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Tek Chand & Ors vs Appellants Except Those Exempted ...
2023 Latest Caselaw 933 j&K

Citation : 2023 Latest Caselaw 933 j&K
Judgement Date : 11 May, 2023

Jammu & Kashmir High Court
Tek Chand & Ors vs Appellants Except Those Exempted ... on 11 May, 2023
                                                                    S. No. 06

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
                                              CRA No. 01/2011

Tek Chand & Ors.                                 ....Petitioner(s)/Appellant(s)

                Through :- Ms. Veenu Gupta , Advocate.
                           Appellant No. 1 is present in person.
         V/s
State of J&K.
                Through :-   Ms. Tejesvini Anand, Advocate vice
                             Mr. Bhanu Jasrotia, Dy. AG.
                             Manpreet Singh Saini, Advocate.

Coram: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
                                  ORDER

Appellants except those exempted are present in person. Mr. Manpreet Singh Saini, learned counsel for the private respondents submits that the private respondents have also filed the appeal bearing Cross Appeal No. 22/2011 against the impugned judgment.

List this matter alongwith Cross Appeal No. 22/2011 on 06.06.2023.

(M A Chowdhary) Judge Jammu 11.05.2023 Ram Krishan

 
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