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Muzaffar Ahmad Bhat vs Mandeep Kour
2026 Latest Caselaw 1009 J&K/2

Citation : 2026 Latest Caselaw 1009 J&K/2
Judgement Date : 20 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court - Srinagar Bench

Muzaffar Ahmad Bhat vs Mandeep Kour on 20 February, 2026

                                                                   S. No. 05
                                                                   Regular List


    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT SRINAGAR
                CCP(S) 416/2025 in[SWP 1478/2015]
   MUZAFFAR AHMAD BHAT.                                         ...Petitioner(s)

                      Through: None.

                                         Vs
   MANDEEP KOUR, COMMR/SECTY                       TO          ...Respondent(s)
   HOUSING AND URBAN DEV.DEPTT.
               Through: None.
   CORAM:
         Khursheed-Ul-Islam, Registrar Judicial.
                                      ORDER

20.02.2026 Service stands complete.

However, neither there is any representation on behalf of the

respondents nor statement of facts/compliance report has been filed till

date.

On previous date of hearing, i.e. on 30.02.2026, one more

opportunity of week's time was granted to respondents for filing

statement of facts/compliance report. Reportedly, statement of

facts/compliance report has not been filed.

As such, list before the Hon'ble Court on 27.02.2026.

In the meanwhile, if statement of facts/compliance report is filed,

same be taken on record.

(Registrar Judicial)

SRINAGAR 20th February, 2026 "Sabreena Rahim"

 
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