Tariq Hussain And Another vs State Of J&K
2023 Latest Caselaw 2173 j&K

                                                              Sr. No. 15


   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT JAMMU


Case:-    CRA No. 61/2012

Tariq Hussain and another                      .....Appellant(s)/Petitioner(s)

                     Through: Mr. M. A. Goni, Sr. Advocate with
                              Mr. Tanzeel Illahi, Advocate

                Vs

State of J&K                                             ..... Respondent(s)

                     Through: Mr. Ramesh Arora, Sr. AAG

Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                  ORDER

(05.10.2023)

Learned counsel for the parties state that the Registry has

not furnished them complete set of paper-book including the copy of

the judgment impugned. Registry to ensure furnishing of complete

set of paper-book including the impugned judgment in every case,

wherever directed by this Court to appearing counsel for the parties.

List on 07.11.2023.

(JAVED IQBAL WANI) JUDGE JAMMU 05.10.2023 Muneesh