Brij Bhushan Sharma vs State Of J&K And Others
2021 Latest Caselaw 795 j&K/2

                                                                             S. No. 206
                                                                       After Notice Causelist


                     IN THE HIGH COURT OF J&K AND LADAKH
                                                AT SRINAGAR




                                            Case: 561 17/2010

           Brij Bhushan Sharma
                                                                ... Petitioner/Appellant(s)
           Through: Mr. A. H. Naik, Sr. Advocate with
                    Mr. Zia, Advocate

                                          V/s
           State of J&K and others
                                                                        ... Respondent(s)

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


           CORAM: HON'BLE THE CHIEF JUSTICE
                  HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                 ORDER

26.07.2021

Learned counsel for the parties are allowed a week's time to bring on record the judgment of acquittal.

List on 11.8.2021.

(SANJAY DHAR) (PANKAJ MITHAL) JUDGE CHIEF JUSTICE

Srinagar 26-07-2021 N Ahmad

NISSAR A BHAT 2021.07.26 17:17 I attest to the accuracy and integrity of this document