Jammu & Kashmir High Court - Srinagar Bench
Adil Hussain Mir vs Union Territory Of J&K And Ors on 16 August, 2022
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S. No. 103
Supp Cause List
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) No. 1737/2022
CM No. 4253/2022
Adil Hussain Mir ...Petitioner(s)
Through: Mr Tawheed Ahmad Sofi, Advocate.
Vs.
Union Territory of J&K and Ors. ...Respondent(s)
Through:
CORAM:
HON'BLE MR JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
16.08.2022 Notice. Notice in CM as well returnable within a period of three weeks upon steps within one week.
At this stage Mr Sheikh Mushtaq, AAG, present, enters appearance and accepts notice on behalf of respondents 4, 5 & 6. Notice shall go to respondents 1 to 3. Notice dasti as well. Objections/reply by or before next date.
List 26.09.2022.
In the meanwhile, subject to objections and till next date of hearing, respondents shall refrain from undertaking any action against the petitioner pursuant to the impugned communication No. DCB/category/22-23/81 dated 27.07.2022.
Counsel appearing for the petitioner shall furnish a copy of petition to counsel opposite within a week's time for filing objections.
(JAVED IQBAL WANI) JUDGE SRINAGAR 16.08.2022 Ishaq