Jammu & Kashmir High Court
Ut Of J&K vs Parshotam Singh on 19 May, 2023
Author: Sanjay Dhar
Bench: Sanjay Dhar
2
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Crl LP(D) No. 36/2022
CrlM No. 2012/2022
UT of J&K .....Appellant(s)/Petitioner(s)
q
Through: Mr. R. S. Jamwal, AAG
vs
Parshotam Singh ..... Respondent(s)
Through: Mr. Sahil Gupta, Advocate
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
ORDER
19.05.2023 Mr. Sahil Gupta, Advocate enters his appearance on behalf of the respondent. He has submitted that he has filed the Vakalatnama with the Registry.
Learned counsel for the appellant is directed to furnish a copy of memo of appeal and copies of applications for condonation of delay in filing the appeal and for grant of leave to file the appeal to learned counsel for the respondent, who may file response, if any, to the applications.
List for consideration on 21.07.2023.
(RAJESH SEKHRI) (SANJAY DHAR)
JUDGE JUDGE
Jammu
19.05.2023
Neha