Jammu & Kashmir High Court - Srinagar Bench
Hasnain Masoodi And Another vs State Of J&K And Others on 6 September, 2019
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
S. No. 100
Supplementary List
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
WP (C) 2796/2019
CM (5517/2019)
Hasnain Masoodi and another
... Petitioner(s)
Through: Mr. M. I. Qadiri, Sr. Advocate with
Mr. T. A. Lone, Advocate
Mr. Shuja ul Haq Tantray, Advocate
V/s
State of J&K and others
... Respondent(s)
Through: Mr. Javaid Iqbal, Sr. AAG
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR
ORDER
06.09.2019 Before proceeding further in the matter, it is necessary to first ascertain as to whether the petitioners have actually been prevented by the respondents from meeting their party President and Vice-President, and if true, for what reasons.
Mr. J. Iqbal, learned Sr. AAG, who is incidentally in the court, shall seek instructions in this regard.
List on Wednesday, 11th September, 2019. Registry to provide copy of this order as also copy of the petition to Mr. Iqbal, learned Sr. AAG.
(SANJEEV KUMAR) JUDGE SRINAGAR 06-09-2019 N Ahmad NISSAR A BHAT 2019.09.06 13:35 I attest to the accuracy and integrity of this document