Jammu & Kashmir High Court
Sushil Kumar vs Respondent(S) on 13 February, 2024
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 37
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRA No. 34/2017
c/w
CRA No. 4/2017
Sushil Kumar .....Appellant(s)/Petitioner(s)
Through: Mr. Altaf Hussain Janjua, Advocate vice
Mr. Sheikh Altaf Hussain, Advocate
Vs
..... Respondent(s)
State of J&K
Through: None
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
13.02.2024
1. Learned proxy counsel for the appellant submits that he is in receipt of the paper-book in Pdf form, as such, he would not insist for hard copy of the same.
2. At request of proxy counsel appearing for the petitioner, the matter is adjourned. It is made clear that on the next date of hearing, no adjournment shall be granted.
3. List on 19.03.2024.
(RAJNESH OSWAL) JUDGE Jammu 13.02.2024 Neha-II