State vs Parshotam Singh And Anr
2022 Latest Caselaw 1480 j&K

                                                                      Sr. No. 43


        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

                                           CRAA No. 31/2015

State                                               .....Appellant(s)/Petitioner(s)
                      Through: None

                 Vs

Parshotam Singh and anr.                                       ..... Respondent(s)

                      Through: Mr. Dharamvir, Advocate.

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
       HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
                        ORDER

Learned counsel for the respondents is short of brief.

The memo of appeal and the judgment be provided to learned

counsel appearing for the respondents in digitized form in the pen-drive to be

provided by them to the Registry.

List on 01.12.2022.

                            (Puneet Gupta)                (Rajnesh Oswal)
                                   Judge                         Judge
Jammu
20.10.2022
Tarun