Jammu & Kashmir High Court
Rajesh Dogra vs State Of J&K on 12 December, 2019
Author: Rajesh Bindal
Bench: Rajesh Bindal
Sr. No. 27
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CRA No. 35/2017
IA No. 1/2018
in
CONF No. 10/2017
CRA No. 36/2017
CRA No. 37/2017
CRA No. 38/2017
Rajesh Dogra ..... Appellant (s)
Through :- Mr. Rajesh Dogra, appellant in
CRA No. 35/2017,
Mr. Naresh Singh, appellant in
CRA No. 36/2017,
Mr. Deepak Kumar, appellant in
CRA No. 37/2017 &
Mr. Vishal Singh, appellant in
CRA No. 38/2017 present in
person
V/s
State of J&K .....Respondent(s)
Through :- None
HON'BLE THE CHIEF JUSTICE
Coram:
HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
ORDER
There is no appearance on behalf of the respondent, when the matter is called out.
In the interest of justice, list on 9th July 2020.
(RAJESH BINDAL) (GITA MITTAL)
JUDGE CHIEF JUSTICE
Jammu
12.12.2019
Muneesh
MUNEESH SHARMA
2019.12.12 17:30
I attest to the accuracy and
integrity of this document