Jammu & Kashmir High Court
Jagdev Singh vs < on 15 March, 2021
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
S. Nos. 332
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CONOW No. 16/2017
Jagdev Singh ...Applicant(s)
Through :- Mr. G. S. Thakur, Advocate
v/s<
State of J&K and others
't
.....Respondent(s)
Through :- None
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
Learned counsel for the applicant submits that he has instructions from his client to withdraw the instant application. His statement is taken on record.
In view of the submission made by learned counsel for the applicant, this condonation application is dismissed as withdrawn.
(SANJEEV KUMAR) JUDGE JAMMU 15.03.2021 Shivalee Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No