Rajesh Gupta vs State Through Cbi Jammu
2021 Latest Caselaw 783 j&K

                                                                  Sr. No. 202

                   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                   AT JAMMU

                                                         CRR No. 43/2009
                                                         IA No. 23/2009



        Rajesh Gupta                                          ...Petitioner/Appellant(s)
                                          Through: Ms. Sonica Parihar, Advocate vice
                                                   Mr. Sunil Sethi, Sr. Advocate.
                                  v/s


        State through CBI Jammu                                            .... Respondent(s)
                                           Through: Ms. Monika Kohli, Advocate.

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

                                                ORDER

An adjourned is sought on behalf of the petitioner. Adjourned.

The trial court shall proceed with the trial of the case expeditiously but

shall not pass final judgment.

Status regarding the trial be submitted by the next date.

List on 03.11.2021.

(VINOD CHATTERJI KOUL) JUDGE Jammu 30.07.2021 Raj Kumar

RAJ KUMAR 2021.07.31 11:38