Pooja Rani vs Ut Of J&K And Ors
2024 Latest Caselaw 2224 j&K

Jammu & Kashmir High Court

Pooja Rani vs Ut Of J&K And Ors on 25 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                   Sr.No. 47


                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                             AT JAMMU.

                                                                 WP(C) No. 627/2021

           Pooja Rani                                                              .... Petitioner(s)

                                    Through :- Ms. Meha Wazir, Advocate vice
                                               Mr. Achal Sharma, Advocate.
                          V/s

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


                                    Through :- Mr. Sumeet Bhatia, GA.
             Coram: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                                  ORDER

25.10.2024.

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:

25.10.2024 Neha-1