Jammu & Kashmir High Court - Srinagar Bench
Mohammad Rafiq Kasab And Anr vs Union Territory Of J&K And Ors on 29 October, 2025
Serial No. 82
SUPPLEMENTARY CAUSE LIST-I
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CM(7013/2025)
In WP(C) 1951/2024
CM(5253/2024).
Mohammad Rafiq Kasab And Anr. ...Petitioner(s)
Through: Ms. Humaira Nabi, Advocate vice
Ms. Asma Rashid, Advocate.
Vs.
Union Territory of J&K and Ors ...Respondent(s)
Through:
CORAM:
Hon'ble Mr. Justice Wasim Sadiq Nargal, Judge.
ORDER
29.10.2025 WP(C) 1951/2024:
01. An application bearing CM No. 7013/2025 has been preferred by the applicants/petitioners seeking withdrawal of the writ instant writ petition on the ground that they do not want to press the writ petition any further.
02. The application for the reasons specified therein is allowed and the instant writ petition is dismissed as withdrawn. Interim direction, if any, shall stand vacated.
03. CM No. 7013/2025 is accordingly disposed of.
(Wasim Sadiq Nargal) Judge SRINAGAR:
29.10.2025 "HAMID"