Jammu & Kashmir High Court
Brij Mohan Sharma vs State Of J&K And Others on 14 October, 2019
Author: Rajesh Bindal
Bench: Rajesh Bindal
Sr. No. 8
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP(C) No. 2846/2019
CM No. 5840/2019
Brij Mohan Sharma ...Petitioner(s)
Through:- Mr. Arjun S. Pathana , Advocate
v/s
State of J&K and others ...Respondent(s)
Through:- Mr. K. D. S. Kotwal, Dy.AG for
Respondent Nos. 1 to 5
Coram: HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
ORDER
On request of learned counsel for the respondent Nos. 1 to 5, adjourned to 18.11.2019, for arguments.
Objections, if any, to be filed one week prior to the next date of hearing with copy in advance to counsel opposite.
(RAJESH BINDAL) JUDGE Jammu 14.10.2019 Bir BIR BAHADUR SINGH 2019.10.17 15:20 I attest to the accuracy and integrity of this document