Jammu & Kashmir High Court - Srinagar Bench
Farooq Ahmad Wani vs Abdul Khaliq on 4 June, 2019
Author: Chief Justice
Bench: Chief Justice
S. No. 7 Regular list.
(Proceedings held through Video
Conferencing with the Bench at the
residence of Hon'ble the Chief Justice
and counsel and the parties in the court.
IN THE HIGH COURT OF JAMMU AND KASHMIR AT
SRINAGAR
CRREF No. 1/2016
IA No. 1/2016 (01/2016)
Farooq Ahmad Wani ...Applicant(s)
Through: Mr. Aijaz Ahmad, Advocate
Vs.
Abdul Khaliq ...Respondent(s)
Through: Mr. Bhat Fayaz, Advocate
CORAM:-
HON'BLE THE CHIEF JUSTICE
ORDER
04.06.2019 IA No. 1/2016 (01/2016):
By way of this application, the applicant seeks leave to place on record the copy of the judgment dated 7th April, 2015 passed by the Supreme Court in Special Leave to Appeal (Criminal) No. 2245/2012.
It may not be possible to file objections to the grant of prayer made in the application, the same is allowed.
CRREF No. 1/2016:
Record of the Trial Court has not been sent into Court.2
Time is sought by the counsel for both the sides to file written submissions. Let the same be filed positively within a period of two weeks from today.
List on 17th July, 2019.
(GITA MITTAL) CHIEF JUSTICE SRINAGAR 04.06.2019 "Manzoor"
MANZOOR UL HASSAN DAR 2019.06.11 12:57