Mandeep Kour vs State Of J&K And Ors
2024 Latest Caselaw 2204 j&K

Jammu & Kashmir High Court

Mandeep Kour vs State Of J&K And Ors on 24 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                    Sr.No. 10


                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                             AT JAMMU.

                                                                  SWP No. 477/2014

           Mandeep Kour                                                             .... Petitioner(s)

                                    Through :- Mr. K.S. Johal, Sr. Advocate with
                                               Mr. S.S. Johal, Advocate.
                          V/s

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


                                    Through :- Ms. Saliqa Sheikh, Advocate vice
                                               Mr. Raman Sharma, AAG.
             Coram: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                                   ORDER

24.10.2024.

Learned counsel for the petitioners states that judgment passed by the Division Bench of this Court in case titled "Ruksana Jabeen v. State of J&K and Ors" has been stayed by the Supreme Court of India, as such, the proceedings in the instant petition are deferred for the time being.

Learned counsel for the respondents states that next date of hearing fixed by the Supreme Court is 19.11.2024, she is directed to report instructions.

List on 30.12.2024.

(Moksha Khajuria Kazmi) Judge

Jammu:

24.10.2024 Neha-1