Jammu & Kashmir High Court
National Investigation Agency vs Mushtaq Ahmad Malik on 8 March, 2021
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
208
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
Crl A(D) No. 10/2020
CrlM Nos. 707/2020 & 708/2020
National Investigation Agency ....Appellant(s)
Through :- Mr. Vishal Sharma, ASGI
V/s
Mushtaq Ahmad Malik ....Respondent(s)/Non-Applicant(s)
Through :- Mr. S. S. Ahmed, Advocate & Mr. Navid
Hussain Naik. Advocate
HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
CORAM:
HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
08.03.2021 CrlM No. 708/2020 Instant application, seeking extension of time for annexing/depositing the requisite court fee, affidavits and other requisite documents with this petition, in view of the grounds urged therein, is allowed. The applicant shall deposit the requisite court fee with the Registry of this Court before the next date of hearing.
Disposed of.
Crl A(D) No. 10/2020After hearing learned counsel for the parties for some time, it is felt necessary to have the trial Court record for proper adjudication of the case.
Registry is directed to call for the scanned record of the trial Court. List again on 06.04.2021.
(Vinod Chatterji Koul) (Tashi Rabstan)
Judge Judge
JAMMU
08.03.2021
(Muneesh)
MUNEESH SHARMA
2021.03.09 16:05
I attest to the accuracy and
integrity of this document