Shamma vs Ut Of J&K & Ors
2026 Latest Caselaw 336 J&K

Jammu & Kashmir High Court

Shamma vs Ut Of J&K & Ors on 3 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                  Serial No. 03

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

HCP No. 162/2025
CM No. 7711/2025

Shamma
                                               .....Applicant/Petitioner

                   Through: Mr. Ajaz Chowdhary, Advocate

              Vs

UT of J&K & Ors.


                                                      .....Respondents

                   Through: Mr. Pawan Dev Singh, Dy. AG

CORAM:     HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                          ORDER

(03.02.2026)

01. Learned counsel for the respondents submits that he has

filed the counter affidavit, however, the same is not on

record. He shall contact the Registry and have the

counter affidavit placed on record.

02. Detention record shall also be produced on the next date

of hearing.

03. List this petition on 23.02.2026.

(SANJAY DHAR) JUDGE JAMMU 03.02.2026 SUNIL