Seema Koul vs Ut Of J&K & Ors
2025 Latest Caselaw 2321 J&K

Jammu & Kashmir High Court

Seema Koul vs Ut Of J&K & Ors on 10 October, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                       Serial No. 66

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

WP(C) No. 2817/2025

Seema Koul                                                         .....Petitioner(s)
                           Through: Mr. Bhat Fayaz Ahmad, Advocate
                     vs
UT of J&K & Ors.                                                    ..... Respondent(s)


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

10.10.2025

1. Learned counsel for the petitioner, after arguing for a while, seeks leave of

this court to withdraw this petition, with liberty to work out the remedy, if

any, available against the judgment dated 11.11.2024 passed by the

Division Bench of this Court in WP(C) No. 2631/2024. Statement is taken

on record.

2. Dismissed as withdrawn with the liberty as prayed for.

                          (Sanjay Parihar)             (Sanjeev Kumar)
                             Judge                         Judge


Jammu
10.10.2025
Rahul