Jammu & Kashmir High Court
Faisal Ahmed vs State on 14 December, 2020
Author: Tashi Rabstan
Bench: Tashi Rabstan
HIGH COURT OF JAMMU AND KASHMIR Sr. No.221
AT JAMMU
OWP 1149/2009
IA(1478/2009)
(Through Video Conferencing)
Faisal Ahmed
...Appellant(s)
Through:-None
V/s
State
...Respondent(s)
Through:-Mr. Arshad Malik, Dy.AG
Coram:- HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
14.12.2020 Mr. Malik, learned counsel for the respondents seeks short adjournment enabling him to address on the issue.
List again on 29.12.2020.
(Tashi Rabstan) Judge Jammu 14.12.2020 Madan-PS MADAN LAL VERMA 2020.12.18 15:36 I attest to the accuracy and integrity of this document