Robkar vs Shaleen Kabra And Anr
2026 Latest Caselaw 1130 J&K/2

Citation : 2026 Latest Caselaw 1130 J&K/2
Judgement Date : 24 February, 2026

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Jammu & Kashmir High Court - Srinagar Bench

Robkar vs Shaleen Kabra And Anr on 24 February, 2026

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                   S. No. 54
 IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR

                  CCP 20/2024 in[SWP 619/2012] c/w CPSW 284/2017

ROBKAR                                               ...Petitioner/Appellant(s)

Through: Mr. Tasaduq H. Khawaja, Sr. Advocate with
         Mr. Naseer ul Akbar, Advocate.
                                Vs.
SHALEEN KABRA AND ANR                                          ...Respondent(s)

Through: Mr. Jehangir Ahmad Dar, GA.
CORAM:
     HON'BLE MR JUSTICE JAVED IQBAL WANI, JUDGE
                                  ORDER

24.02.2026 Counsel for the respondents has not produced the relevant record sought in terms of previous order.

In the interest of justice, week's time and no more is granted to counsel for the respondents for production of relevant record to show as to from which date the writ petitioner Ram Lal was granted the benefits of SRO in question as also to other similarly situated persons prior to the filing of writ petition by Ram Lal.

List on 02.03.2026.

(JAVED IQBAL WANI) JUDGE SRINAGAR 24.02.2026 Ishaq