Ram Kumar vs State Of J&K And Others
2021 Latest Caselaw 1043 j&K

                                        h475




                                                                   S.No.41
               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU

                                                  MA No.99/2016
                                                  IA No.1/2016

Ram Kumar                                                    ...Appellant(s)
                             Through:- Mr. L.K.Sharma, Sr. Advocate with
                                       Mr. Shwait Khajuria, Advocate
         V/s
State of J&K and others                                       ...Respondent(s)
                            Through:- None
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                      ORDER

Learned Senior Counsel appearing for the appellant submits that suit out of which the impugned order has arisen, has been finally heard by the learned trial court and the judgment is likely to be delivered within a short period of time.

At his request, the matter is adjourned, to be listed on 6 th October, 2021.

Meanwhile, interim directions to continue.

(Sanjay Dhar) Judge

Jammu 06.09.2021 Vinod.