Jammu & Kashmir High Court
Sandya Devi And Others vs State Of J&K And Others on 28 December, 2020
Author: Sanjay Dhar
Bench: Sanjay Dhar
Sr. No.222
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
LPAOW No. 11/2017 (O&M),
(Through Video Conferencing)
Decided on: 28.12.2020
Sandya Devi and others ... Appellants(s)
Through: Mr. Z. A. Shah, Sr. Advocate with
Mr. Rahil Raja, Advocate.
Mr. R. K. Gupta, Sr. Advocate with
Mr. Rahil Raja, Advocate.
v/s
State of J&K and others .... Respondent(s)
Through: Ms. Seema Shekhar, Sr. A.A.G.
with Mr. Bhanu Jasrotia, G.A.
Mr. Pranav Kohli, Sr. Advocate
with Mr. Rahul Sharma, Advocate
for respondents No. 17, 45, 47, 49
& 53.
CORAM:
HON'BLE THE CHIEF JUSTICE (ACTING)
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
For detailed reasons see separate judgment passed today in OWP No. 486/2017 titled as Balbir Singh and others v. State of J&K and others.
(SANJAY DHAR) (RAJESH BINDAL) JUDGE CHIEF JUSTICE (ACTING) Jammu 28.12.2020 Raj kumar Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No RAJ KUMAR 2020.12.28 16:35 I attest to the accuracy and integrity of this document