Issue Notice To The Respondent. ... vs .
2022 Latest Caselaw 1879 j&K/2

                                                    S. No. 47
                                                    Supplementary List
     IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR
                             CrlA(S) 8/2022
                             CrlM 1316/2022

Abdul Aziz Wagay                                            ...Appeallant(s)

Through: Mr M. A. Qayoom, Advocate.
                                   Vs.
Union Territory of J & K                                    ...Respondent(s)

Through:

CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                ORDER

31.10.2022

CrlA(S) 8/2022 Issue notice to the respondent. Notice be sent to the respondent through Ms Asifa Padroo, learned AAG. Learned counsel for the Appellant shall furnish copy of Memo of Appeal to Ms Asifa Padroo. CrlM 1316/2022 Issue notice of this application to the respondent through Ms Asifa Padroo, learned AAG. Learned counsel for the Applicant shall furnish copy of the application to Ms Asifa Padroo, who may file her response by or before next date of hearing.

In the meanwhile, the order of suspension of sentence passed by learned Trial Court, at the time of announcing the judgment, shall remain in operation.

Matter be listed on 06.12.2022.

;

(SANJAY DHAR) JUDGE SRINAGAR 31.10.2022 Hilal Ahmad