Abdul Aziz Ganai vs Union Territory Of J&K And Ors
2026 Latest Caselaw 1987 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Aziz Ganai vs Union Territory Of J&K And Ors on 3 April, 2026

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                               Serial No. 04
                                                                             REGULAR CAUSE LIST

                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT SRINAGAR

                                                     LPA 157/2024
                                                  In WP(C) 1351/2022
                                                    CM(3548/2024)


                         Abdul Aziz Ganai.                                       ...Appellant(s)

                         Through:     Mr. A. Hanan, Advocate.

                                                           Vs.

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

                         Through:     Mr. Faheem Nisar Shah, GA vice
                                      Mr. Waseem Gul, GA.
                          CORAM:
                                    HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE.
                                    HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE.
                                                        ORDER

03.04.2026

01. Mr. Faheem Nisar Shah, learned Government Advocate seeks an adjournment on account of non-availability of Mr. Waseem Gul, learned Government Advocate.

02. In the interest of justice, the matter is adjourned.

03. List again on 27th April, 2026.

                                           (SHAHZAD AZEEM)              (SINDHU SHARMA)
                                                JUDGE                         JUDGE

                         SRINAGAR:
                         03.04.2026
                         "HAMID"