Jammu & Kashmir High Court - Srinagar Bench
Dr. Farooq Abdullah vs Directorate Enforcement And Anr on 5 March, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 107
Supplementary list
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
WP(C) No. 408/2011
CM No. 1276/2021
CM No. 1277/2021
Dr. Farooq Abdullah
..... Petitioner(s)
Through: -
Mr. Sidharth Luthra, Sr. Advocate with Mr.
Mr. Shri Singh, Advocate
Mr. Javid Ahmad Kawoosa, Sr. Advocate with
Mr. Areeb Javid Kawoosa, Advocate
V/s
Directorate Enforcement and Anr.
..... Respondent(s)
Through: -
None CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge (ORDER) 05.03.2021 During the course of hearing of submissions of learned counsel for the petitioner, I bethought that earlier in some matters arising out of somewhat identical basic allegations, I have declined to hear the case. On confirmation it was revealed that in fact, I have declined to hear the PIL No. 08/2014, titled Majid Yaqoob Dar and Anr. Vs. State and Ors., while sitting in the Division Bench with Hon'ble Mr. Justice N. Paul Vasantha Kumar, the then Chief Justice, by order dated 28.07.2015, passed therein and another case bearing LPA No. 293/2019 titled Ahsan Ahmad Mirza and Ors., Vs. Enforcement Directorate and Anr., while sitting in the Division Bench, by order dated 02.12.2019.
In light of above, the judicial propriety demands the case be listed before some other Bench, on 08.03.2021.
(Ali Mohammad Magrey)
Judge
SRINAGAR
05.03.2021
MOHAMMAD YASIN DAR
2021.03.05"Mohammad
15:57 Yasin Dar"
I attest to the accuracy and
integrity of this document