Jammu & Kashmir High Court
State Of J And K vs Mohd Maroof And Others on 2 March, 2022
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S. No. 30
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRR No. 6/2018
State of J and K ...Appellant/Petitioner(s)
Through :- Mr. Sumeet Bhatia, GA
V/s
Mohd Maroof and others ...Respondent(s)
Through :- None.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
Upon taking steps by the petitioner within a week's time, fresh notice be issued to the respondents, returnable within a period of three weeks.
List on 05.04.2022.
(JAVED IQBAL WANI) JUDGE Jammu 02.03.2022 Renu RENU BALA 2022.03.04 10:34 I attest to the accuracy and integrity of this document