Ghulam Nabi Sumji vs Divisional Commissioner Kashmir And
2026 Latest Caselaw 1994 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Nabi Sumji vs Divisional Commissioner Kashmir And on 3 April, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                          S. No.162
                                                          Supp. list

IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR

                             WP(C) 14/2026
                             CM(25/2026)
GHULAM NABI SUMJI                                ...Petitioner/Appellant(s)
Through: Mr. Gowhar Majeed Dalal, Advocate
                                   Vs.
DIVISIONAL COMMISSIONER KASHMIR AND ...Respondent(s)
OTHERS
Through: Mr. Ilayas Laway, GA

CORAM: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                       ORDER

03.04.2026

Learned counsel for the petitioner seeks and is granted two weeks

time to array UT of J&K as party respondents in the petition.

List on 28th April 2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 03.04.2026 "S.Nuzhat"