Jammu & Kashmir High Court
Madan Lal And Ors. vs State Of J&K; And Anr. on 16 November, 2017
Author: Alok Aradhe
Bench: Alok Aradhe
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No.434/2016, MP Nos.5/2017, 3/2017, 1/2016 & 2/2017
c/w
SWP No.342/2016, MP Nos.5/2017, 3/2017, 1/2016 & 2/2017.
Date of order: 16.11.2017
Madan Lal & Ors. V. State & Anr.
Coram:
Hon'ble Mr. Justice Alok Aradhe, Judge
Appearing counsel:
For Petitioner/appellant(s) : Mr. F. A. Natnoo, Advocate.
For respondent (s) : Mr. Rahil Raja, Advocate for R-3 &4.
Mr. Tarun Sharma, GA.
In view of the divergent view of the learned counsel for the parties, let the petitions be listed before the Bench which has passed the order dated 25.10.2017 for clarification.
(Alok Aradhe) Judge Jammu 16.11.2017 Surinder Page 1 of 1