State Of J&K vs
2021 Latest Caselaw 507 j&K

                                                                    S. No.204
                HIGH COURT OF JAMMU AND KASHMIR
                              AT JAMMU


                                                SLA No. 124/2014
                                                c/w
                                                CRAA No. 115/2014
                                                (Through Video Conferencing)


     State of J&K                                                  ...Petitioner(s)

                     Through :- Mr. Vishal Bharti, Dy. AG
                    v/s
                     <




't
     Bal Krishan and others                                     .....Respondent(s)

                    Through :- Mr. Sachin Sharma, Advocate


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


                                       ORDER

Learned counsel for the petitioner seeks short adjournment so as to

enable him to have instructions as to whether the appeal filed by the State against

the impugned judgment of the trial Court is required to be amended.

Adjourned at his request. List on 22.07.2021.

(SANJAY DHAR) JUDGE JAMMU 23.04.2021 Paramjeet