Union Of India vs Rayees Ahmad Koka And Another
2024 Latest Caselaw 122 j&K

Jammu & Kashmir High Court

Union Of India vs Rayees Ahmad Koka And Another on 9 February, 2024

Bench: Sanjeev Kumar, Puneet Gupta

                                                                          Sr. No. 12

           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU




                                                      SLA No. 38/2019 c/w
                                                      CRA No. 36/2019

Union of India                                            ..... appellant/petitioner (s)

                                    Through :- Mr. Vishal Sharma DSGI.

                              V/s

Rayees Ahmad Koka and another                                       .....Respondent(s)

                                    Through :- Mr. Zulker Nain Sheikh Advocate.

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
       HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE


                                        ORDER

(09.02.2024.)

This is an application seeking leave of this Court to file appeal.

Having heard learned counsel for the parties and perused the impugned

judgment, we are of the view that a case for grant of leave to appeal is made

out. Accordingly, application is allowed. Leave to appeal is granted.

Admit. Notice, waived by Mr. Zulker Nain Sheikh Advocate.

Send for the record.

List on 15.04.2024.

                                 (PUNEET GUPTA)                (SANJEEV KUMAR)
                                         JUDGE                           JUDGE
Jammu
09.02.2024
Sanjeev