Parveen vs State Of J&K And Others
2021 Latest Caselaw 1322 j&K

                                                                  Serial No. 59




      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU


                                             OWP No. 1205/2013


Parveen                                         ...Applicant(s)/Appellant(s)

                       Through:- Mr. Ankesh Chandel, Advocate

                            v/s

State of J&K and others                                     ...Respondent(s)

                       Through:- Mr. H.A. Siddiqui, Sr. AAG

Coram:         HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                      ORDER

Learned counsel for the petitioner states that the controversy

involved in the petition is squarely covered by a judgment passed by this

Court in case OWP No. 654/2006, titled as "Ansi Devi vs. State of J&K and

others". He shall furnish a copy of the judgment to Mr. Siddiqui, Sr. AAG

appearing counsel for the respondents within week's time.

Mr. Siddiqui seeks and is granted two weeks' time to verify the

position.

List on 17.11.2021.

(JAVED IQBAL WANI) JUDGE

Jammu 21.10.2021 SUNIL-I