Danish Iqbal Sofi vs Shugufta Rehman
2026 Latest Caselaw 2009 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Danish Iqbal Sofi vs Shugufta Rehman on 6 April, 2026

                                                                               Serial No. 08
                                                                              Regular Cause List

                      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                     AT SRINAGAR

                                                 CR No. 1/2026
                                               CM No. 111/2026
                                              Caveat No. 3364/2025

           Danish Iqbal Sofi
                                                                             ... Petitioner(s)
                                              Through: -
                                    Mr Mohammad Ayoub Bhat, Advocate.
                                                 V/s
           Shugufta Rehman
                                                                            ... Respondent(s)

Through: -

Mr Mudasir Bin Hassan, Advocate. CORAM:

HON'BLE MR JUSTICE M. A. CHOWDHARY, JUDGE.

(ORDER) 06.04.2026 With the appearance of Mr Mudasir Bin Hassan, learned Counsel, Caveat No. 3364/2025 shall stand discharged, accordingly.

Heard learned Counsel for the Petitioner. Notice.

Mr Mudasir Bin Hassan, learned Counsel, accepts notice on behalf of the Respondent. He submits that the parties have not agreed to settlement of the matter outside the Court, as such, the matter is required to be heard on merits.

Learned Counsel appearing for the Petitioner, however, seeks a short adjournment in the matter.

Adjourned, as prayed for. List again on 15th of April, 2026, higher up in the 'Cause List'.

(M. A. CHOWDHARY) JUDGE SRINAGAR April 6th, 2026 "TAHIR"