State Of J&K vs Respondent(S)
2024 Latest Caselaw 1557 j&K

Jammu & Kashmir High Court

State Of J&K vs Respondent(S) on 2 August, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                          Sr. No.08
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

              CRAA No. 25/2009

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

                                          Through: Mr. Amit Gupta, AAG.
                                    Vs

                                                                                      ..... Respondent(s)
              A.M. Sangma

                                          Through: Mr. Sumit Singh Narania, Advocate.

              Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                     HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                                         ORDER

02.08.2024

1. Heard.

2. Reserved for judgment.

                                    (RAJESH SEKHRI)                          (RAJNESH OSWAL)
                                         JUDGE                                    JUDGE

              Jammu
              02.08.2024
              Eva
                                         Whether the order is speaking:     Yes/No

Whether the order is reportable: Yes/No