Jammu & Kashmir High Court - Srinagar Bench
Badri Nath vs Union Territory Of Jk & Ors on 23 August, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 119
Supplementary 1 Causelist
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) No. 439/2021
CM Nos. 1381 and 5363 of 2021
Badri Nath.
..... Petitioner(s)
Through: -
Mr Q.R. Shamas, Advocate vice
Mr G.A. Lone, Advocate.
V/s
Union Territory of JK & Ors.
..... Respondent(s)
Through: -
Mr B.A. Dar, Sr AAG for R-1 to 6.
Mr J.A. Kawoosa, Senior Advocate with
Mr Aatir Javed Kawoosa, Advocate for R-7 to 9.
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
ORDER
23.08.2021 This matter was taken up for consideration on 19th of August, 2021 but because of non-availability of Mr G.A. Lone, learned arguing counsel representing the petitioner, the matter could not be considered and on the request of the proxy counsel, the matter was directed to be listed today.
Today, also Mr G.A. Lone, learned arguing counsel is busy before some other Bench.
In view of the above, last chance is given to the petitioner to make arrangement of the counsel for arguing the case, failing which, the Court will have no option but to dismiss the case for want of prosecution.
List on 27th of August, 2021 in the Daily Supplementary Cause List. Interim direction, if any, shall remain in force till next date of hearing before the Bench.
(Ali Mohammad Magrey) Judge SRINAGAR:
23.08.2021 "Hamid"ABDUL HAMID BHAT 2021.08.24 10:27 I attest to the accuracy and integrity of this document