Citation : 2026 Latest Caselaw 1161 J&K/2
Judgement Date : 25 February, 2026
S. No. 2
Regular Cause List
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
LPA No. 319/2024 In WP(C) No. 994/2024
Shaheen Islamia Public School, Soibugh and ...Appellant/Petitioner(s)
Anr.
Through: Mr. A. Hanan, Advocate vice Mr. Z. A. Shah, Sr. Advocate
Vs.
UT of J&K and Ors. ...Respondent(s)
Through:
CORAM:
HON'BLE MS JUSTICE SINDHU SHARMA, JUDGE
HON'BLE MR JUSTICE SHAHZAD AZEEM, JUDGE
ORDER
25.02.2026
01. The petitioners, despite availing numerous opportunities, have not
taken necessary steps for effecting service upon respondents 3 to 5.
02. Mr. A. Hanan, Advocate, appearing vice Mr. Z. A. Shah, Sr.
Advocate, prays for and is granted one week's further time in the
interest of justice to take requisite steps for service upon respondents
3 to 5.
03. Subject to steps being taken, fresh notice be issued to respondents 3 to
5 returnable within a period of four weeks.
04. However, it is made clear that in the event steps are not taken within
the prescribed period, the respondents 3 to 5 will be deleted from the
array of respondents.
05. List on 18.04.2026.
(SHAHZAD AZEEM) (SINDHU SHARMA)
JUDGE JUDGE
SRINAGAR
25.02.2026
Manzoor
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