Shakeel Ahmed And Another vs B. K. Singh
2024 Latest Caselaw 2030 j&K

Jammu & Kashmir High Court

Shakeel Ahmed And Another vs B. K. Singh on 5 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                Serial No. 33


                    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                    AT JAMMU
              Case:-           CCP(S) No. 255/2021

              Shakeel Ahmed and another                                .....Appellant(s)/Petitioner(s)

                                          Through: Mr. Vivek Sharma, Advocate.

                                     Vs

              B. K. Singh, Commissioner Secretary School                         ..... Respondent(s)
              Education Deptt and others

                                          Through: None.

              Coram:           HON'BLE MRS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                                        ORDER

(05.10.2024)

Learned counsel for the petitioner submits that the judgment passed

by the Division Bench of this Court in case titled "Ruksana Jabeen Vs. State

of J&K and others" has been challenged before the Supreme Court and is

pending. He has, as such, requested to defer the contempt proceedings.

On request, the contempt proceedings are deferred to 20.12.2024.

(MOKSHA KHAJURIA KAZMI) JUDGE JAMMU 05.10.2024 Shivalee