Jammu & Kashmir High Court - Srinagar Bench
Sajad Ahmed Tak And Anr. vs State Of J&K; And Ors. on 14 August, 2017
Author: Mohammad Yaqoob Mir
Bench: Mohammad Yaqoob Mir
HIGH COUERT OF JAMMU AND KASHMIR
AT SRINAGAR
SWP No. 63/2008
Date of decision: 14.08.2017
Sajad Ahmed Tak and anr. V/S State of J&K and ors.
Coram : Hon'ble Mr. Justice Mohammad Yaqoob Mir
Appearing counsel :
For petitioner/appellant(s) :Mr. R. A. Jan, Adv. with Mr. Asif, Adv.
For respondent(s) : None
Petition has been admitted on 01.08.2017. Counter affidavit not filed. Two week's time shall be available to the respondents for filing counter affidavit. In default, right to file shall be deemed closed.
In case counter affidavit is filed copy of the same be provided to the learned counsel for the petitioner so as to enable him to file rejoinder within one week.
List immediately after three weeks in the regular cause list.
(Mohammad Yaqoob Mir) Judge Srinagar 14.05.2017 (Amjad)