Neelam Kour vs State Of J&K And Others
2021 Latest Caselaw 894 j&K

                                                        h475




                                                                                     S.No.205

                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU

                                                                        SWP No.354/2009


               Neelam Kour                                                     ...Petitioner(s)

                                              Through:- Ms. Surinder Kour, Sr. Advocate
                                                        with Mr. Sunil Kumar, Advocate
                          V/s
               State of J&K and others                                       ...Respondent(s)
                                            Through:- None

              Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                                      JUDGMENT

Objections on behalf of the respondents have been filed. However, the matter could not be considered due to non-availability of learned counsel representing the respondents.

Await appearance of learned counsel for the respondents. List again on 22.10.2021.

(Sanjeev Kumar) Judge

Jammu 13.08.2021 Vinod.

VINOD KUMAR 2021.08.16 11:55 I attest to the accuracy and integrity of this document