Nazir Ahmad Zargar And Ors vs Nitishwar Kumar And Anr
2025 Latest Caselaw 1771 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Nazir Ahmad Zargar And Ors vs Nitishwar Kumar And Anr on 13 October, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                  Serial No. 13
                                                                                  Regular List
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR

                                                 CCP(S) No. 125/2022 in
                                                 SWP No. 964/2018


                Nazir Ahmad Zargar and Ors.
                                                                          ..... Appellant/petitioner(s)
                                                      Through: -
                                              Mr. L. A. Latief, Advocate


                                                            V/S
                Nitishwar Kumar and Anr.
                                                                                 ..... Respondent(s)

Through: -

Mr. Zahid Qais, GA vice Mr. F. N. Shah, GA

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 13.10.2025

01. By this petition, petitioners have alleged non-compliance of order

dated 29.09.2018 passed in SWP No. 964/2018, whereby the

petition has been disposed of with a direction to the respondents to

accord consideration to the case of the petitioners in the light of

averments made in the petition and Judgment dated 26.02.2008,

rendered in SWP No. 2455/2001 titled Subash Chander and Ors.

Vs. State of JK and Ors., read with Judgment dated 27.07.2009 in

CDLSW No. 56/2008 C/w LPA(SW) No. 142/2008 provided that

their case is covered by the said Judgment.

02. It is submitted by learned counsel for the petitioners that the

respondents are in the process of complying with the Judgment

(supra) in its letter and spirit, as such, have sought six weeks' time

to report compliance of order by filing a detailed compliance

report.

03. Learned counsel for the respondents seeks and is granted six

weeks last and final opportunity to file compliance report, strictly

in conformity with order dated 29.09.2018, failing which,

respondents 1 and 2 are directed to appear in person or through

virtual mode on the next date of hearing.

04. List on 03.12.2025.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 13.10.2025 "Mohammad Yasin Dar"