Jammu & Kashmir High Court - Srinagar Bench
Mohammad Shafi Dar vs U.T Of J&K And Ors on 15 July, 2022
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
S. No. 15
Regular
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) 173/2021
CM 668/2021
Mohammad Shafi Dar ...Petitioner(s)
Through: Mr. Syed Abid, Advocate Vice,
Ms. Shahnaz Rahim, Advocate
Vs.
U.T of J&K and Ors. ...Respondent(s)
Through: Ms. Asifa Padroo, AAG.
CORAM:
HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
15.07.2022 Having regard to the nature of the dispute raised in this petition it would be appropriate to direct the petitioner as also his wife namely Arjumand Ayoub Najar, to appear before the Inspector General of Police, Kashmir Zone, Srinagar, in case they have not been able to amicably settle their dispute.
Needless, to say that in case they approach the Inspector General of Police, Kashmir Zone, Srinagar, the matter shall be amicably settled. This direction has been passed having regard to the fact that both the petitioner and his wife are the employees of the Police working under Inspector General of Police, Kashmir Zone, Srinagar.
Petition disposed of, accordingly (SANJEEV KUMAR) JUDGE SRINAGAR 15.07.2022 "Mir Arif"