M/S Star Pharmaceuticals vs
2021 Latest Caselaw 485 j&K

                                                                  S. No.205
                HIGH COURT OF JAMMU AND KASHMIR
                              AT JAMMU

                                               SLA No. 74/2017
                                               c/w
                                               CRAA No. 35/2017
                                               (Through Video Conferencing)

     M/s Star Pharmaceuticals                                   ...Petitioner(s)

                    Through :- Mr. Sudesh Sharma, Advocate
                   v/s
                     <




't
     Sanjeev Kumar                                       .....Respondent(s)

                    Through :- None.


Coram:          HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                       ORDER

Despite service, nobody has appeared on behalf of respondent.

I have heard learned counsel for the petitioner and perused the

impugned judgment as well as the record of the trial Court.

A case for grant of leave to file an appeal is made out. The

application is allowed and the petitioner is permitted to file appeal against the

impugned judgment.

CRAA No. 35/2017

Notice for admission be issued to the respondent through concerned

Police Station.

List on 19.07.2021.

(SANJAY DHAR) JUDGE JAMMU 16.04.2021 Paramjeet