Jammu & Kashmir High Court - Srinagar Bench
Chowdhary Mohammad Ramzan vs Ut Of J&K And Others (Home Department) on 24 July, 2020
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No.103
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
CrlM(360/2020) in
WP(Crl) 85/2020
(Through Video Conferencing)
Chowdhary Mohammad Ramzan
...Petitioner(s)
Through :-Mr. Shariq Jan, Advocate vice Mr.
R.A.Jan, Sr. Advocate
(Through video call)
V/s
UT of J&K and others (Home Department)
...Respondent(s)
Through :-None
Coram:-
HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
(Through Video Conferencing from Jammu)
ORDER
24.07.2020 CrlM(360/2020).
For the reasons detailed in the application, it is allowed. Time for filing requisite court fee is extended by one month.
Application disposed of. Main petition is taken on board. WP(Crl)85/2020.
Issue notice to the respondents returnable within two weeks. In addition, petitioner to serve the respondents through email or fax.
List again on 11.08.2020.
(Tashi Rabstan) Judge Jammu 24.07.2020 'Madan-PS' MADAN LAL VERMA 2020.07.24 16:29 I attest to the accuracy and integrity of this document