Jammu & Kashmir High Court
Ali Johar vs Ut Of J&K And Others on 1 March, 2023
Author: Sanjay Dhar
Bench: Sanjay Dhar
Sr. No. 1
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(Crl) No. 20/2021
CrlM No. 636/2021
Ali Johar .....Appellant(s)/Petitioner(s)
q
Through: Mr. M. Tariq Mughal, Advocate
vs
UT of J&K and others ..... Respondent(s)
Through: Mr. Pawan Dev Singh, Dy. AG
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
The respondents in their counter affidavit have placed reliance upon order dated 08.04.2021 passed by the Supreme Court in IA No. 38048/2021 in WP(Civil) No. 793/2017 titled, 'Mohd. Salimullah and Anr. Vs. UOI and Ors.' It appears that in terms of the said order, the Supreme Court has declined the relief prayed in IA No. 38048/2021 in the case of Rohingyas of Jammu but it is not clear as to what relief was prayed in the said application.
In order to ascertain as to what relief has exactly been declined by the Supreme Court, learned counsel for the respondents is directed to place on record the copy of IA No. 38048/2021.
List on 20.04.2023.
(SANJAY DHAR) JUDGE Jammu 01.03.2023 Neha