Mohd. Sultan vs State Of J&K And Another
2021 Latest Caselaw 1109 j&K

                                                                               Sr. No. 51



         HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                          AT JAMMU
                                           OWP No. 719/2015


  Mohd. Sultan                                                .....Appellant/Petitioner(s)

                                    Through :- None.

                             v/s

  State of J&K and another                                             .....Respondent(s)

                                    Through :- Mr. Raman Sharma, Advocate


  CORAM:
              HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                        ORDER

This petition is disposed of with a direction to the petitioner to

avail appropriate remedy as available under law in terms of judgment of the

Supreme Court in Sakiri Vasu v State of U. P. and others, AIR 2008 SC 907.

(Rajnesh Oswal) Judge Jammu 14.09.2021 Rakesh

Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No