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Intakhab Ahmed Qazi vs State Of J&K And Ors
2026 Latest Caselaw 314 J&K

Citation : 2026 Latest Caselaw 314 J&K
Judgement Date : 3 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Intakhab Ahmed Qazi vs State Of J&K And Ors on 3 February, 2026

Author: Rajnesh Oswal
Bench: Rajnesh Oswal
                                                                                             Serial No. 14

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                     AT JAMMU

           CJ Court
                                                     Case No. WP(C) PIL No. 30/2019
                                                              CM No. 5224/2019
                                                              c/w
                                                              PIL No. 1/2018
                                                              WP(C) PIL No. 8/2022
                                                              WP(C) PIL No. 13/2022


           Intakhab Ahmed Qazi                                         .....Appellant(s)/Petitioner(s)


                                          Through: Mr. S. S. Ahmed, Advocate with
                                                   Ms. Supriya Chouhan, Advocate
                                                   Mr. Syed Asim Hashmi, Advocate.

                                     vs
           State of J&K and ors.                                                  ..... Respondent(s)
                                          Through: Ms. Sagira Jaffer, Advocate vice
                                                   Ms. Monika Kohli, Sr. AAG.
                                                   Mr. Eishan Dadichi, GA
           Coram: HON'BLE THE CHIEF JUSTICE
                  HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                       ORDER

03.02.2026

1. Learned Amicus curiae, with reference to order dated 08.10.2025, submits that owing to the continued inclement weather, he could not visit the subject site and, therefore, the proceedings be deferred for a short date to enable him to submit a report in this regard.

2. Adjourned to 09.03.2026.

(RAJNESH OSWAL) (ARUN PALLI) JUDGE CHIEF JUSTICE

Jammu 03.02.2026 Sahil Padha

 
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