Jammu & Kashmir High Court
Nisha Sharma vs Union Territory Of J And K And Another on 2 November, 2020
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Serial No. 114
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(Through Video Conferencing at Jammu)
CRM (M) No. 361/2020
CrlM No. 1333/2020
Nisha Sharma ...Petitioner(s)
Through:- Mr. V. Bhushan Gupta, Advocate.
v/s
Union Territory of J and K and another ....Respondent(s)
Through:- None
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
Issue notice to the respondents, returnable within a period of four weeks.
Notice in the CrlM as well, returnable with the same period.
Learned counsel for the petitioner to take steps for effecting service upon the respondents.
List on 17.12.2020.
(JAVED IQBAL WANI) JUDGE Jammu 02.11.2020 Renu RENU BALA 2020.11.03 16:14 I attest to the accuracy and integrity of this document