Ut Of J&K vs Basharat Ahmed And Ors
2023 Latest Caselaw 963 j&K

                                                                     Sr. No. 19
    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU
                                                         Crl A(D) No. 6/2023
                                                         CrlM No. 243/2023

UT of J&K                                            .....Appellant(s)/Petitioner(s)


                       Through: Ms. Monika Kohli, Sr. AAG

                 Vs


Basharat Ahmed and ors.                                           ..... Respondent(s)

                       Through: Mr. Ajaz Chowdhary, Advocate


Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
       HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
                                     ORDER

15.05.2023

Learned counsel for the respondent has submitted that the

impugned order is not appealable in view of the judgment passed by the

Division Bench of this Court.

Learned counsel for the appellant seeks sometime to have

instructions in the matter. At her request, adjourned.

List on 02.06.2023.

                           (Rajesh Sekhri)                       (Sanjay Dhar)
                                Judge                                 Judge



Jammu
15.05.2023
Neha