Jammu & Kashmir High Court
State Of J&K; vs Sanjeev Kumar on 30 November, 2017
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Serial No. 7
Regular List
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SLAA No.188/2014 c/w CRAA No.178/2014
Date of order: 30.11.2017
State of J&K vs Sanjeev Kumar
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) :
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No The service report is awaited.
We had issued fresh notice to the respondents, which was to be served through the SSP Rajouri. There is no report with regard to the service. Fresh notice shall issue to the respondent, executable through the SSP Rajouri. In case, the service is not effected, the SSP Rajouri shall be present in the Court on the next date to explain as to why it has not been effected.
Re-notify on 15.02.2018.
(Sanjeev Kumar) (Badar Durrez Ahmed)
Judge Chief Justice
Jammu
30.11.2017
Sanjeev