Suman Bala vs State Of J&K And Ors
2024 Latest Caselaw 2297 j&K

Jammu & Kashmir High Court

Suman Bala vs State Of J&K And Ors on 23 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                   Sr.No. 40


                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                             AT JAMMU.

                                                                   SWP No. 2194/2018

           Suman Bala                                                              .... Petitioner(s)

                                    Through :- Mr. Pawan Kundal, Advocate.

                          V/s

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


                                    Through :- Ms. Saliqa Sheikh, Advocate.
             Coram: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                                   ORDER

23.10.2024.

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.

List on 30.12.2024.

(Moksha Khajuria Kazmi) Judge

Jammu:

23.10.2024 Neha-1