Syed Farooq Ahmad Andrabi And Anr vs Union Territory Of J&K And Others
2025 Latest Caselaw 1868 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Syed Farooq Ahmad Andrabi And Anr vs Union Territory Of J&K And Others on 29 October, 2025

                                                Serial No. 09
                                              REGULAR CAUSE LIST

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                AT SRINAGAR

                        WP(C) 2361/2023
                         CM(1108/2025)
                         CM(1709/2025)
                         CM(5552/2023)
                         CM(6082/2023)


 Syed Farooq Ahmad Andrabi And Anr.            ...Petitioner(s)


 Through: Mr. Syed Faisal Qadri, Sr. Advocate with
             Ms. Marag Andrabi, Advocate.

                                Vs.


 Union Territory of J&K and Others.            ...Respondent(s)


 Through: Ms. Nadiya Abdullah, Assisting Counsel vice
          Mr. Mohsin S. Qadri, Sr. AAG.
          Mr. Usman Malik, Advocate vice
          Mr. Z. A. Qureshi, Senior Advocate.
          Mr. Sheikh Umar, Advocate.

 CORAM:

            Hon'ble Mr. Justice Wasim Sadiq Nargal, Judge.

                             ORDER

29.10.2025

01. Heard.

02. Admit.

03. Let counter affidavit be filed within a period of two

weeks positively, with copy in advance to the counsel

opposite, who may file rejoinder thereafter within two weeks.

04. List on 27th November, 2025 with liberty to make a

mention.

05. The parties are directed to prepare short synopsis

and the judgments relied upon on or before the next date of

hearing.

06. Interim direction, if any, subsisting as on date to

remain in operation till the next date of hearing before the

Bench.

(Wasim Sadiq Nargal) Judge SRINAGAR:

29.10.2025 "HAMID"