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Vidhya Sagar Sharma And Ors vs State Of J&K And Ors
2023 Latest Caselaw 180 j&K

Citation : 2023 Latest Caselaw 180 j&K
Judgement Date : 7 February, 2023

Jammu & Kashmir High Court
Vidhya Sagar Sharma And Ors vs State Of J&K And Ors on 7 February, 2023
                                                                    Sr. No. 30

                    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                  AT JAMMU

                                                                 LPA No. 77/2019


Vidhya Sagar Sharma and Ors                                ....Petitioner(s)/Appellant(s)

                        Through :- Ms. Arushi Shukla, Advocate

              V/s

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


                       Through :-   Mrs. Monika Kohli, Sr. AAG


CORAM: HON'BLE THE CHIEF JUSTICE (ACTING)
                HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                       ORDER

Learned counsel for the respondents seeks and is granted four weeks'

time to go through the judgment which is referred by the learned counsel for the

petitioners.

List on 09.03.2023.

(Moksha Khajuria Kazmi)) (Tashi Rabstan) Judge Chief Justice (Acting) Jammu:

07.02.2023 Javid Iqbal

 
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