Bharat Bhushan vs State Of J&K
2023 Latest Caselaw 511 j&K

                                                                      Sr. No. 37


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

                                                  CRA No. 6/2011
                                                  IA No. 7/2011

Bharat Bhushan                                   .....Appellant(s)/Petitioner(s)


q
                       Through: Mr. Kuldip Kumar Parihar, Advocate
                  vs
State of J&K                                                ..... Respondent(s)
                       Through: Ms. Monika Kohli, Sr. AAG


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

                                   ORDER

Learned counsel for the appellant seeks some time to peruse the

judgment of the Supreme Court, titled, Neeraj Dutta vs State.

Time is granted.

List on 20.04.2023.

(RAJNESH OSWAL) JUDGE

Jammu 16.03.2023 Rakesh