Manzoor Ahmad Payer And Ors vs State Of J And K
2024 Latest Caselaw 497 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Manzoor Ahmad Payer And Ors vs State Of J And K on 25 April, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                         Item No.12
                                                                                         Reg List
                                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT SRINAGAR
                                                       SWP 2728/2012
               MANZOOR AHMAD PAYER AND ORS
                                                                      ...Petitioner(s)/Applicant(s)
                                         Through:      Mr. M. Syed, Advocate.
                                                               Vs
               STATE OF J AND K
                                                                         ... Respondent(s)
                                         Through:      Mr. M. Tufail, Advocate
               CORAM:              HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                                         ORDER

25.04.2024 In terms of the previous order, it was directed to wait for the outcome of the matter sub-jusdice before the Hon'ble Supreme Court with respect to the ReT's whereby the judgment passed by this Court in case tilted Ruksana Jabeen Versus. U. T. of J&K is under challenge.

Learned counsel for the parties states that the matter is yet to be decided by the Hon'ble Supreme Court.

In the interest of justice, adjourned, awaiting orders of the Hon'ble Supreme Court.

List on 16th July, 2024.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 25th, April,2024.

"Ab. Rashid"