Jammu & Kashmir High Court
Sageera Bi Th Abdul Hamid vs Union Territory Of J And K And Another on 24 December, 2020
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Serial No. 102
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(Through Video Conferencing at Jammu)
Bail App No. 155/2020
CrlM No. 901/2020
CrlM No. 1681/2020
CrlM No. 1682/2020
Sageera Bi Th Abdul Hamid ...Petitioner(s)
Through:- Mr. R.P. Sharma, Advocate.
v/s
Union Territory of J and K and another ....Respondent(s)
Through:- Mr. Aseem Sawhney, AAG.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
Mr. Sawhney, states that the objections in the matter stand forwarded through e-mail to the address of Registrar Judicial on 19.10.2020.
Registry to find out as to whether objections have been received and, if so, place the same on record.
Mr. Sawhney, shall forward a copy of objections to the learned counsel for the petitioner during the course of this week.
List on 31.12.2020.
(JAVED IQBAL WANI) JUDGE Jammu 24.12.2020 Renu RENU BALA 2020.12.29 10:40 I attest to the accuracy and integrity of this document