Jammu & Kashmir High Court
State Of J&K; vs Ankush Pandoh And Ors. on 28 January, 2019
Author: Sanjay Kumar Gupta
Bench: Sanjay Kumar Gupta
HIGH COURT OF JAMMU & KASHMIR
AT JAMMU
APPCR No. 09/2018
Date of order: 28.01.2019
State of J&K vs. Ankush Pandoh and ors.
Coram:
Hon'ble Mr. Justice Sanjay Kumar Gupta, Judge
Appearing counsel:
For petitioner (s) : None
For respondent(s) : None
i) Whether approved for reporting in Yes/No Law Journals etc.:
ii) Whether approved for publication in Press: Yes/No
1. Through the instant application filed on 19.02.2018, 2nd Additional Sessions Judge, Jammu has prayed for extension of three months' time for disposal of criminal case titled State vs. Ankush Pandoh and ors, but since then Registry has not listed this matter before the appropriate Bench.
2. This application is disposed of with the direction that in case, learned 2nd Additional Sessions Judge, Jammu has not decided the matter till today, he shall decide the same within three month from today.
3. Application is disposed of.
4. Registry to convey this order to 2nd Additional Sessions Judge, Jammu.
(Sanjay Kumar Gupta) Judge Jammu:
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