SAUD NASIR Vs. LATE MOHAMMAD SULTAN

JUDGEMENT

(1.) This hearing has been conducted through hybrid mode. CM APPL. 4012/2026 & CM APPL. 4013/2026 (Exemption)

(2.) Allowed, subject to all just exceptions. Applications stand disposed of. CM(M) 161/2026 & CM APPL. 4011/2026 (for Stay)

(3.) The present petition has been filed by petitioners under Article 227 of the Constitution of India, 1950, seeking the following relief: