Union Territory Of J&K vs Waseem Shokat Butt & Ors
2026 Latest Caselaw 1982 J&K

Jammu & Kashmir High Court

Union Territory Of J&K vs Waseem Shokat Butt & Ors on 7 April, 2026

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                     Serial No. 23

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
WP(C) No. 2939/2024 c/w
WP(C) No. 2938/2024
WP(C) No. 3097/2024
WP(C) No. 247/2025
Union Territory of J&K                             .....Appellant(s)/Petitioner(s)


                         Through: Mr. P. N. Raina, Sr. Advocate with
                                  Mr. J. A. Hamal, Advocate
                                  Mr. Muddassir Zubair, Advocate
                                  [WP(C) No. 247/2025]
                 vs
Waseem Shokat Butt & Ors.                                     ..... Respondent(s)


                         Through: Mr. Annirudh Sharma, Advocate vice
                                  Mr. Rahul Pant, Sr. Advocate
                                  [in WP(C) No. 3097/2024]
                                  Mr. Muddassir Zubair, Advocate for R-5
                                  [in WP(C) No. 2939/2024]
                                  Mr. Mohd. Israr, Advocate
CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
            HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE
                                   ORDER

07.04.2026

WP(C) No. 2939/2024 & WP(C) No. 2938/2024

1. Objections by the contesting respondents have been filed.

2. Learned counsel for respondent No. 5 prays for and is granted four

weeks' time to file objections in WP(C) No. 2939/2024.

3. List on 01.06.2026.

1. Response on behalf of respondent Nos. 1 and 2 be filed. Respondent

Nos. 7, 16, 17 and 18 have not been served as their address is not

sufficient. Subject to furnishing of fresh particulars within a week's

time, notice be issued, returnable within a period of four weeks.

connected matters

2. List as above.

1. Respondent No. 3 has filed objections today itself, however, the same

are not on record.

2. Registry is directed to scan the objections, if filed, and place the same

on record.

3. List as above.

                                     (Shahzad Azeem)                (Sindhu Sharma)
                                          Judge                         Judge

Jammu
07.04.2026
Vishal Sharma