Jammu & Kashmir High Court
Rekha Devi & Ors vs State Of J&K & Ors on 13 June, 2023
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 23
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
SWP No. 3142/2014
Rekha Devi & ors. .... Petitioner/Appellant(s)
Through:- Mr. Achal Sharma, Advocate
V/s
State of J&K & ors. .....Respondent(s)
Through:- Mr. Raman Sharma, AAG
Mr. Sachin Sharma, Advocate
Mr. Ashok Sharma, Advocate
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
Learned counsel for the petitioner submits that he has filed an application (CM No. 521/2019) but the same is not available on record.
Registry to trace and place the same on record. Mr. Raman Sharma, learned AAG submits that this petition was to be considered in terms of the directions set out by the Hon'ble Division Bench in SWP No. 3004/2018 titled Ruksana Jabeen vs State of J&K and ors. The State has filed SLP (civil) Diary No. 21277/2023 titled Union Territory of J&K and Ors. Vs. Saba Wani in Ruksana Jabeen case (supra) and operation of the judgment was stayed vide order dated 04.02.2023.
In view of the aforesaid, proceedings in this petition are deferred till the final outcome of the SLP pending before the Hon'ble Apex Court.
List on 09.10.2023.
(Sindhu Sharma) Judge JAMMU 13.06.2023 Ram Murti