Jammu & Kashmir High Court - Srinagar Bench

Mohammad Ashraf Rather vs Ut Of J&K And Ors on 5 May, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                                Serial No. 2
                                                                                Regular Cause list
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR
                                                     CM No. 2362/2025 in
                                                     WP(C) No. 1086/2024
                Mohammad Ashraf Rather
                                                                      ..... Appellant/petitioner(s)
                                                      Through: -
                                              Mr. Zaffar Qadri, Advocate
                                                            V/s
                UT of J&K and Ors.
                                                                              ..... Respondent(s)

Through: -

Mr. Mohsin Qadri, Sr. AAG with Ms. Maha Majeed, Advocate CORAM:

HON'BLE MR JUSTICE SANJEEV KUMAR, JUDGE HON'BLE MR JUSTICE SANJAY PARIHAR, JUDGE (ORDER) 05.05.2025 This is an application filed by the petitioner, seeking release of the

amount which was deposited by the petitioner in compliance with order

dated 27.05.2024 passed in WP(C) No. 1086/2024 titled Mohammad Ashraf

Rather Vs. UT of J&K and Ors. The amount is sought to be released on the

ground that this Court has subsequently, vide order and Judgment dated 13th

August, 2024, dismissed the writ petition.

The application for the reasons stated therein is allowed and the

amount, if any deposited in terms of order dated 27.05.2024 supra, shall be

released in favour of the petitioner after proper identification and following

the requisite codal formalities.

CM disposed of.

(SANJAY PARIHAR) (SANJEEV KUMAR) JUDGE JUDGE

SRINAGAR 05.05.2025 "Mohammad Yasin Dar"