Jammu & Kashmir High Court - Srinagar Bench
M/S Syed Aali Filling Station vs Union Territory Of J&K And Ors on 25 January, 2025
Serial No. 06
Supplementary-1 Cause List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP (C) No. 171/2025
CM No. 340/2025
M/S Syed Aali Filling Station
... Petitioner(s)
Through: -
Mr Bilal Ahmad Khan, Advocate.
V/s
Union Territory of J&K and Ors.
... Respondent(s)
Through: -
Mr Hakeem Aman Ali, Dy. AG.
[Through Virtual Mode] CORAM:
HON'BLE MR JUSTICE RAJESH SEKHRI, JUDGE.
(ORDER) 25.01.2025 Notice in the main Petition as well as in the connected CM.
Mr Hakeem Aman Ali, the learned Deputy Advocate General, enters appearance through Virtual Mode and accepts notice on behalf of the Respondents. He shall file Response within one week positively, failing which the prayer of the Petitioner for grant of interim relief shall be considered on the next date of hearing.
List again on 10th of February, 2025.
(RAJESH SEKHRI) JUDGE SRINAGAR January 25th, 2025 "TAHIR"
Tahir Manzoor Bhat I attest to the accuracy and authenticity of this document