Citation : 2025 Latest Caselaw 1736 J&K/2
Judgement Date : 6 October, 2025
S. No. 33
Suppl Cause List-1
IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
LPA/241/2025 IN
[OWP/127/2001]
Cavet No. 2472/2025
IQBAL MUBARIK KHANYARI TH.HIS
ATTORNEY HOLDER ...Appellant(s)/Petitioner(s)
Through: Mr. Aatir Kawoosa, Advocate
Vs.
SHAHZADA HUSSAIN AND ORS
...Respondent(s)
Through: Ms. Ahra Syed, Advocate
CORAM:
HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE
ORDER
06.10.2025
With the appearance of the caveator, caveat stands discharged. We have heard both the counsel for the parties in this LPA. In the meanwhile, further proceedings in OWP no. 127/2001 shall stay. Heard. Reserved for Judgment.
Copy of this order be provided to counsel for the appellant under the seal and signature of the Bench Secretary.
(SHAHZAD AZEEM) (SINDHU SHARMA)
JUDGE JUDGE
SRINAGAR
06.10.2025
"Imtiyaz"
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