Naseema Begum Th. Yousuf Hussain vs State Of J&K And Others
2024 Latest Caselaw 810 j&K

Jammu & Kashmir High Court

Naseema Begum Th. Yousuf Hussain vs State Of J&K And Others on 24 April, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                        Serial No. 49

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                      AT JAMMU

           WP(C) No. 3360/2019


           Naseema Begum Th. Yousuf Hussain                            .....Appellant(s)/Petitioner(s)
                                          Through: Mr. Ankesh Chandel, Advocate.
                                     vs
           State of J&K and others                                                ..... Respondent(s)
                                          Through: Mr. Amit Gupta, AAG.

           Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                        ORDER

24.04.2024

1. Admit.

2. Issue post admission notice to the respondents.

3. Mr. Amit Gupta, learned AAG waives notice on behalf f the

respondents. He submits that the objections filed by the respondents be

treated as counter affidavit on their behalf.

4. Ordered accordingly.

5. Mr. Ankesh Chandel, learned counsel for the petitioner submits that he

does not want to file rejoinder to the counter affidavit filed by the

respondents.

6. Heard.

7. Reserved for Judgment.

(RAJNESH OSWAL) JUDGE

Jammu 24.04.2024 Sahil Padha