Jammu & Kashmir High Court - Srinagar Bench
Mr Altaf Haqani vs Notice. Notice In Mp As Well on 5 April, 2019
Author: Tashi Rabstan
Bench: Tashi Rabstan
S.no. 147 HIGH COURT OF JAMMU AND KASHMIR
Supplementary
AT SRINAGAR
...
OWP no.405/2019 IA no.01/2019 Date of order: 05.04.2019 Bashir Ahmad Rather & anr v. State of J&K & ors Coram:
Hon'ble Mr Justice Tashi Rabstan, Judge Appearing Counsel:
For Petitioner(s): Mr Altaf Haqani, Advocate For Respondent(s):
Notice. Notice in MP as well. In the meantime, subject to objections and till next date of hearing before the Bench, impugned order dated 17.12.2018 shall not be acted upon. List on 10th May 2019.
Alteration/modification on motion.
(Tashi Rabstan) Judge Srinagar 05.04.2019 Ajaz Ahmad, PS AJAZ AHMAD 2019.04.15 12.59 I attest to the accuracy and integrity of this document