Nazir Ahmad Dar vs Faiyaza Sultan
2025 Latest Caselaw 872 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Nazir Ahmad Dar vs Faiyaza Sultan on 3 March, 2025

                                                                                          S. No. 57
                                                                                          Regular Cause List


                            INTHE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
                                              AT SRINAGAR
                                                      CRM(M) no. 659/2023
                         Nazir Ahmad Dar
                                                                                  ...Appellant(s)/Petitioner(s)
                         Through: None

                                                                 Vs.

                           Faiyaza Sultan
                                                                                  ...Respondent(s)
                         Through: Mr. A. Hanan, Advocate

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

03.03.2025

Petitioner remained absent on two previous dates and is also absent today. Steps for service upon respondents have also not been taken. It appears that petitioner is not interested to prosecute this petition.

Mr. A. Hanan, appearing for the respondent, submits that similar issue has been considered and set at rest by this Court in CRM(M) no. 651/2023 titled Nazir Ahmad Dar versus Mrs. Zaib-U-Nisa Shah.

In view of aforesaid judgment, which squarely covers the case in hand, the present petition is not maintainable. Therefore, this petition is dismissed along with connected CrlM(s).

Interim direction, if any, shall stand vacated.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 03.03.2025 "Imtiyaz"