Jammu & Kashmir High Court - Srinagar Bench
Abdul Aziz Khan vs Mst. Fata on 24 August, 2021
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
S. No. 93
Supp.-1 Cause List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CrlM No. 935/2021
In CRM(M) No. 252/2021
CrlM No. 936/2021
Abdul Aziz Khan .....Petitioner(s)
Through: Ms. Sabeena Naveed, Advocate
V/s
Mst. Fata ..... Respondent(s)
Through: Mr. Asif Maqbool, Advocate vice
Mr. Mohsin Qadiri, Sr. Advocate for R2
CORAM:
HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
24.08.2021 In view of the facts and circumstances of the case, SSP, Crime Branch, Kashmir, is impleaded as party respondent and shall figure as respondent no.2 in the array of respondents.
Registry to update the cause title. Notice.
On asking, Mr. Asif Maqbool, Advocate, appearing vice Mr. Mohsin Qadiri, Sr. Advocate, accepts notice on behalf of respondent no.2 (SSP, Crime Branch, Kashmir). He seeks and is granted three weeks' time to file status report as well as the response.
Notice shall go to respondent no.1 at the expense of petitioner. List on 07.09.2021.
(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 24.08.2021 "Manzoor"
MANZOOR UL HASSAN DAR 2021.08.25 17:28