Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Jammu & Kashmir High Court

State Through Police Station Udhampur vs Shalinder Singh And Others on 1 April, 2021

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                                          509


                                     HIGH COURT OF JAMMU & KASHMIR
                                               AT JAMMU

                                                                CRAA No.60/2012


              State through Police Station Udhampur                           .....Appellant(s)

                                           Through: Mr. Vishal Bharti, Dy.AG.

                                     Vs.

              Shalinder Singh and Others                                    ..... Respondent(s)

                                           Through: Mr. Sudesh Sharma, Advocate.

                               HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
              Coram:
                               HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                     ORDER

Learned counsel for the parties submit that paper-book has not been supplied to them.

Registry to prepare and supply a copy of complete paper-book to learned counsel for the parties.

List on 30.07.2021.



                                                     (Sanjay Dhar)          (TashiRabstan)
                                                        Judge                  Judge
              Jammu:
              01.04.2021
              Surinder




SURINDER KUMAR
2021.04.01 15:48
I attest to the accuracy and
integrity of this document