Jammu & Kashmir High Court
Intelligence Office Ncb Jammu vs Vijay Kumar on 28 July, 2017
Bench: Alok Aradhe, Sanjeev Kumar
Item No. 10
Regular list
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SLAA No.21/2016
Date of order: 28.07.2017
Intelligence Officer, NCB Jammu
v.
Vijay Kumar
Coram:
Hon'ble Mr. Justice Alok Aradhe, Judge
Hon'ble Mr. Justice Sanjeev Kumar, Judge
Appearing counsel:
For the Appellant/petitioner(s) : Mrs. Sindhu Sharma, ASGI
For the Respondent(s) : Mr. H S Salathia, Advocate.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal After hearing the learned counsel for the applicant, we are inclined to grant leave to appeal against the judgment dated 30.12.2015. Accordingly, leave to appeal is granted.
In the result, SLAA No.21/2016 is allowed. Registry to diarize the appeal and list the same in due course.
( Sanjeev Kumar ) ( Alok Aradhe )
Judge Judge
Jammu
28.07.2017
Raj Kumar
Page 1 of 1