Malla Begum And Anr vs Ut Of Jk And Ors
2022 Latest Caselaw 98 j&K/2

Citation : 2022 Latest Caselaw 98 j&K/2
Judgement Date : 15 February, 2022

Jammu & Kashmir High Court - Srinagar Bench

Malla Begum And Anr vs Ut Of Jk And Ors on 15 February, 2022

                                                                                      Serial No. 44
                                                                                 Supplementary cause list




            HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                             SRINAGAR


                                                                  CM No. 565/2022 in
                                                                  WP(C) No. 209/2022
                                                                  CM No. 566/2022
                                                                  Caveat No. 133/2022


           Malla Begum and Anr.
                                                                           ..... Appellant(s)
                                              Through: -
                                       Mr. Rafiq Bhat, Advocate
                                                        V/s
           UT of JK and Ors.
                                                                         ..... Respondent(s)

Through: -

Mr. Moomin Khan, Advocate CORAM:

Hon'ble Mr Justice Ali Mohammad Magrey, Judge Hon'ble Mr Justice Mohd Akram Chowdhary, Judge (ORDER) 15.02.2022 Caveat No. 133/2022

Heard. Caveat discharged.

WP(C) No. 209/2022

The instant writ petition is squarely covered by the Judgment passed by

the Coordinate Bench of this Court in OWP No. 1545/2018 titled Shakeela Banu

Vs. State of JK and Ors., therefore, the instant writ petition is disposed of in terms

of the above mentioned Judgment, operative portion of which is taken note of:-

" In view of the above, learned counsel for the petitioner prays for leave to withdraw this writ petition with liberty to invoke the remedy of the statutory appeal as aforesaid. This writ petition is, therefore, disposed of as above with liberty as prayed."

Disposed of as above along with connected CM(s).


                     (Mohd Akram Chowdhary)                  (Ali Mohammad Magrey)
                                  Judge                                  Judge

            SRINAGAR
            15.02.2022
           "Mohammad Yasin Dar"
MOHAMMAD YASIN DAR
2022.02.16 10:53
I attest to the accuracy and
integrity of this document