Jammu & Kashmir High Court
Mohammad Hussain vs Commissioner Secretary To Govt. Home ... on 8 November, 2019
Author: Rajesh Bindal
Bench: Rajesh Bindal
Sr. No.18
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
LPA No. 214/2019 in
[HCP No. 22/2019]
Mohammad Hussain
...Appellant/Petitioner(s)
Through :- None.
V/s
Commissioner Secretary to Govt. Home Deptt.,
...Respondent(s)
Through:- None
HON'BLE THE CHIEF JUSTICE
Coram:
HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
ORDER
Notice could not be issued as steps for service of the respondents have not been taken by the appellant. Subject to appellant's taking steps, issue notice to the respondents returnable on 24th December, 2019.
List on 24th December, 2019.
(RAJESH BINDAL) (GITA MITTAL)
JUDGE CHIEF JUSTICE
Jammu
08.11.2019
Karam Chand
KARAM CHAND
2019.11.13 09:24
I attest to the accuracy and
integrity of this document