S Gurmeet Singh vs Ut Of J & K & Anr
2023 Latest Caselaw 836 j&K

                                                                     Sr.No. 03


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU

                                                    CrlM No. 1454/2022 in
                                                    CRM (M) No. 132/2020

S Gurmeet Singh                                             ....Petitioner/Appellant(s)

                   Through :- Mr. Rupak Ratta, Advocate

         V/s

UT of J & K & Anr.                                                  ....Respondent(s)

                   Through :- Mr. P D Singh, Dy. AG
Coram: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
                                    ORDER

01.05.2023

CrlM 1454/2022

The applicant through the medium of this application seeks

rectification in the judgment dated 10.12.2021 passed by this Court in case titled

"S. Gurmeet Singh vs. UT of J & K & Anr.".

Heard.

Issue notice to the respondents.

Mr. P D Singh, learned Dy. AG accepts notice on behalf of the official

respondent. He seeks and is granted three weeks' time to file response to the

application.

Now, notice shall go to private respondent only, returnable within two

weeks, subject to filing of requisites within one week.

List on 29.05.2023.

(MA Chowdhary) Judge

Jammu:

01.05.2023 Manan