Jammu & Kashmir High Court
Vinod Singh vs State Of J&K on 4 February, 2022
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Sr. No 14
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
(Through Video Conferencing)
OWP No. 1580/2012
Vinod Singh .....Appellant(s)/Petitioner(s)
Through: Mr Ankush Mahnas, Advocate
Vs
State of J&K ..... Respondent(s)
Through: Mr. Adrash Sharma, Advocate For R -2 to 5
Mr. Vivek Sharma, Advocate, for - 8
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
Objections stands filed by the respondents No. 2, 5 and 8. Counsel for the respondent No. 8 to furnish copy of the objections to the counsel for the petitioner.
Meantime, objection by the respondent other than 2, 5 and 8. List on 22.02.2022.
Registry to reflect the name Mr. Vivek Sharma, Advocate in the cause list as counsel for respondent No. 8.
(JAVED IQBAL WANI ) JUDGE Jammu
04. 02.2022.
Javid