Jammu & Kashmir High Court - Srinagar Bench
Hassan Rather And Ors vs Ahsan Rather on 5 February, 2019
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
HIGH COURT OF JAMMU & KASHMIR
AT SRINAGAR
MP No. 02/18;03/18
In swp no. 2671/18 Date of order 05.02.2019
Jaffar Hussain v. State of J&K and ors
Coram:
Hon'ble Mr. Justice Ali Mohammad Magrey, Judge
Appearance:
For Petitioner: Mr. J.A Kawsoosa, adv.
For Respondents: Mr. Sharaf wani vice Mr. R.A Jan, adv.
These applications are filed on behalf of private respondents for seeking vacation of interim order dated 07.12.2018.
Notice waived by Mr. Kawoosa learned counsel for petitioenr. He shall file reply within two weeks. Mr. Kawoosa learned counsel submits that despite order passed by the court for staying the arrangement made in favour of the applicants, they are still continuing.
Mr. Kawoosa submits that a contempt petition has been filed.
Registry to list these applications along with the contempt petition, if any, after three weeks.
(Ali Mohammad Magrey) Judge Srinagar, 05.02.2019 Ayaz, Secretary.