Union Territory Of Jk & Ors vs Mst. Mugli
2025 Latest Caselaw 124 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Of Jk & Ors vs Mst. Mugli on 9 May, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                             Sr. No. 2
                                                                             Regular Cause List

           IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT SRINAGAR

                                             LPA No. 24/2024


         Union Territory of JK & Ors.                                 ...Petitioner(s)/Appellant(s)

         Through:          Mr. Mohsin Qadiri, Sr. AAG with Mr. Ilyas Nazir Laway, GA & Ms. Maha
                           Majeed, AC
                                                    Vs.
         Mst. Mugli                                                              ...Respondent(s)

         Through:          Mr. Rouf Ahmad Parray, Adv.

         CORAM:
              HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
              HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                              ORDER

09.05.2025

Admit.

Notice.

Mr. Rouf Ahmad Parray, learned counsel for the respondent waives notice.

List for consideration on 24th July 2025. Registry to tag the writ court record. In the meanwhile, subject to objections and till next date of hearing, there shall be stay of the effect and operation of the impugned judgment.

                                  (SANJAY PARIHAR)                (SANJEEV KUMAR)
                                            JUDGE                          JUDGE
          SRINAGAR:
          09.05.2025
          Altaf




Mohd Altaf Nima

I attest to the accuracy and authenticity of this document 09.05.2025