Jammu & Kashmir High Court
Rehmat Ulla Bhat And Ors vs Ut Of J&K & Ors on 29 September, 2022
Author: Rahul Bharti
Bench: Rahul Bharti
Sr.No. 3
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
AA No. 10/2002
Along with connected
matters.
Rehmat Ulla Bhat and ors. ....Petitioner/Appellant(s)
Through :- Mr. K.S. Johal, Sr. Advocate with
Mr. Supreet Singh Johal, Advocate.
V/s
UT of J&K & ors. ....Respondent(s)
Through :- Mr. Dewakar Sharma, Dy. AG vice
Learned Advocate General.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
29.09.2022 Mr. K.S. Johal, learned senior counsel appearing for the petitioners is ready to address arguments in the matter but on behalf of the learned Advocate General, a request for adjournment is sought by Mr. Dewakar Sharma, learned Deputy Advocate General.
Adjourned.
List the matter on 10.10.2022.
(Rahul Bharti) Judge JAMMU 29.09.2022 NARESH