Jammu & Kashmir High Court
State Of J&K vs Rita Devi And Others on 18 May, 2022
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Serial No. 54
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRMC No. 411/2018
IA No. 1/2018
State of J&K ...Appellant(s)/Petitioner(s)
Through:- Ms. Monika Kohli, Advocate
v/s
Rita Devi and others ...Respondent(s)
Through:- Mr. Sudesh Sharma, Advocate for R-1
Mr. Bhanu Jasrotia, GA vice
Mr. Raman Sharma, AAG for R-3 & 4
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
Four weeks' time as last and final opportunity is granted to the learned appearing counsel for the respondents for filing response with an advance copy to the counsel for the petitioner.
List again on 22.07.2022. In the meantime, interim directions, if any, to continue till the next date.
(JAVED IQBAL WANI) JUDGE Jammu 18.05.2022.
SUNIL-I