Union Territory Of J&K And Ors vs Khawaja Nizam Shah
2026 Latest Caselaw 2199 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Of J&K And Ors vs Khawaja Nizam Shah on 9 April, 2026

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                              Serial No. 02
                                                                            REGULAR CAUSE LIST

                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT SRINAGAR

                                           CM(8929/2025) In LPA 327/2025

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

                         Through: Mr. Faheem Nisar Shah, GA

                                                          Vs.

                          Khawaja Nizam Shah                                 ...Respondent(s)

                         Through:     Mr. Faisal Qadri, Sr. Advocate with
                                      Mr. Zamir Abdullah, Advocate &
                                      Mr. Zahir Abdullah, Advocate
                          CORAM:
                                    HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE.
                                    HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE.
                                                        ORDER

09.04.2026

01. Learned counsel appearing for the appellants after arguing for a while seeks a short adjournment to obtain instructions in the matter and to come up with an appropriate stand.

02. At the request of learned counsel for the appellants, the matter is adjourned.

03. List again on 15.04.2026.

                                          (SANJAY PARIHAR)          (SANJEEV KUMAR)
                                               JUDGE                    JUDGE
                         SRINAGAR:
                         09.04.2026
                         "Mir Arif"