Jammu & Kashmir High Court
State Of J&K; vs Sana Ullah Naik And Ors on 23 November, 2017
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Serial No. 04
Regular List
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CRAA No. 78/2017
Date of order: 23.11.2017
State of J&K vs. Sana Ullah Naik and ors
Coram:
Hon'ble Mr Justice Badar Durrez Ahmed, Chief Justice
Hon'ble Mr Justice Sanjeev Kumar, Judge.
Appearance:
For the Appellant (s) : Mr S. S. Nanda , Sr. AAG.
For the Respondent(s) : Mr P. N. Raina, Sr. Advocate with
Mr J. A. Hamal, Advocate for R 1,2,5,6 & 7. Mr Tanveer, Advocate vice Mr R. D. S.Jamwal Advocate for R- 3 and 4.
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No Admit.
No further notice would be necessary to the respondents as they all are represented by their learned counsel.
The trial Court record be called for immediately and the paper book be prepared within three weeks after receipt of the record from the trial Court.
List in the category of final hearing matters on 20.02.2018.
(Sanjeev Kumar) (Badar Durrez Ahmed)
Judge Chief Justice
Jammu
23.11.2017
Anil Raina, Secy