State Of J&K & Ors vs Ghulam Mohd. Sheikh
2021 Latest Caselaw 656 j&K/2

                                                                                    Sr. No. 2


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


                                                                 CM 3784/2021
                                                                 in CFA 8/2019
                                                                 CM 3935/2019, 3785/2021,
                                                                 3955/2019

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

                                               Through :- Mr. M.A. Chashoo, AAG.

                                         V/s

            Ghulam Mohd. Sheikh                                               .....Respondent(s)

                                               Through :- Mr. M.A. Qayoom, Adv.

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

                                                   ORDER

A. CM 3784/2021

Application, for the reasons detailed therein, is allowed. Applicant shall

do the needful within one week upon removal of the lockdown. Application

disposed of.

B. CM 3785/2021

For the reasons detailed in the application, the same is allowed. Copy of

judgment dated 26.02.2021 passed in MCC No.38/2018 be taken on the record

of RFA No.25/2019.

Application stands disposed of.

            JAMMU                                                      (TASHI RABSTAN)
            28.06.2021                                                          JUDGE
            (Anil Sanhotra)




ANIL SANHOTRA
2021.06.29 10:18

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