Jammu & Kashmir High Court - Srinagar Bench
Mst. Shameema Begum vs Javid Iqbal Khan on 8 February, 2023
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Supplementary-1
S. No. 97
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CRM(M) 36/2023
CrlM(69/2023)
Mst. Shameema Begum
... Petitioner/Appellant(s)
Through: Mr. Sheikh Manzoor, Advocate
V/s
Javid Iqbal Khan
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
08-02-2023 Notice in the main as well as in CM returnable within a period of three weeks upon steps within one week.
List on 7.3.2023.
Meanwhile, subject to objections and till next date, the operation of the impugned order dated 14.12.2022 shall stay.
Modification, vacation, alteration on motion.
(JAVED IQBAL WANI) JUDGE Srinagar 08-02-2023 N Ahmad