Jammu & Kashmir High Court - Srinagar Bench
Sajad Ahmad Bhat vs Union Territory Of Jk & Ors on 12 October, 2020
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 286
After Notice Cause List
(Through Virtual Mode)
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
WP(C) No. 1492/2020
CM No. 4112/2020
Sajad Ahmad Bhat.
...Petitioner(s)
Through: Mr Saqib Amin Parray, Advocate.
vs
Union Territory of JK & Ors.
...Respondent(s)
Through: Mr N.H. Shah, Sr AAG.
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
ORDER
12.10.2020 When this matter was taken up for consideration, Mr N.H. Shah, learned Sr AAG submitted that the instant writ petition on facts and law being similar to the writ petition bearing WP (C) No. 1464/2020; and WP (C) No. 3850/2020, therefore, the said writ petitions be taken together for consideration with the instant writ petition. Mr Shah, learned Sr AAG further submitted that reply stands already filed in these two petitions (WP (C) No. 1464/2020; and WP (C) No. 3850/2020) and prays that same be treated as reply in the instant petition as well.
Mr N.H. Shah, learned Sr AAG to make available copy of reply as stated to have been filed in aforementioned writ petitions, to the learned counsel for the petitioners during the course of the day.
List the instant writ petition alongwith WP (C) No. 1464/2020; and WP (C) No. 3850/2020 and WP(C) No. 1523/2020 tomorrow i.e. 13th of October, 2020.
(Ali Mohammad Magrey) Judge.
SRINAGAR:
12.10.2020 "Hamid"ABDUL HAMID BHAT 2020.10.12 12:55 I attest to the accuracy and integrity of this document