At Srinagar vs Social Welfare(State Government)
2026 Latest Caselaw 1006 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

At Srinagar vs Social Welfare(State Government) on 20 February, 2026

                                                                             2020:JKLHC-SGR:8112




                                                                 S. No. 02
                                                                 Regular List


    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT SRINAGAR
        SWP 561/2014 IA(1/2015[39/2015]) IA(2/2014[809/2014])
   NUSRAT JABEEN.                                             ...Petitioner(s)

                      Through: None.

                                       Vs
   SOCIAL WELFARE(State Government).                         ...Respondent(s)

                      Through: None.
   CORAM:
         Khursheed-Ul-Islam, Registrar Judicial.
                                    ORDER

20.02.2026 In terms of Hon'ble Court order dated 28.11.2025, there was a

direction for issuance of fresh notice to respondent No. 5, subject to

filing of requisites within a period of two weeks.

As per the office report, requisite steps for effecting service upon

respondent No. 5 have not been taken till date.

Office to issue notice to the learned counsel for the petitioner for

doing the needful within two weeks positively.

Put up again on 06.03.2026.

(Registrar Judicial)

SRINAGAR 20th February, 2026 "Sabreena Rahim"