Jammu & Kashmir High Court
Ashok Kumar Gandotra And vs U.T. Of J&K on 4 July, 2022
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
Sr. No. 51
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRM(M) No. 351/2020
CrlM No. 1296/2020
Ashok Kumar Gandotra and .... Petitioner/Appellant(s)
others
Through:- Mr. Aniruddh Sharma, Advocate vice
Mr. Rahul Pant, Sr. Advocate.
V/s
U.T. of J&K .....Respondent(s)
Through:- Mr. Raman Sharma, A.A.G.
CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
Learned counsel for the respondent seeks and is granted two weeks' time to file fresh status report. List on 25.08.2022.
Meanwhile, interim direction, if any, to continue till the next date of hearing.
(VINOD CHATTERJI KOUL) JUDGE Jammu 04.07.2022 Michal Sharma