Citation : 2021 Latest Caselaw 130 j&K/2
Judgement Date : 16 February, 2021
S. No. 203
Advance List.
IN THE HIGH COURT OF JAMMU AND KASHMIR AT
SRINAGAR
LPA no. 190/2017
MP no. 1/2017
Firdous Ahmad Dar ....Appellant(s)
Through: Mr. M. M. Dar, Advocate
v/s
State of J&K & ors. ...Respondent(s)
Through: Mr. Shah Aamir, AAG with
Ms. Sharaf Wani, Asstt.counsel
CORAM:
HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
16.02.2021
Learned counsel for the respondents produced copy of the judgement
dated 09.10.2017 passed in LPA no. 170/2017 and LPAOW no. 171/2017
and submits that the issue involved in the present appeal is similar to one
raised in the abovementioned appeals which have been dismissed.
The present appeal is also dismissed on the same observations made in
the judgment dated 9.10.2017 passed in LPA no. 170/2017 and LPAOW no.
1712017.
(SANJAY DHAR) (TASHI RABSTAN)
JUDGE JUDGE
Srinagar
16.02.2021
YASMEEN, PS
YASMEEN RASHID
2021.02.23 10:57
I attest to the accuracy and
integrity of this document
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