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Jammu & Kashmir High Court - Srinagar Bench

Adil Jeelani Shah And Ors. vs . State Of J&K And Ors. on 29 April, 2019

Bench: Ali Mohammad Magrey, Tashi Rabstan

                      HIGH COURT OF JAMMU AND KASHMIR AT SRINAGAR

     Regular List
         15                 CDLSW 30/2019
     c/w LPASW 44/2019, IA 02/2019, IA 01/2019

                                                                                 Dated: 29.04.2019
                                 Adil Jeelani Shah and ors.   Vs.   State of J&K and ors.

     Coram:
     Hon'ble Mr. Justice Ali Mohammad Magrey, Judge
     Hon'ble Mr. Justice Tashi Rabstan, Judge
     ___________________________________________________________
     Appearing Counsel:
       For Petitioners                            Mr. Mian Tufail, Advocate
       For the respondent(s):                     Mr. N.H.Shah, Sr. AAG vice Ms. Asifa Padru, AAG

Notice.

Notice waived by Mr. N.H.Shah, Sr. AAG vice Ms. Asifa Padroo, AAG on behalf of the official respondents viz respondents 1 to 4.

Mr. Tufail appearing on behalf of the applicants submits that LPA No.198/2018 challenging the common judgment stands already entertained, therefore seeks listing of the same alongwith the instant matter.

Registry to list this case along with the LPA No.198/2018 on 06.05.2019.

On the set of facts and the grounds urged, coupled with the submissions made at bar, the instant application is allowed and the applicants are permitted to serve the private respondents through publication. Registry to ensure publication of the notice through local daily - Greater Kashmir. Publication charges be deposited by the applicants.

I.A is disposed of.

GH NABI MALIK
2019.04.30 10:39
I attest to the accuracy and          (Tashi Rabstan)                 (Ali Mohammad Magrey)
integrity of this document
                                         Judge                                 Judge
     SRINAGAR
     29.04.2019
     Gh. Nabi Secy