Jammu & Kashmir High Court
Javed Iqbal Khanday vs State Of J&K And Others on 11 August, 2021
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
S.No. 397
55555555
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
55501501
AT JAMMU 204
SWP No. 2475/2012
IA No. 3833/2012
Javed Iqbal Khanday ...Petitioner(s)
V/s
State of J&K and others ...Respondent(s)
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
Given the nature of relief claimed, this petition, by afflux of time, has been rendered infructuous. Dismissed as such.
(Sanjeev Kumar) Judge JAMMU:
11.08.2021 Anil Raina, Addl Reg/Secy Whether the order is speaking : Yes Whether the order is reportable: Yes/No