Meenu Devi vs State Of J&K And Ors
2024 Latest Caselaw 2203 j&K

Jammu & Kashmir High Court

Meenu Devi vs State Of J&K And Ors on 24 October, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                            Sr. No. 18

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU

                                                                   SWP No. 1766/2015

Meenu Devi                                                      ....Petitioner(s)/Appellant(s)

                            Through :- Mr. Jasbir Singh Jasrotia, Advocate

V/s


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



                           Through :- Mr. Bhanu Jasrotia, GA
                                      Mr. Aman Bagotra, Advocate

CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                     ORDER

24.10.2024

In view of the judgment passed by the Hon'ble Supreme Court of India in

case titled UT of J&K and Ors V/s Jatinder Singh and Anr in Special Leave

Petition (C) No. 17409 of 2021, the instant writ petition has become infructuous.

In view of the above, the instant writ petition is dismissed as having been

rendered infructuous.

Interim direction, if any, shall stand vacated.

(Vinod Chatterji Koul) Judge

Jammu:

24.10.2024 Javid Iqbal