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Jammu & Kashmir High Court

Gur Dayal vs State Of J&K; And Ors on 26 September, 2018

Author: Sanjay Kumar Gupta

Bench: Sanjay Kumar Gupta

                     HIGH COURT OF JAMMU & KASHMIR
                             AT JAMMU

IA No.2/2018, CRMC No.264/2018


                                                     Date of order: 26.09.2018
Gur Dayal                               vs.               State of J&K and ors
Coram:
     Hon'ble Mr. Justice Sanjay Kumar Gupta, Judge
Appearing counsel:
For petitioner (s)      :Mr.Anil Sethi, Advocate
For respondent(s)     : Mr.Vishal Bharti, Dy AG for R-1

Mr.Z.A.Mughal, Advocate for R-2 IA No.2/2018 Mr. Mughal, learned counsel for respondent No.2, submits that his application for vacation of interim directions be treated as objections to this petition, on behalf of respondent No.2. His statement is taken on record. Ordered accordingly.

Application is disposed of.

Mr. Bharti, learned Dy AG undertakes to file status report within ten days positively.

List on 17.10.2018.

Meanwhile, interim direction to continue.

(Sanjay Kumar Gupta) Judge Jammu:

26.09.2018 Vijay