Ravinder Kumar Gupta vs Ut Of J&K
2025 Latest Caselaw 132 J&K

Jammu & Kashmir High Court

Ravinder Kumar Gupta vs Ut Of J&K on 14 May, 2025

                                                                             04

    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

                                                     CRM(M) No. 352/2025


Ravinder Kumar Gupta                              .....Appellant(s)/Petitioner(s)

q
                      Through:    Mr. Sakal Bhushan, Advocate.
                 vs
UT of J&K                                                    ..... Respondent(s)
                      Through: Mr. R. K. Kotwal, Advocate
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                   ORDER

14.05.2025 Heard.

Reserved for orders/judgment. Meanwhile, trial Court shall be at liberty to proceed with the trial of the case, without insisting upon cross-examination of PWs 1, 2, 3, 5, 7 and 8.

(Rajesh Sekhri) Judge

Jammu 14.05.2025 Sushant