Jammu & Kashmir High Court - Srinagar Bench
Iqbal Public High School Vessu vs Union Territory Of J&K & Ors on 1 September, 2023
Author: Sanjay Dhar
Bench: Sanjay Dhar
S. No. 99
Supplementary
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
WP(C) No. 2266/2023
CM No. 5293/2023
Iqbal Public High School Vessu
.....Petitioner(s)
Through: Mr. Bhat Fayaz, Adv.
V/s
Union Territory of J&K & Ors. ..... Respondent(s)
Through:
CORAM:
Hon'ble Mr. Justice Sanjay Dhar, Judge.
ORDER
01.09.2023 Issue notice to the respondents subject to taking of necessary steps by the petitioner within one week.
Learned counsel for the petitioner has submitted that in an identical writ petition bearing WP(C) No. 1282/2022, this Court has passed interim order whereby status quo has been directed to be maintained. On the ground of parity, the same interim relief is being sought.
Accordingly, it is directed that status quo as on date shall be maintained.
List along with WP(C) No. 1487/2023 on 06.09.2023.
(Sanjay Dhar) Judge SRINAGAR 01.09.2023 "Aasif