Jammu & Kashmir High Court
State And Ors. vs Sansar Chand And Ors. on 1 September, 2017
Bench: Alok Aradhe, B.S. Walia
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CDLSW No.86/2017
Date of order: 01.09.2017
State and ors. V. Sansar Chand and ors.
Coram:
Hon'ble Mr. Justice Alok Aradhe, Judge
Hon'ble Mr. Justice B.S. Walia, Judge
Appearing counsel:
For the petitioner/appellant (s) : Mr. Ravinder Gupta, AAG
For the respondent(s) : Mr. Rahil Raja, Advocate for R-1.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal Mr. Rahil Raja, learned counsel for respondent No.1 prays for and is granted two weeks' time so as to enable him to file reply.
Learned counsel for the parties jointly submits that respondents 2 and 3 are pro forma respondents. Accordingly, service of notice on the aforesaid respondents is dispensed with.
List the petition immediately after two weeks.
(B.S. Walia) (Alok Aradhe)
Judge Judge
Jammu:
01.09.2017
Raj Kumar
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