Abinash Kumar Alias Kanha vs Ut Of J&K And Others
2024 Latest Caselaw 2137 j&K

Jammu & Kashmir High Court

Abinash Kumar Alias Kanha vs Ut Of J&K And Others on 15 October, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                         Serial No. 2

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                     AT JAMMU

           HCP No. 87/2024


           Abinash Kumar Alias Kanha                                  .....Appellant(s)/Petitioner(s)
                                          Through: Ms. Diksha Thapa, Advocate.
                                     vs
           UT of J&K and others                                                 ..... Respondent(s)
                                          Through: Mr. Amit Gupta, AAG.

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

15.10.2024

1. Learned counsel for the petitioner seeks time to produce judgments.

2. Time is granted.

3. Arguments heard in part.

4. List for continuation of arguments on 22.10.2024.

5. Mr. Amit Gupta, learned AAG has produced the detention record. The

same is returned back to him after perusal. He shall produce the same

on the next date of hearing as well.

(RAJNESH OSWAL) JUDGE

Jammu 15.10.2024 Sahil Padha