Mohammad Shoaib Darial vs Union Territory Of Jammu & Kashmir
2023 Latest Caselaw 1309 j&K/2

                                                                Serial No. 09
                                                             Regular Cause List

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR


                        CrlA (D) No. 09/2019 c/w
                        Crl Ref (L) No. 01/2019



Mohammad Shoaib Darial
                                                            ... Appellant(s)
                               Through: -
                         Ms Nida Nazir, Advocate.
                                V/s
Union Territory of Jammu & Kashmir
                                                           ... Respondent(s)

Through: -

Mr Abdul Rashid Malik, Sr. AAG. CORAM:

Hon'ble Mr Justice Tashi Rabstan, Judge Hon'ble Mr Justice Rahul Bharti, Judge (ORDER) 12.10.2023

Mr Abdul Rashid Malik, the learned Senior Additional Advocate General, representing the Respondents, submits that he is disable to appear in the matter in view of the fact that the impugned judgment in the present appeal has been passed by him in the capacity of the then Principal District & Sessions Judge, Srinagar.

In view of above, this matter is adjourned. List on 16th of November, 2023.

Registry to send a copy of this order to the office of learned Advocate General for making arrangement of some other Government Counsel to contest this case on behalf of the respondent-Union Territory.

                            (Rahul Bharti)                (Tashi Rabstan)
                               Judge                           Judge
SRINAGAR
October 12th, 2023
"TAHIR"