Jammu & Kashmir High Court
Shiv Lal And Ors vs . State Of J&K & Ors on 1 April, 2019
Author: Sanjay Kumar Gupta
Bench: Sanjay Kumar Gupta
HIGH COURT OF JAMMU & KASHMIR
AT JAMMU
CRMC No.80/2018
IA Nos.1/2018, 2/201/, 3/2018
Date of order: 01.04.2019
Shiv Lal and ors vs. State of J&K & ors
Coram:
Hon'ble Mr. Justice Sanjay Kumar Gupta, Judge
Appearing counsel:
For petitioner/appellant (s) : Mr. M.K.Sharma, Advocate
For respondent(s) : Mr. Ravinder Gupta, AAG
Ms. Rozina Afzal, Advocate
i) Whether approved for reporting in Yes/No Law Journals etc.:
ii) Whether approved for publication in Press: Yes/No Learned AAG is directed to file status report with regard to FIR No.02/2016 dated 22.01.2016, registered at Police Station, Bani within two weeks positively, failing which the matter shall be heard in absence of the status report.
List on 26.04.2019.
(Sanjay Kumar Gupta) Judge Jammu:
01.04.2019 Vijay VIJAY KUMAR 2019.04.02 10:57 I attest to the accuracy and integrity of this document