Jammu & Kashmir High Court - Srinagar Bench
Mohammad Rafiq Mochi And Others vs Union Territory Of Jk And Others on 16 April, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
S. No. 123
Admission (Supp)
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
CM no. 2223/2021 in
WP (C) no. 751/2021
CM no. 2224/2021
(Virtual mode)
Mohammad Rafiq Mochi and others
.... Petitioner(s)
Through: Mr M. A. Beigh, Advocate
V/s
Union Territory of JK and others
... Respondent(s)
Through: Mr Mohsin Qadri, Sr. Advocate with
Mr Mohammad Tahseen, Advocate
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge
ORDER
16.04.2021 CM no. 2223/2021 On the grounds taken in the CM, coupled with the submissions made, the application is allowed and the requirement of affixing the court fee in the shape of stamps is dispensed with for the time being. The needful shall be done as and when the court switches to physical hearing of the cases.
CM disposed of.
WP (C) no. 751/2021Notice is waived by Mr Mohsin Qadri, learned senior advocate. Objections within two weeks. List along with WP (C) no. 499/2021 on 3rd May, 2021.
(Ali Mohammad Magrey) Judge Srinagar 16.04.2021 Amjad Lone PS AMJAD AHMAD LONE 2021.04.17 15:21 I attest to the accuracy and integrity of this document