Jammu & Kashmir High Court - Srinagar Bench
Dilshada Akhtar Wani vs Sheikh Tehseen Mustaffa & Anr on 30 September, 2020
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 203
AFTER NOTICE CAUSELIST
(Through Virtual Mode )
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
CPSW No. 264/2009
Dilshada Akhtar Wani.
...Petitioner(s)
Through: Mr Z.A. Qureshi, Senior Advocate with
Ms Rehana Fayaz, Advocate.
vs
Sheikh Tehseen Mustaffa & Anr.
...Respondent(s)
Through: Mr M.A. Chashoo, AAG.
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
ORDER
30.09.2020 This matter is listed in 'After Notice Cause List', which list is not being taken up as per the circular instructions of Registrar General, in view of outbreak of COVID-19, pandemic, however, on mention the matter is taken up for consideration with permission of the Bench.
Respondents shall update the compliance within a period of two weeks. List again on 23rd of October, 2020.
(Ali Mohammad Magrey) Judge SRINAGAR:
30.09.2020 "Hamid"ABDUL HAMID BHAT 2020.09.30 12:13 I attest to the accuracy and integrity of this document