LAWS(J&K)-2018-3-2

VIVEK SHARMA Vs. STATE OF J&K

Decided On March 03, 2018
VIVEK SHARMA Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) Admit.

(2.) Issue notice to the respondents. Mr. H.A.Siddiqui, learned Senior Additional Advocate General accepts notice on behalf of respondents.

(3.) Prayer in the writ petition is as follows:-