Jammu & Kashmir High Court
Vijay Kumar vs State Through Sho P/S Baramulla & Ors on 14 July, 2020
Author: Dhiraj Singh Thakur
Bench: Dhiraj Singh Thakur
S.No.209
After Notice.
List
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(Through Video Conference from Srinagar)
CRTA 46/2018
IA ( 1/2018) (2/2018)
Vijay Kumar ...PETITIONER
,
Through: Mr. Rahil Raja, Advocate
V/s
State through SHO P/S Baramulla & Ors. .
...RESPONDENT(S)
Through: None Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE ORDER DATED 14.07.2020 Learned counsel for the petitioner to take steps for service upon respondents within two weeks.
List again on 9.11.2020. In the meanwhile interim direction, if any, shall continue.
(DHIRAJ SINGH THAKUR) JUDGE Srinagar 14.07.2020 Mujtaba NARESH KUMAR 2020.07.17 14:02 I attest to the accuracy and integrity of this document