At Srinagar vs State Of Jk And Others
2026 Latest Caselaw 302 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

At Srinagar vs State Of Jk And Others on 3 February, 2026

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                               2021:JKLHC-SGR:4252
                                                               S. No. 1
 IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR

                          CM(230/2026) IN SWP 328/2009

SHARIFA BANOO                                       ...Petitioner/Appellant(s)

Through: Mr. S. A. Qadiri, Advocate.
                                       Vs.
STATE OF JK AND OTHERS                                      ...Respondent(s)

Through: Ms. Nighat Amin, Advocate vice
         Mr. Bhat Fayaz, Advocate.
CORAM:
        HON'BLE MR JUSTICE JAVED IQBAL WANI, JUDGE
                                    ORDER

03.02.2026

For the reasons stated in the application coupled with submissions made by counsel for the petitioner/applicant and subject to payment and depositing of costs of Rs.1000/- before the Registrar Judicial, Srinagar, within week's time, the same is allowed and petition is restored to its original number along with connected application/s.

Upon deposit of costs supra, Registry shall credit the same in Account No.0372040100020529 maintained in the name of Yateem Khaanah, Bemina Srinagar.

Application disposed of.

List the main petition on 27.03.2026.

(JAVED IQBAL WANI) JUDGE SRINAGAR 03.02.2026 Ishaq