Jammu & Kashmir High Court
Vakil Singh vs State Of J&K And Others on 21 August, 2020
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
Sr. No. 230
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(Through Video Conference)
OWP No. 282/2019
[WP(C) 570/2019]
CM (1398/2019[1/2019])
Vakil Singh ...Petitioner(s)
Through:- Mr. Rohit Gupta, Advocate
(Through video conference)
v/s
State of J&K and others ...Respondent(s)
Through:- Mr. S.S. Nanda, Sr. AAG for respondent
Nos. 1 to 3
(Through video conference)
None for respondent Nos. 4 to 8
Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
Mr. S.S. Nanda, learned Sr. AAG seeks and is granted further four weeks' time to file objections on behalf of respondent Nos. 1 to 3.
Await appearance of the respondent Nos. 4 to 8.
Adjourned.
List on 10.11.2020.
Meanwhile, interim direction, if any, shall continue till next date of hearing.
(VINOD CHATTERJI KOUL) JUDGE JAMMU 21.08.2020 Pawan Angotra PAWAN ANGOTRA 2020.08.21 16:51 I attest to the accuracy and integrity of this document