Jammu & Kashmir High Court - Srinagar Bench
Ghulam Nabi Reshi vs Jammu And Kashmir Special Tribunal ... on 2 March, 2021
Author: Puneet Gupta
Bench: Puneet Gupta
S.No. 201
After Notice CauseList
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
OWP 286/2003 IA(14/2003[489/2003]) IA(13/2003[826/2003])
GHULAM NABI RESHI
...Petitioner(s)
Through: Mr. Mian Muzaffar, Advocate.
V/s
JAMMU AND KASHMIR SPECIAL TRIBUNAL SRINAGAR AND OTHERS
...Respondent(s)
Through: None.
Coram: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
ORDER
Learned counsel for the petitioner submitted that he does not want to press the present petition, as such, may be dismissed.
Dismissed as not pressed along-with all connected applications.
(PUNEET GUPTA) JUDGE Srinagar 02.03.2021 Muzammil.Q MUZAMIL QADIR 2021.03.03 11:02 I attest to the accuracy and integrity of this document