LAWS(J&K)-1998-2-63

RAVI KUMAR Vs. STATE OF JAMMU AND KASHMIR

Decided On February 17, 1998
RAVI KUMAR Appellant
V/S
STATE OF JAMMU AND KASHMIR Respondents

JUDGEMENT

(1.) Counsels heard.

(2.) With the consent of the parties, the petitions are taken up for disposal.

(3.) All the above writ petitions are disposed of by this common order.