Fahmidah Bano vs Shaleen Kabra And Others
2023 Latest Caselaw 2211 j&K

                                                                         Sr. No. 08
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                            CPSW No. 505/2015


Fahmidah Bano                                         .... Petitioner/Appellant(s)

                         Through:-     Mr. Achal Sharma, Advocate.

                   V/s

Shaleen Kabra and others                                       .....Respondent(s)

                         Through:-     Mr. P.D. Singh, Dy. AG.
CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                     ORDER

07.10.2023

The Division Bench of this Court has already decided the issue with

regard to formal closure of the Rehbar-e-Taleem scheme in terms of

Government Order No. 919-Edu of 2018 dated 16.11.2018 in its judgment

passed in SWP No. 3004 of 2018 titled 'Ruksana Jabeen vs. State of J&K

and others'.

Mr. Achal Sharma, learned counsel for the petitioner submits that the

said judgment has been stayed by the Hon'ble Apex Court in case titled

'Famidha Bano vs. Shaleen Kabra', passed in SLP(C) No. 012210/2023.

In this view of the matter, proceedings in this contempt petition are

closed, with a liberty to the petitioner's counsel to revive the same, in case

the cause survives after the final decision of the aforesaid petition.

(Sindhu Sharma) Judge

Jammu:

07.10.2023 Michal Sharma