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Aditya Khajuria vs Ut Of J&K And Another
2024 Latest Caselaw 144 j&K

Citation : 2024 Latest Caselaw 144 j&K
Judgement Date : 14 February, 2024

Jammu & Kashmir High Court

Aditya Khajuria vs Ut Of J&K And Another on 14 February, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                              Sr. No. 113
 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
Bail App No. 318/2023
CrlM No. 2144/2023

Aditya Khajuria                                  .....Appellant(s)/Petitioner(s)

                       Through: Mr. Sunil Sethi, Sr. Advocate with
                                Mr. Parimoksh Seth, Advocate.
                  Vs

UT of J&K and another                                      ..... Respondent(s)
                       Through: Mr. P. D. Singh, Dy. AG
                                Mr. Vilakshan Singh, Advocate.

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

14.02.2024

1. Heard.

2. Reserved for Judgment.

(RAJNESH OSWAL) JUDGE

Jammu 14.02.2024 Sahil Padha

 
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