Jammu & Kashmir High Court - Srinagar Bench
Mohammad Rafiq Kasab And vs Union Territory Of Jammu And on 26 November, 2024
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
S.No.13
Regular List
IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) 1951/2024
MOHAMMAD RAFIQ KASAB AND ...Petitioner(s)/Appellant(s)
ANR.
Through: Ms. Asima Rashid, Advocate
Vs.
UNION TERRITORY OF JAMMU AND ...Respondent(s)
KASHMIR (REVENUE) AND ORS.
Through: Mr. Jehangir Ahmad Dar, GA
CORAM:
HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
26-11-2024 Due to paucity of time, the matter could not be heard today. Keeping in view urgency in the matter, list on 11th December, 2024.
;
In the meantime, interim direction, if any, subsisting as on date shall remain in operation till next date of hearing before the Bench.
(WASIM SADIQ NARGAL) ;
JUDGE SRINAGAR:
26-11-2024 Mubashir