Jammu & Kashmir High Court
State Of J And K vs Shiv Krishan Sharma And Others on 8 July, 2022
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
Sr. No.23
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CrlA (AS) No. 9/2021
State of J and K ...Appellant/Petitioner(s)
Through: -Mr. Suneel Malhotra, GA.
v/s
Shiv Krishan Sharma and others ...Respondent(s)
Through:-Mr. Zulkernain Sheikh, Advocate for-2,3,5 and 6.
Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
Mr. Suneel Malhotra, GA submits that paper book has not been provided to him.
Let the same be provided within four weeks, thereafter matter be listed for final hearing on 16.09.2022.
Registry is directed to reflect the name of Mr. Zulkernain Sheikh, Advocate as counsel for the respondents in the cause list.
(VINOD CHATTERJI KOUL) JUDGE Jammu 08.07.2022 Renu RENU BALA 2022.07.13 15:26 I attest to the accuracy and integrity of this document