Naseem Akhter vs State Of J&K & Ors
2024 Latest Caselaw 2089 j&K

Jammu & Kashmir High Court

Naseem Akhter vs State Of J&K & Ors on 9 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                             S. No. 51



                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU


              Case:-           SWP No. 1861/2018


              Naseem Akhter                                                  .....Appellant/Petitioner(s)

                                        Through: Mr. A R Bhat, Advocate


                             Vs
              State of J&K & Ors.                                                    ..... Respondent(s)

                                        Through: Ms. Jagmeet Kour, Assisting Counsel vice
                                                 Mr. Ravinder Gupta, AAG

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

                                                      ORDER

(09.10.2024)

01. Since, the judgment passed by the Division Bench of this Court in RET

matter is pending consideration before Hon'ble the Supreme Court, as

such, the proceedings in the instant petition shall be deferred.

02. List on 20.12.2024.

(MOKSHA KHAJURIA KAZMI) JUDGE JAMMU 09.10.2024 Vijay