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High Court Of Jammu & Kashmir And ... vs Ut Of J&K
2023 Latest Caselaw 1121 j&K

Citation : 2023 Latest Caselaw 1121 j&K
Judgement Date : 30 May, 2023

Jammu & Kashmir High Court
High Court Of Jammu & Kashmir And ... vs Ut Of J&K on 30 May, 2023
                                                                                 15

    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU
                                                         Crl A(D) No. 03/2020
                                                         c/w
                                                         Crl A (D) No. 02/2020
Aaqib Ahmed Mir                                      .....Appellant(s)/Petitioner(s)

q
                       Through: Ms. Veenu Gupta, Advocate.
                  vs
UT of J&K                                                      ..... Respondent(s)
                       Through: Mr. Amit Gupta, AAG
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
       HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
                                     ORDER

30.05.2023 Vide order dated 15.05.2023, a direction was issued by this court to list Crl A(D) No.3/2023 along with Crl A(D) No.2/2023. It was also directed that another appeal bearing Crl A(D) No. 5/2023 arising out of the same judgment, which is stated to be pending before the Srinagar Wing of the High Court, be also listed with the aforesaid two appeals through video conferencing. It seems that Hon'ble the Chief Justice has vide endorsement dated 26.05.2023 granted permission for listing of all three appeals together. However, the Registry has not listed the appeal pending before the Srinagar wing along with these appeals. Let the needful be done on next date of hearing.

Learned counsel for the respondent-State has submitted that appellant- Bharat Bhushan has expired during pendency of the appeal. He is directed to produce death certificate of the said appellant on next date of hearing.

In the meantime, the Registry is directed to prepare paper book and furnish copies thereof to learned counsel for the parties.

Re-notify on 13.07.2023

A copy of this order be sent to Registrar Judicial, Srinagar Wing for compliance.

                                   (Rajesh Sekhri)               (Sanjay Dhar)
                                       Judge                         Judge

Jammu
30.05.2023
Abinash
 

 
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