/2023
                                                  CM(143/2024)
                                                  CM(1859/2024)
                                                  CM(6432/2023)

                      Shafeeq Ahmad Mir.                                 ...Petitioner(s)

                      Through: Mr. Danish Majeed Dar, Advocate with
                               Ms. Mahjabeen, Advocate.

                                                       Vs.

                      Union Territory of J&K and Others.              ...Respondent(s)

                      Through: Mr. Shariq J. Reyaz, Advocate with
                               Mr. Aadil Musthaq, Advocate for R-6 and 7.

                      CORAM:
                                    Hon'ble Mr. Justice Wasim Sadiq Nargal, Judge.
                                                     ORDER

05.05.2025

01. Heard the learned counsel for the parties in part.

02. Due to the paucity of time, the arguments could not be concluded today.

03. Adjourned.

04. List this case for continuation of arguments on 15th May, 2025.

05. The learned counsel for the parties shall prepare brief synopsis and the judgments relied upon, on or before the next date of hearing.

06. Interim direction, if any, subsisting as on date to remain in operation till the next date of hearing before the Bench.

(Wasim Sadiq Nargal) Judge SRINAGAR:

05.05.2025 Abdul Hamid Bhat "HAMID"