ZULAYA KHAN Vs. STATE OF J&K.

JUDGEMENT

(1.) By this motion, the applicants/ Petitioners are seeking preponing of the next date of hearing fixed in the main Petition as 4th of February, 2022.

(2.) In view of the fact that this application has remained on board before the Court for quite some time now from the date of its filing viz. 25th of November, 2021, coupled with the consensus of the learned Counsel for the parties, this application is disposed of by providing that the main case shall come up for consideration on the appointed date fixed therein.

(3.) CM disposed of accordingly.