Jammu & Kashmir High Court - Srinagar Bench
Imran Qadir vs Ut Of J&K And Anr on 5 September, 2022
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
S. No. 04
After Notice Matters
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
WP(Crl )No. 250/2022
Imran Qadir .....Petitioner(s)
Through: Mr. N. Ronga, Adv.
V/s
UT of J&K and anr. ..... Respondent(s)
Through: Mr. S. Feroz, Dy. AG
vice Mr. Sajad, GA.
CORAM:
Hon'ble Mr. Justice Sanjeev Kumar, Judge.
ORDER
05.09.2022 Counter affidavit on behalf of the respondents stands filed. Let copy of the counter affidavit be provided to learned counsel for the petitioner within one week. Rejoinder, if any be filed within three weeks.
Respondents to produce detention record on next date of hearing. List for final hearing on 17.10.2022.
(Sanjeev Kumar) Judge SRINAGAR 05.09.2022 "Aasif"