Abdul Qayoom Khanday vs Ut Of J&K
2023 Latest Caselaw 2380 j&K

                                                                    Sr.No. 42


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU

                                                  Crl A(S) No. 8/2023
                                                  CrlM No. 1101/2023

Abdul Qayoom Khanday                                                .... Petitioner(s)

                    Through :- Mr. Rupak Ratta, Advocate.

         V/s

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


                    Through :- Ms. Shazia Asaf, Advocate vice
                               Mr. Dewakar Sharma, Dy. AG.
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                     ORDER

21.10.2023.

CM No. 1101/2023

For the reasons stated therein the application coupled with submission

made by the bar, the present application is allowed. Requirement for filing

certified copy of the impugned judgment is dispensed with for the time being.

However, learned counsel for the appellant shall file the certified copy of the

impugned judgment within a period of two weeks.

CrlA(S) No.8/2023

Record stands received.

Registry to prepare the paper-book and furnish a copy thereof to

learned counsel for the parties.

List along with Crl A(S) No. 07/2023 on 18.12.2023.

(Rajesh Sekhri) Judge

Jammu:

21.10.2023.

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