Abdul Hamid vs Mohd. Sadiq & Ors
2025 Latest Caselaw 2388 J&K

Jammu & Kashmir High Court

Abdul Hamid vs Mohd. Sadiq & Ors on 16 October, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                                  Sr. No. 02



                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

               CSA No. 46/2013

               Abdul Hamid                                                .....Appellant(s)

                                        Through: Mr. R. K. S. Thakur, Advocate.

                                   Vs

               Mohd. Sadiq & Ors.
                                                                       ..... Respondent(s)

                                        Through: Mr. L. K. Sharma, Sr. Advocate with
                                                 Mr. Mohit Kumar, Advocate.

               CORAM:             HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                    ORDER

16.10.2025

A perusal of the minutes of proceedings reveals that the matter

was heard and reserved for judgment by a Coordinate Bench of this

Court, presided over by Hon'ble Mr. Justice Rahul Bharti,

whereafter it was kept for re-hearing in terms of order dated

06.05.2025.

Having regard to the fact that arguments in this appeal were

heard at length by a Coordinate Bench of this Court headed by

Hon'ble Mr. Justice Rahul Bharti, it would be appropriate to list this

appeal for hearing before the same Bench.

Be listed on 06.11.2025, higher up.

(SANJAY DHAR) JUDGE JAMMU 16.10.2025 Shivalee