Jammu & Kashmir High Court - Srinagar Bench
Mohammad Subhan Shah The Then Accounts vs State Of J&K Through Vigilance ... on 25 May, 2023
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
S. No. 4
Regular Cause List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CRA No. 7/2015
Mohammad Subhan Shah the then Accounts ...Appellant/Petitioner(s)
Officer Electric Division through his son
Sajad Ahmad Shah
Through: Mr. M. Y. Bhat, Sr. Advocate with
Mr. Sajid Ahmad Bhat, Advocate
Vs.
State of J&K through Vigilance Organization ...Respondent(s)
Kashmir
Through: Mr. Rayees-ud-Din Ganaie, Dy. AG vice
Mr. Mohsin Qadiri, Sr. AAG
CORAM:
HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
25.05.2023 Adjourned at the request of proxy counsel. List on 29.07.2023.
(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 25.05.2023 Manzoor