Jammu & Kashmir High Court
Javid Iqbal Bhatti vs U.T. Of J&K And Others on 16 August, 2021
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 91
HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
AT JAMMU
Bail App No. 207/2021
c/w
CRM(M) No. 380/2021
Javid Iqbal Bhatti
.....Appellant/Petitioner(s)
Through :- Mr. Muzaffar Iqbal Khan, Advocate.
v/s
U.T. of J&K and others .....Respondent(s)
Through :- Mr. Adarsh Bhagat, GA
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
Mr. Adarsh Bhagat, learned GA seeks time to file response. Time is granted.
List on 03.09.2021.
Interim direction, if any, shall continue till next date of hearing.
(Rajnesh Oswal) Judge JAMMU 16.08.2021 Shivalee SHIVALEE KHAJURIA 2021.08.17 16:54 I attest to the accuracy and integrity of this document