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Abdul Ahad Dar vs Union Territory Of J And K And
2026 Latest Caselaw 2001 J&K/2

Citation : 2026 Latest Caselaw 2001 J&K/2
Judgement Date : 3 April, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court - Srinagar Bench

Abdul Ahad Dar vs Union Territory Of J And K And on 3 April, 2026

Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
                                                                Serial No. 31
                                                               Regular Cause list
   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR
                           WP(C) 445/2025 CM(1038/2025)

ABDUL AHAD DAR                                            ...Appellant(s)/Petitioner(s)

Through:     Mr. Rizwan-ul-zaman, Advocate
                                       Vs.

UNION TERRITORY OF J AND K AND
                                                                      ...Respondent(s)
ORS. (REVENUE)
Through: Mr. Ilyas Nazir, GA vice Mr. Faheem Nisar, GA

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

03.04.2026

1. A last and final opportunity of four weeks is granted to learned counsel for the respondents for filing reply with an advance copy to the other side.

2. List on 03.06.2026.

3. Meanwhile, interim direction, if any, shall continue till next date of hearing.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

03.04.2026 "Misba"

 
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