Jammu & Kashmir High Court - Srinagar Bench
Robkar vs Dr. Mushtaq Ahmad Shah on 3 February, 2023
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
S. No. 11
Regular
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CPC 1/2010
Robkar ...Petitioner(s)
Through:
Vs.
Dr. Mushtaq Ahmad Shah ...Respondent(s)
Through: None
CORAM:
HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
03.02.2023 There is no representation on behalf of the respondent. Let the presence of respondent be secured by issuing bailable warrants in the sum of Rs. 20,000/- to be executed through SSP concerned.
List on 18.03.2023.
(WASIM SADIQ NARGAL) JUDGE SRINAGAR 03.02.2023 "Mir Arif"