Jammu & Kashmir High Court - Srinagar Bench
Robkar vs Abdul Gani Bhat on 1 July, 2025
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Serial No. 01
Regular Cause List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
ROBCR No. 01/2019 [Crl CP No. 01/2019]
ROBKAR
... Petitioner(s)
Through: -
None.
V/s
Abdul Gani Bhat
... Respondent(s)
Through: -
Respondent present in person. CORAM:
Hon'ble Mr Justice Sanjeev Kumar, Judge Hon'ble Mr Justice Sanjay Parihar, Judge (ORDER) 01.07.2025
01. Vide Order dated 24th of March, 2025 and on the request of the Respondent appearing in person, time was granted to tender an unconditional apology.
02. In compliance with the aforesaid Order dated 24th of March, 2025, the Respondent has filed the written apology.
03. Since, Order dated 24th of March, 2025 has been passed by the Co-Ordinate Bench of this Court and, therefore, it would be appropriate if this Robkar is also listed before the same Bench.
04. In view of above, let this Robkar be listed on 5th of August, 2025 before the same Bench, subject to availability of the Bench and appropriate orders from the Lord Chief Justice.
(Sanjay Parihar) (Sanjeev Kumar) Judge Judge SRINAGAR July 1st, 2025 "TAHIR"
Tahir Manzoor Bhat I attest to the accuracy and authenticity of this document