Jammu & Kashmir High Court
Kamaljeet Singh vs Union Territory Of Jammu And Kashmir on 18 February, 2022
Author: Mohan Lal
Bench: Mohan Lal
Sr.No. 16
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP (Crl) No. 64/2021
CM No. 8176/2021
Kamaljeet Singh ....Petitioner/Appellant(s)
Through :- Mr. Rakesh Chargotra, Advocate
V/s
Union Territory of Jammu and Kashmir ....Respondent(s)
and others
Through :- Ms. Chetna Manhas, Advocate vice
Mr. Amit Gupta, AAG
Coram: HON'BLE MR. JUSTICE MOHAN LAL, JUDGE
ORDER
18.02.2022 Vide order dated 08.02.2022, last opportunity was granted to the learned counsel for the respondents to file objections but the objections are still not filed.
Learned counsel for the respondents seeks and is granted one week's last and final opportunity to do the needful, failing which, an appropriate order will be passed.
List on 03.03.2022.
(Mohan Lal) Judge Jammu:
18.02.2022 Vijay