Jammu & Kashmir High Court - Srinagar Bench
Saika Farid And Ors vs Ut Of Jk And Ors on 1 July, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 104
Before Notice List
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
(Through Virtual Mode)
WP(C) No. 993/2021
CM No. 3223/2021
CM No. 3666/2021
CM No. 3663/2021
Saika Farid and Ors.
..... Petitioner(s)
Through: -
Mr. Sajid Irfan, Advocate
V/s
UT of JK and Ors.
..... Respondent(s)
Through: -
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge (ORDER) 01.07.2021 CM No. 3663/2021 For the reasons mentioned in the application, coupled with submissions made at the Bar, the instant application is allowed and the applicant is permitted to file the instant petition without enclosing therewith the requisite Stamp duty, Court fee, attestation of documents, etc. It is, however, directed that the said deficiency shall be immediately made good by the applicant, as and when the Court functions in physical mode.
CM disposed of as above.
CM No. 3666/2021 On the set of facts and grounds urged, coupled with the submissions made at Bar, the instant application is allowed and the documents appended with the application are taken on record.
CM disposed of.
List main case on 12.10.2021.
(Ali Mohammad Magrey)
Judge
SRINAGAR
MOHAMMAD YASIN DAR
01.07.2021
2021.07.01 15:34
I attest to the accuracy and
"Mohammad Yasin Dar"
integrity of this document