State Of J&K vs Ishya Rani
2021 Latest Caselaw 666 j&K

                                           205h47 5




                                                                       S.No.205

                   HIGH COURT OF JAMMU AND KASHMIR
                              AT JAMMU

                                                        CONCR No. 72/2015


State of J&K                                                        ...Applicant(s)

                                 Through:- None.
             V/s
Ishya Rani                                                        ...Respondent(s)
                               Through:- None

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


                                          ORDER

This is an application seeking condonation of delay.

While going through the record of the file, the judgment

against which the appeal is sought to be filed has been passed by me,

therefore, Registry is directed to list the same before some other Bench

after obtaining orders from Hon'ble the Chief Justice.

List on 09.08.2021.

(Vinod Chatterji Koul) Judge

Jammu 06.07.2021 Paramjeet.