Mehbooba Akhter vs B.K. Singh And Ors
2025 Latest Caselaw 663 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mehbooba Akhter vs B.K. Singh And Ors on 5 February, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                    Sr.No.21


              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT SRINAGAR

                             (Through Virtual Mode)

                                                  CCP (S) 436/2022 in[SWP
                                                  1961/2014]

Mehbooba Akhter                                                     .... Petitioner(s)

                   Through :-     Mr. Gulzar Ahmad Bhat, Advocate

         V/s

B.K. Singh and Ors.                                              ....Respondent(s)


                   Through :- Mr. Syed Musaib, Dy. AG
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                      ORDER

05.02.2025 Learned counsel for the petitioner submits that the matter pertains to

RET scheme and the issue is pending adjudication before the Supreme Court.

Learned counsel for the respondents submits that one of the petitions

relating to the scheme has already been decided by the Supreme Court and that he

would be producing a copy of the judgment/order passed by the Supreme Court,

before this Court on the next date of hearing.

Adjourned.

Be listed on 23.04.2025.

(Sanjay Dhar) Judge

Jammu:

05.02.2025.

Nikhil