Jammu & Kashmir High Court - Srinagar Bench
Mohammad Amin Reshi vs State Of Jk And Others on 12 August, 2021
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
After Notice
Serial No. 239
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
OWP No. 739/2016
Mohammad Amin Reshi
Petitioner(s)/ Appellant(s)
Through: -
Mr Rizwan-ul-Zaman, Advocate.
V/s
State of JK and Others
.....Respondent(s)
Through: -
Mr. Bikram Deep Singh, GA vice
Mr Rais-ud-Din Ganaie, GA.
CORAM:
Hon'ble Mr. Justice Vinod Chatterji Koul, Judge.
ORDER
12.08.2021 Fresh notice be sent to respondent Nos. 4 & 5 through registered post, returnable within a period of four weeks. Steps of service within one week.
List on 17.09.2021.
In the meantime, objections. Interim direction, if any, shall continue till next date.
(Vinod Chatterji Koul) Judge Srinagar 12.08.2021 "Ishaq"
ISAQ HAMEED BHAT 2021.08.18 14:11 I attest to the accuracy and integrity of this document