Jammu & Kashmir High Court
Union Of India vs Mohd. Hanief on 3 September, 2021
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Serial No. 39
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
FAO (WC) No. 3/2020
CM Nos. 1433 & 1434/2020
Union of India ...Appellant(s)/Petitioner(s)
Through:- Mr. Vishal Sharma, Advocate
v/s
Mohd. Hanief ...Respondent(s)
Through:-
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
Fresh steps in terms of order dated 23.07.2021 have not been taken by the counsel for the appellant.
Further two weeks' time is granted for taking steps.
List on 01.10.2021.
(JAVED IQBAL WANI) JUDGE Jammu 03.09.2021 SUNIL-I