Jammu & Kashmir High Court
Jyoti Devi And Ors. vs State Of J&K; And Ors. on 31 October, 2017
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
OWP No. 1677/2016
Date of Order:- 31.10.2017
Jyoti Devi and ors. Vs. State of J&K and ors.
Coram:
Hon'ble Mr Justice Sanjeev Kumar, Judge.
Appearance:
For the petitioner(s): Mr. K.M Bhatti, Advocate.
For the respondent(s): Mr. H.A Siddiqui, AAG.
i/ Whether to be reported in Yes/No Press/Media?
ii/ Whether to be reported in Yes/No Digest/Journal?
Reply by the State has already been filed. Mr. Siddiqui, AAG, seeks short adjournment to inform this Court as to whether there is any statutory scheme in vogue pertaining to payment of compensation to the victims of accidents like electric shock framed by the State.
List on 08.11.2017.
(Sanjeev Kumar) Judge Jammu 31.10.2017 Tarun