Anoop Singh & Anr vs State Of Jk And Ors
2024 Latest Caselaw 232 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Anoop Singh & Anr vs State Of Jk And Ors on 12 March, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                            Serial No. 05
                                                           Regular Cause List

      HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                     AT SRINAGAR



                        OWP No. 1146/2015 c/w
                         CPOWP No. 454/2015
                         CCP (S) No. 51/2021


Anoop Singh & Anr.
                                                          ... Petitioner(s)
                               Through: -
                   Mr Z. A. Shah, Senior Advocate with
                          Mr Anurag, Advocate.
                                   V/s
State of JK and Ors.
                                                         ... Respondent(s)

Through: -

Mr Jehangir Ahmad Dar, Government Advocate; and Mr Nisar Ahmad Bhat, Advocate.

CORAM:

Hon'ble Mr Justice Rajnesh Oswal, Judge.

(ORDER) 12.03.2024

01. Heard learned Counsel for the parties.

02. The Judgment is reserved.

03. Meanwhile, the parties shall be at liberty to submit their respective written submissions within one week, after exchanging the same amongst each other.

(Rajnesh Oswal) Judge SRINAGAR March 12th, 2024 "TAHIR"