Jammu & Kashmir High Court - Srinagar Bench
Arshad Memorial Foundation (Trust) vs Union Territory Of J&K And Ors on 12 August, 2022
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S. No.154
Supp Cause List
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) No. 1729/2022 CM No. 4233/2022
Arshad Memorial Foundation (Trust) ...Petitioner(s)
Through: Mr. M. A. Ganai, Advocate
Vs.
Union Territory of J&K and Ors. ...Respondent(s)
Through:
CORAM:
HON'BLE MR JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
12.08.2022 Learned counsel for the petitioner invited the attention of this court to an order dated 22.06.2022 passed by a coordinate Bench of this court in WP(C) No. 1275/2022, case titled as "Al-Azhar School of Education and Ors. Vs. Union Territory of J&K and Ors".
According to learned counsel for the petitioner, the controversy involved in the instant petition is similar and identical to the controversy involved in the petition supra. Learned counsel thus, prays for similar interim direction as has been granted in the petition supra.
Having regard to the facts and circumstances of the case, this court is prima-facie convinced that interim order dated 22.06.2022 passed in WP(C) No. 1275/2022 deserves to be granted to the petitioner in the instant petition as well.
Issue notice. Notice in CM as well returnable within a period of three weeks, upon steps within one week. Objections/reply by or before the next date.
List on 17.10.2022.
In the meanwhile, subject to objections and till next date of hearing, status-quo as on date shall be maintained.
(JAVED IQBAL WANI) JUDGE SRINAGAR 12.08.2022 Ishaq