Davinder Singh vs State Of J&K
2021 Latest Caselaw 727 j&K

                                         h475




                                                                   S.No.210

                   HIGH COURT OF JAMMU AND KASHMIR
                              AT JAMMU

                                                          CRR No. 72/2014


Davinder Singh                                                  ...Appellant(s)

                                Through:- None.
             V/s
State of J&K                                                  ...Respondent(s)
                               Through:- None

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


                                         ORDER

While going through the record of the file, the judgment

against which this criminal revision is 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 24.08.2021.

(Vinod Chatterji Koul) Judge

Jammu 14.07.2021 Paramjeet.