Naseema Bano vs Union Territory Of J And K
2026 Latest Caselaw 289 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Naseema Bano vs Union Territory Of J And K on 3 February, 2026

                                                                 S. No. 06
                                                                 Regular List


     IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT SRINAGAR
                  WP(C) 1686/2025 CM(4374/2025)
    NASEEMA BANO.                                              ...Petitioner(s)

                     Through: Mr. Musavir Mir, Advocate vice
                              Mr. N.A. Malik, Advocate
                                       Vs
    UNION TERRITORY OF J                 AND     K           ...Respondent(s)
    TH.COMMR/SECTY AND ORS.
                Through: None

    CORAM:
              Khursheed-Ul-Islam, Registrar Judicial.
                                    ORDER

03.02.2026 "Dasti notices" in terms of order dated 15.10.2025 have

been issued to the respondents 1 to 3 on 16.10.2025. However, till

date service affidavit has not been filed by the learned counsel for

the petitioner.

Today, learned counsel for the petitioner submits that he was not

able to serve the dasti notices. He prays for issuance of fresh notices

to respondent No. 1 to 3 through registered mode. Prayer allowed.

Requisite steps for service with regard to respondents 1 to 3 be

taken within weeks time.

Put up again on 10.02.2026.

(Registrar Judicial)

SRINAGAR 3rd February, 2026 "Sabreena Rahim"