Qazi Aftab Ahmad vs State Of J&K & Ors
2022 Latest Caselaw 470 j&K/2

Citation : 2022 Latest Caselaw 470 j&K/2
Judgement Date : 26 April, 2022

Jammu & Kashmir High Court - Srinagar Bench

Qazi Aftab Ahmad vs State Of J&K & Ors on 26 April, 2022

                                                              Sr. No. 51

           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT SRINAGAR
                                 SWP No. 847/2008
Qazi Aftab Ahmad                                     ...Petitioner(s)/Appellants.
                  Through: Mr. B. A. Bashir, Sr. Advocate with
                           Ms. Asifa Bijli, Advocate.
                 Vs.
State of J&K & Ors.                                           ....Respondent(s)
                  Through: Mr. Aliyas Nazir Laway, GA vice
                           Ms. Asifa Padroo, AAG

CORAM: HON'BLE MR. JUSTICE M. A. CHOWDHARY, JUDGE

                                    ORDER

26.04.2022 Heard.

Reserved for Judgment.

(M. A. CHOWDHARY) JUDGE Srinagar 26.04.2022 "Abdul Rashid"

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