Jammu & Kashmir High Court - Srinagar Bench
Sheikh Mohammad Aslam And Anr vs Ut Of Jk on 21 May, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 112
Before Notice List
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
(Through Virtual Mode)
CrlM No. 536/2021 in
CRM (M) No. 161/2021
CrlM No. 537/2021
Sheikh Mohammad Aslam and Anr.
..... Petitioner(s)
Through: -
Mr.Shuja-ul-Haq, Advocate
V/s
UT of JK
..... Respondent(s)
Through: -
Mr. B. A. Dar, Sr. AAG CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge (ORDER) 21.05.2021 CrlM No. 536/2021 For the reasons mentioned in the application, coupled with submissions made at the Bar, the instant application is allowed and the applicant is permitted to file the instant petition without enclosing therewith the requisite Stamp duty, Court fee, attestation of documents, etc. It is, however, directed that the said deficiency shall be immediately made good by the applicant, as and when the Court functions in physical mode.
CM disposed of as above.
CRM(M) No. 161/2021Notice. On asking waived by Mr. B. A. Dar, learned Sr. AAG, on behalf of respondents. He shall file status by or before the next date of hearing.
List on 29.05.2021 in the supplementary cause list.
(Ali Mohammad Magrey) Judge SRINAGAR 21.05.2021 "Mohammad Yasin Dar"
MOHAMMAD YASIN DAR 2021.05.21 16:14 I attest to the accuracy and integrity of this document