SHABINA BEGUM Vs. UT OF JAMMU AND KASHMIR
LAWS(J&K)-2019-12-115
HIGH COURT OF JAMMU AND KASHMIR
Decided on December 31,2019

Shabina Begum Appellant
VERSUS
Ut Of Jammu And Kashmir Respondents

JUDGEMENT

Tashi Rabstan - (1.)Tashi Rabstan 1. Notice.
(2.)Mr. Aseem Sawhney, learned AAG accepts notice on behalf of the respondents.
(3.)Learned counsel for the petitioner submits that this petition can be disposed of, at its threshold, by directing the respondents to consider the case of the petitioner as projected in the petition within certain time frame, to which course Mr. Aseem Sawhney, learned AAG submits that the respondents have no objection to consider under rules.


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