Jammu & Kashmir High Court
Ashish Sharma And Anr vs State And Ors on 30 November, 2018
Bench: Chief Justice, Tashi Rabstan
Serial No. 2
Supplementary List
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
IA No.249/2018 in PIL No.19/2012
c/w
PIL No.7/2014, IA Nos.62/2014, 1/2016
OWP No.1133/2018, IA Nos.1/2018, 2/2018 & 3/2018
PIL No.27/2014, IA No.195/2014
Date of order: 30.11.2018
Ashish Sharma And Anr. vs. State and Ors.
Coram:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
Appearance:
For the petitioner/appellant (s) : Mr. Jamrodh Singh, Advocate.
For the Respondent(s) :
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No IA No.249/2018:
Notice.
Mr. F A Natnoo, Additional Advocate General accepts notice on behalf of the respondents.
Let a copy of the application be given to the learned AAG, during the course of the day, who may file objections before the next date of hearing.
List on 7th December, 2018.
(Tashi Rabstan) (Gita Mittal)
Judge Chief Justice
Jammu
30.11.2018
Raj Kumar