Jammu & Kashmir High Court - Srinagar Bench
Tej Krishan Sadhu vs State Of J&K And Ors on 10 May, 2022
Author: Sanjay Dhar
Bench: Sanjay Dhar
S. No. 13
After Notice Matters
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
CRMC No. 27/2018
CRMC No. 76/2017
Tej Krishan Sadhu .....Petitioner(s)
Through: Mr. M. Y. Bhat, Sr. Adv.
With Mr. Farooq, Adv.
Mr. Taha Khalil, Adv.
Vice Mr. R. A. Jan, Sr. Adv.
V/s
State of J&K and Ors. ..... Respondent(s)
Through: Ms. Asifa Padroo, AAG.
CORAM:
Hon'ble Mr. Justice Sanjay Dhar, Judge.
ORDER
10.05.2022 Learned counsel for the respondents shall file her response to the supplementary affidavit which has been taken on record in terms of order dated 27.04.2022.
List on 30.05.2022 Interim direction to continue till next date of hearing.
(Sanjay Dhar) Judge SRINAGAR 10.05.2022 "Aasif"