Jammu & Kashmir High Court - Srinagar Bench
Ut Of J&K vs Ghulam Hassan Kamal on 5 September, 2022
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
S. No. 35
Regular Cause List
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CrLM No. 387/2022 in
CrLA (AS) No. 15/2022
UT of J&K ...Petitioner(s)
Through: None.
Vs.
Ghulam Hassan Kamal ...Respondent(s)
Through: Mr Asif, Advocate vice
Mr M. A. Rathore, Advocate.
CORAM:
HON'BLE MR JUSTICE WASIM SADIQ NARGAL, JUDGE.
ORDER
05.09.2022 Learned proxy counsel for the respondent submits that response has been filed.
Adjourned due to absence of arguing counsel for the petitioner. However, it is made clear that no further adjournment shall be granted on next date of hearing.
List on 20.09.2022.
(WASIM SADIQ NARGAL) JUDGE SRINAGAR 05.09.2022 Ishaq