Union Territory Of J&K And Ors vs Bashir Ahmad Khan And Ors
2026 Latest Caselaw 1076 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Of J&K And Ors vs Bashir Ahmad Khan And Ors on 23 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                Sr. No. 1
                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                        AT SRINAGAR
                                       (THROUGH VIRTUAL MODE)

           CJ Court
                                          Case: CM No. 712/2026 in
                                                LPA No. 25/2026
           Union Territory of J&K and ors.                          ...Petitioner(s)/Appellant(s)

                                  Through: Mr. Jehangir Ahmad Dar, GA.

                                              V/s

           Bashir Ahmad Khan and ors.                                         .... Respondent(s)

                                  Through:



           CORAM: HON'BLE THE CHIEF JUSTICE
                  HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE.

                                              ORDER

23.02.2026

CM No. 712/2026 (condonation of delay) This is an application seeking condonation of 1058 days' delay in filling

the accompanying appeal.

Notice to the non-applicants/respondents. Process dasti as well.

Additionally, liberty to serve the respondents through their counsel ( Mr. L

A Latief) appearing before the Contempt Court.

Adjourned to March 02, 2026.

                                               (RAJNESH OSWAL)               (ARUN PALLI)
                                                         JUDGE               CHIEF JUSTICE
           Jammu
           23.02.2026
           Sunita