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Ashok Kumar Padha vs State Of J&K And Others
2021 Latest Caselaw 1717 j&K

Citation : 2021 Latest Caselaw 1717 j&K
Judgement Date : 21 December, 2021

Jammu & Kashmir High Court
Ashok Kumar Padha vs State Of J&K And Others on 21 December, 2021
                                                                        Sr. No. 10

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
CJ Court

Case: OWP No. 822 of 2016
      c/w
      OWP No. 290 of 2016

Ashok Kumar Padha                                       .....Appellant/Petitioner(s)

                                Through :- Sh. Vikram Sharma, Sr. Advocate with
                                           Sh. Sachin Dev Singh, Advocate in
                                           OWP No. 822/2016
                                           Sh. Abhinav Sharma, Sr. Advocate with
                                           Sh. Vishal Sharma, Advocate in
                                           OWP No. 290/2016

                          v/s

State of J&K and others                                          .....Respondent(s)

                                Through :- Sh. S.S. Nanda, Sr. AAG for R-1 to 5
                                           Sh. Adarsh Sharma, Advocate for R-6


      CORAM:
      HON'BLE THE CHIEF JUSTICE
      HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                   ORDER

Heard Sh. Vikram Sharma and Sh. Abhinav Sharma, senior counsel for

the petitioners and Sh. S.S. Nanda, Senior Additional Advocate General & Sh.

Adarsh Sharma, learned counsel for the respondents.

Judgment reserved.



                     (JAVED IQBAL WANI)                 (PANKAJ MITHAL)
                                JUDGE                    CHIEF JUSTICE
JAMMU
21.12.2021
SUNIL-I
 

 
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