Jammu & Kashmir High Court
Kuldeep Singh And Another vs State Of J&K And Others on 30 November, 2022
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
S. No. 21
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
OWP No. 1325/2013
IA No. 1828/2013
Kuldeep Singh and another .....Appellant(s)/Petitioner(s)
Through: Mr. Aavin Kumar Chadgal, Advocate.
Vs
State of J&K and others ..... Respondent(s)
Through: Ms. Monika Kohli, Sr. AAG.
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
In view of the response filed by the respondents that the FIR stands closed as not admitted, nothing survives in the present petition for consideration by this Court, as such, the present petition has been rendered infructuous.
In view of the above, the present petition along with the connected IA is dismissed as having been rendered infructuous.
However, the petitioner shall be at liberty to avail appropriate remedy as available under law.
Interim direction, if any, shall stand vacated.
(RAJNESH OSWAL) JUDGE Jammu 30.11.2022 Sahil Padha Whether the order is speaking: Yes/No. Whether the order is reportable: Yes/No.