Jammu & Kashmir High Court
State Th P/S Gandoh vs . Swarn Singh And Anr. on 7 March, 2019
Bench: Chief Justice, Tashi Rabstan
Serial No.23
Regular List
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CRAA No.1/2016
Date of order: 07.03.2019
State th P/S Gandoh vs. Swarn Singh And Anr.
Coram:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
Appearance:
For the petitioner/appellant (s) : Mr. F A Natnoo, AAG.
For the Respondent(s) : Mr. B B Kotwal, Advocate.
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No An adjournment is requested by Mr. F A Natnoo, learned AAG on the ground that on account of change of assignment of districts in the office of the Advocate General, this file has been recently assigned to him and the brief received only yesterday. He prays for time to get ready for the arguments.
List on 16th of May, 2019.
Liberty is given to the parties to bring the translation of the relevant portion of the record of the trial court which is relied upon in support.
(Tashi Rabstan) (Gita Mittal)
Judge Chief Justice
Jammu
07.03.2019
Raj Kumar
RAJ KUMAR
2019.03.07 16:47
I attest to the accuracy and
integrity of this document
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