ABDUL MAJID BHAT Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) An application bearing CM No. 2766/2025 has been preferred by the applicant/petitioner for placing on record the photocopy of S.O 183 of 2020 dtd. 2/6/2020 in compliance to order dtd. 30/4/2025 passed by this Court in WP(C) No. 960/2025.

(2.) For the reasons stated in the application coupled with what has been argued by the learned counsel for the applicant/petitioner, the same is allowed and the photocopy of SO accompanying the application is taken on record, with all just exceptions.

(3.) CM No. 2766/2025 is accordingly disposed of.