Jammu & Kashmir High Court - Srinagar Bench
State Of J And K vs National Human Rights Commission And ... on 2 March, 2021
Author: Puneet Gupta
Bench: Puneet Gupta
Serial No. 237
After notice
Cause list.
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
....
OWP no. 890/2011
State of J and K
....... Petitioner(s)
Through: None
Versus
National Human Rights Commission and Ors. ........ Respondent(s)
Through: Mr. A. Hanan, Adv. vice
Mr. Z. A. Shah, Sr. Advocate
CORAM:
HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
ORDER
Due to non-availability of learned counsel for the petitioner(s), matter could not be considered. Adjourned.
List on 05.4.2021.
(PUNEET GUPTA) JUDGE Srinagar 02.3.2021 Imtiyaz IMTIYAZ UL GANI 2021.03.02 21:26 I attest to the accuracy and integrity of this document