Jammu & Kashmir High Court
Amin Allaie vs National Investigation Agency Jammu on 6 April, 2023
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No. 29
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Crl A(D) No. 71/2022
CrlM No.2186/2022
Amin Allaie ....Petitioner(s)/Appellant(s)
Through :- Mr. I.H. Bhat, Advocate.
V/s
National Investigation Agency Jammu ....Respondent(s)
Through :- Mr. K.D. S. Kotwal, Dy. AG vice
Mr. Vishal Sharma, DSGI.
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
ORDER
Learned counsel for the respondents seeks and is granted two weeks' time as last and final opportunity for filing response.
List on 19.04.2023.
Registry is directed to reflect the name of Mr. Vishal Sharma, learned DSGI as counsel for the respondent in the cause list.
(Rajesh Sekhri) ) (Tashi Rabstan)
Judge Judge
Jammu:
06.04.2023
Renu
RENU BALA
2023.04.10 10:11
I attest to the accuracy and
integrity of this document