Ghulab Nabi Bhat vs Ut Of Jammu And Kashmir And Another
2022 Latest Caselaw 174 j&K

                                                                      Sr. No.6

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU
                     (through virtual mode)


                                                   Crl A (D) No. 6/2020
                                                   CrlM No.272/2020

Ghulab Nabi Bhat                                                  ..... appellant (s)

                                Through :- Mr. Prince Khanna Advocate

                          V/s

UT of Jammu and Kashmir and another                             .....Respondent(s)

                                Through :- Mr. Amit Gupta AAG.

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


                                    ORDER

Record from the trial Court has not been received.

Learned counsel for the appellant submits that that there are two

other connected appeals arising out of the impugned judgment and probably

the trial Court record summoned by this Court is appended with those appeals.

Be that as it may, Registry shall trace out the record and if the same is received,

shall prepare the paper book if not already prepared and provide copies thereof

to learned counsel appearing for the parties.

List on 06.04.2022.

                    (MOHAN LAL)                      (SANJEEV KUMAR)
                        JUDGE                             JUDGE
Jammu
11.02.2022
Sanjeev