State Of J And K And Anr vs Ghulam Nabi Gojri
2021 Latest Caselaw 222 j&K/2

                                                                             S.No. 204
                                                                          After Notice List


                               HIGH COURT OF JAMMU AND KASHMIR
                                         AT SRINAGAR
                                                           LPAHC 4/2018


           STATE OF J AND K AND ANR
                                                                    ...Appellant(s)

                                       Through: Mr. Mir Suhail, AAG vice Mr.B.A.Dar, Sr.AAG.
                                             V/s
           GHULAM NABI GOJRI
                                                                  ...Respondent(s)
                                       Through: None.

           Coram: HON'BLE MR. JUSTICE ALI MOHAMMAD MAGREY, JUDGE
                  HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                                   ORDER

Learned counsel for the appellants shall seek instructions qua implementation of the judgment impugned by next date.

List on 12.03.2021.

                       (VINOD CHATTERJI KOUL)           (ALI MOHAMMAD MAGREY)
                                JUDGE                           JUDGE
           Srinagar
           24.02.2021
           Muzammil.Q




MUZAMIL QADIR
2021.02.24 15:51

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