State Of J&K & Ors vs Nazir Ahmad Bhat
2021 Latest Caselaw 50 j&K/2

                                                                                     Sr. No. 213


                                HIGH COURT OF JAMMU AND KASHMIR
                                        (Srinagar Bench - DB)
                                     (Through video conference from Jammu)

                                                                 LPA 152/2019
                                                                 CM 4331/2019

                                                                 (Through video conference)

            State of J&K & ors.                                     .....Petitioner(s)/Appelant(s)

                                               Through :- Mr. B.A. Dar, Sr. AAG

                                         V/s

            Nazir Ahmad Bhat                                                   .....Respondent(s)

                                               Through :-

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

                                                   ORDER

Issue notice. Steps for service to be taken within a period of one week.

List on 05.04.2021.

Meanwhile, subject to objections from other side and till next date of

hearing before the Bench, the operation of impugned judgment shall stay.

            JAMMU                                (SANJAY DHAR)          (TASHI RABSTAN)
            04.02.2021                                  JUDGE                    JUDGE
            (Anil Sanhotra)




ANIL SANHOTRA
2021.02.09 11:29
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