Jammu & Kashmir High Court - Srinagar Bench
Robkar vs Abdul Gani Bhat on 12 July, 2024
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Sr. No. 3
Regular Cause List
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
ROBCR No. 1/2019
Robkar ...Petitioner(s)/Appellant(s)
Through: None
Vs.
Abdul Gani Bhat ...Respondent(s)
Through: None
CORAM:
HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
HON'BLE MR. JUSTICE M. A. CHOWDHARY, JUDGE
ORDER
12.07.2024 Vide order dated 30th December 2023, bailable warrants were issued by this Court to secure presence of respondent to be executed through SHO Police Station, Sadder, Srinagar.
Registry has not put up a report as to the status of the bailable warrants issued by this Court.
Let a detailed report in this regard be put up by the Registry positively by the next date of hearing.
List on 2nd August 2024.
(M. A. CHOWDHARY) (SANJEEV KUMAR)
JUDGE JUDGE
SRINAGAR:
12.07.2024
Altaf
Mohd Altaf Nima
I attest to the accuracy and
authenticity of this document
16.07.2024