Madan Lal Aggarwal vs
2021 Latest Caselaw 1018 j&K

                                                                  S. No.56
                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU

                                                  OWP No. 700/2012



Madan Lal Aggarwal                                   ...Appellant/Petitioner(s)

                     Through :- Ms. Veenu Gupta, Adv.
                    v/s
                    <




't
     State of J&K and others                                 .....Respondent(s)

                    Through :- Mr. Raman Sharma, AAG for R-1,2, 4 & 5
                               Mr. S. S. Nanda, Sr. AAG for R-3.


Coram:          HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE



                                     ORDER

Learned counsel for the petitioner submits that in most of the FIRs

which are the basis of revocation of license, the petitioner has been acquitted and,

therefore, she would like to place on record judgments of acquittal. May do so

within two weeks

List on 20.09.2021.

(SANJEEV KUMAR) JUDGE JAMMU 02.09.2021 Paramjeet