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Nazir Ahmad Mir And Others vs Mr. Shaleen Kabra And Other
2026 Latest Caselaw 1123 J&K/2

Citation : 2026 Latest Caselaw 1123 J&K/2
Judgement Date : 24 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court - Srinagar Bench

Nazir Ahmad Mir And Others vs Mr. Shaleen Kabra And Other on 24 February, 2026

                                                                   S. No. 02
                                                                   Regular List


    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR
                CPSW 331/2013 in[SWP 1007/2002]
   NAZIR AHMAD MIR AND OTHERS.                                 ...Petitioner(s)

                       Through: None.

                                        Vs
   MR. SHALEEN KABRA AND OTHER.                                ...Respondent(s)

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

24.02.2026 Perusal of the file reveals that in terms of Hon'ble Division

Bench order dated 06.05.2024 passed in CM No. 2506/2024 in LPA

98/2024, has directed that "In the meantime, contempt proceedings

shall not be proceeded without the leave of this Court". Proceedings

as such stands deffered in the instant contempt petition.

As per the office report, decision from the Hon'ble Division Bench

is still awaited.

Await for same and put up again on 23.03.2026.

(Registrar Judicial)

SRINAGAR 24thFebruary, 2026 "Sabreena Rahim"

 
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