Vijay Ram Pal vs State Of J&K And Anr
2026 Latest Caselaw 624 J&K

Jammu & Kashmir High Court

Vijay Ram Pal vs State Of J&K And Anr on 10 February, 2026

                                                                            Sr. No. 08


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

CRMC No. 151/2019
c/w
APPCR No. 16/2019

Vijay Ram Pal                                     ..... Petitioner(s)/Appellant(s)
                        Through: Ms. Vanaya Gupta, Advocate.
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                  vs
State of J&K and Anr.                                           ..... Respondent(s)
                        Through: Mr. P. D. Singh, Dy. AG.
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                     ORDER

10.02.2026

01. Record stands received.

02. Learned counsel for respondent No. 1 seeks and is granted two weeks' time, as last and final opportunity, in the interest of justice, to file reply, failing which, appropriate orders shall follow.

03. List on 10.04.2026.

(Rajesh Sekhri) Judge

Jammu 10.02.2026 Sushant