Jammu & Kashmir High Court - Srinagar Bench
Ghulam Nabi Bhat And Ors vs Union Territory Of J And K And Ors on 4 November, 2022
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
S. No. 78
Regular list
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) 1213/2022, CM(2979/2022)
c/w
(i) WP(C) 495/2022, CM(1227/2022), CM(1885/2022)
(ii) WP(C) 501/2022 CM(1236/2022)
GHULAM NABI BHAT AND ORS ...Petitioner(s)
Through: Mr. Parvaiz Wani, Adv.
Mr. M. Sultan, Adv.
Vs
UNION TERRITORY OF J AND K AND ORS ...Respondent(s)
Through: Mr. Hilal Ahmad Wani, AAG
Mr. Bikramdeep Singh, Dy. AG
Mr. Moomin Khan, Adv.
Mr. Rais Ud Din Ganaie, Dy. AG
CORAM:
HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
04.11.2022 WP (C) 1213/2022 For petitioners: None For respondents: Mr. Hilal Ahmad Wani, AAG for R 1 to 5 Mr. Hilal Ahmad Wani, learned AAG seeks and is granted four weeks' time for filing reply with advance copy to the other side.
Steps for service upon respondent Nos. 6 to 8 have not been taken. Learned counsel for the petitioners is directed to take requisite steps for effecting service upon respondent Nos. 6 to 8 within two weeks.
List on 16.12.2022.
WP (C) 495/2022 For petitioners: Mr. Parvaiz Wani, Adv. For respondents: Mr. Hilal Ahmad Wani, AAG for R 1,3,5,6 & 8 to 10 Mr. Bikramdeep Singh, Dy. AG for R 2 Mr. Moomin Khan, Adv. for R 4 Mr. Rais Ud Din Ganaie, Dy. AG for R 7 Reply has not been filed.
Learned counsel for the respondents seek and are granted four weeks' time for filing reply.
List as above.
Interim direction, if any, in force shall continue till next date before the Bench.
WP (C) 501/2022 For petitioners: Mr. M. Sultan, Adv. For respondents: Mr. Hilal Ahmad Wani, AAG for R 1,3, 5 to 9 Mr. Moomin Khan, Adv. for R 4 Mr. Bikramdeep Singh, Dy. AG for R 2 Reply has not been filed.
Learned counsel for the respondents seek and are granted four weeks' time to file reply.
List as above.
(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 04.11.2022 AAMIR