Jammu & Kashmir High Court - Srinagar Bench
State Of J&K Through Aag vs Abdul Majeed Ganai on 4 December, 2021
Author: Sanjay Dhar
Bench: Sanjay Dhar
S. No. 24
Affter Notice Matters
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
Cr. Rev. No. 23/2012
State of J&K Through AAG. .....Petitioner(s)
Through: Mr. Sheikh Feroz, Dy. AG.
Mr. Rouf Parray, Adv.
V/s
Abdul Majeed Ganai ..... Respondent(s)
Through:
CORAM:
Hon'ble Mr. Justice Sanjay Dhar, Judge.
ORDER
04.12.2021 Status report from the trial court has been received. As per the status report, the file has been summoned by this Court which is lying attached with the instant petition. Registry is directed to send the original record back to the trial court and retain the photocopy thereof only.
Adjourned due to non-availability of learned counsel for the contesting respondents.
List on 2nd March, 2022.
(Sanjay Dhar) Judge SRINAGAR 04.12.2021 "Mir Arif"
AASIF GUL 2021.12.04 02:33 I attest to the accuracy and integrity of this document