SYED BARJAS AKHTAR Vs. STATE OF JK

JUDGEMENT

(1.) The petitioner/ appellant, by medium of this review petition, is seeking review of judgment dated 8th of March, 2019, passed in LPASW No. 18/2019, whereby and whereunder the appeal of the appellant/ review petitioner herein stands dismissed, operative portion whereof reads as under:

(2.) The review petitioner/ appellant is seeking the review of judgment aforesaid, inter alia, on the following grounds:

(3.) We have heard the learned counsel for the petitioner, considered the matter and perused the documents placed on record.