Nitu Singh & Anr vs State Of J&K & Ors
2023 Latest Caselaw 628 j&K

                                            Sr. No. 16
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU
                                                        SWP No. 2689/2010


Nitu Singh & anr.                                 .... Petitioner/Appellant(s)

                          Through:-   Mr. R. Kaul, Advocate

                    V/s

State of J&K & ors.                                       .....Respondent(s)

                          Through:-   Mr. Suraj Singh, GA for R-1 to 3
                                      None for R-4&5

CORAM : HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                      ORDER

Learned counsel appearing on behalf of the petitioners wants to

examine the judgment passed by the Hon'ble Division Bench of this Court in

SWP No. 3004/2018 titled 'Ruksana Jabeen Vs. State of J&K and others.'

along with connected matters, decided on 04.02.2023.

Two weeks' time is granted to learned counsel appearing on behalf of

the petitioners to go through the same.

Reply on behalf of the official respondents stands filed.

List on 08.05.2023.

(Wasim Sadiq Nargal) Judge JAMMU 05.04.2023 RAM MURTI