Amar Nath And Others vs State Of J&K And Others
2024 Latest Caselaw 2043 j&K

Jammu & Kashmir High Court

Amar Nath And Others vs State Of J&K And Others on 7 October, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                                73

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                AT JAMMU

     OWP No. 598/2012

     Amar Nath and others                                       .....Appellant(s)/Petitioner(s)
                                    Through: Ms. Anandita Thakur, Adv.
                               vs
     State of J&K and others                                                  ..... Respondent(s)
                                    Through: Mr. Vishal Bharti, Dy.AG


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

                                                    ORDER

07.10.2024

1. Learned counsel for the petitioners seeks some time to place on record a

judgment involving identical controversy.

2. She is permitted to do so.

3. List on 28.10.2024.

(RAJNESH OSWAL) JUDGE

Jammu 07.10.2024 Rakesh