Jammu & Kashmir High Court
Rita Devi vs State Of J&K And Others on 29 November, 2022
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
h475
S.No.35
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
SWP No.1822/2015
Rita Devi ...Petitioner(s)
Through:- Mr. Achal Sharma, Advocate
V/s
State of J&K and others ...Respondent(s)
Through:- Mr. Suraj Singh, GA
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
Learned counsel for the petitioner submits that copy of the reply, which has been filed by the respondents, has not been supplied to him.
Learned counsel for the respondents to supply copy of the reply to the learned counsel appearing for the petitioner during course of this week against proper receipt.
List on 26th December, 2022.
Meanwhile, interim directions shall continue till next date of hearing.
(Wasim Sadiq Nargal) Judge Jammu 29.11.2022 Vinod, PS