Jammu & Kashmir High Court
Jugal Kishore Sharma vs State Of J&K And Others on 18 October, 2019
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No. 34
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No. 273/2019
[WP(C) 532/2019]
CM No 1328/2019
[1/2019]
Jugal Kishore Sharma ...Petitioner(s)
Through:- Mr. Rahul Pant, Advocate.
v/s
State of J&K and others
...Respondent(s)
Through:- Mr. S.S Nanda, Sr. AAG.
CORAM: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
Mr. Rahul Pant, learned counsel appearing for the petitioner submits that in light of judgment reported as 2000 KLJ titled "Ghulam Mohammad Dar Vs. State of J&K and Others", the respondents cannot initiate enquiry against the petitioner as he has already been retired.
Mr. Nanda, learned Sr. AAG seeks short adjournment enabling him to examine the aforesaid judgment.
List again on 30.10.2019.
(Tashi Rabstan) Judge Jammu:
18.10.2019 Surinder SURINDER KUMAR 2019.10.21 11:30 I attest to the accuracy and integrity of this document