Asima Altaf & Anr vs Union Territory Of J&K And Others
2025 Latest Caselaw 98 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Asima Altaf & Anr vs Union Territory Of J&K And Others on 8 May, 2025

                                                   Serial No. 55
                                                 REGULAR CAUSE LIST

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR

                        WP(C) 969/2025
                  Along with connected matters

Asima Altaf & Anr.                                  ...Petitioner(s)

Through: Mr. Salih Pirzada, Advocate with
         Mr. Bhat Shafi and Ms. Sharaf Wani, Advocates.

                                  Vs.

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

Through: Ms. Shagufta Maqbool, Advocate vice
         Mr. T. M. Shamsi, DSGI.
         Mr. Hakim Aman Ali, Dy. AG.
CORAM:
           Hon'ble Mr. Justice Wasim Sadiq Nargal, Judge.
                             ORDER

08.05.2025

01. Heard Mr. Salih Pirzada, learned counsel for

petitioners in part.

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

be concluded today.

03. List along with WP(C) No. 1050/2025, for

continuation of arguments on 29th May, 2025 Higher Up.

04. Learned counsel for the parties shall furnish the brief

synopsis and the judgments relied upon, on or before the next

date of hearing.

05. 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:

08.05.2025 "HAMID"