Jammu & Kashmir High Court - Srinagar Bench
Mohammad Rafiq Kasab And Anr vs Union Territory Of Jammu And on 24 March, 2025
Author: Rahul Bharti
Bench: Rahul Bharti
Serial No. 191
Supply. List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CM No. 1552/2025 In
WP (C) in 1951/2024
Mohammad Rafiq Kasab And Anr. ... Petitioner(s)
Through: Ms. Asma Rahid, Advocate.
Vs.
Union Territory of Jammu and ...Respondent(s)
Kashmir (Revenue) and Ors.
Through: None
CORAM:
HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE.
ORDER
24.03.2025
1. Through the medium of application CM No. 1552/2025, the petitioner is seeking preponement of the case on account of a long date given as the case is posted for 4th June, 2025.
2. Reasonable cause is made out for preponement of the case, hence, the application is allowed and the next date of hearing fixed in the main case is ordered to be preponed to 9th of April, 2025. CM No. 1552/2025 disposed of, accordingly.
3. List the main case on 9th April, 2025.
(RAHUL BHARTI) JUDGE SRINAGAR:
24.03.2025 "Shoaib"