Rafia Tabasum vs Ut Of J&K And Others
2026 Latest Caselaw 283 J&K

Citation : 2026 Latest Caselaw 283 J&K
Judgement Date : 2 February, 2026

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Jammu & Kashmir High Court

Rafia Tabasum vs Ut Of J&K And Others on 2 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                    Sr. No.9
                                                                           2026:JKLHC-JMU:135-DB



         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

CJ Court
                                 Case : LPA No. 1/2025 in
                                       WP(C) No. 2917/2024
                                       CM No. 82/2025

Rafia Tabasum                                         ..... Appellant/Petitioner(s)
                       Through: Mr. Vivek Sharma, Advocate


                 Vs

UT of J&K and others                                           ..... Respondent(s)

                      Through:     Mr. Ravinder Gupta, AAG
Coram:       HON'BLE THE CHIEF JUSTICE
             HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                     ORDER

02.02.2026 Learned counsel for the appellant, at the outset, submits for the appeal at hands is rendered infructuous with the efflux of time, the same be disposed of as such. However, the appellant will, if so advised, avail such other remedies as admissible in law as regards any concerns/grievances.

Dismissed as withdrawn.



                             (     (RAJNESH OSWAL) (ARUN PALLI)
                                       JUDGE       CHIEF JUSTICE
Jammu :
02.02.2026
AKHILESH