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Hilal Ahmad Baba vs Union Territory Of J&K And Ors
2026 Latest Caselaw 340 J&K/2

Citation : 2026 Latest Caselaw 340 J&K/2
Judgement Date : 5 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court - Srinagar Bench

Hilal Ahmad Baba vs Union Territory Of J&K And Ors on 5 February, 2026

Author: Sindhu Sharma
Bench: Sindhu Sharma
                                                                            Serial No. 31
                                                                          REGULAR CAUSE LIST

                            HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                            AT SRINAGAR

                                                  LPA 28/2022
                                               In WP(C) 201/2022
                                                 CM(850/2022)
                                                 CM(851/2022)

                         Hilal Ahmad Baba.                        ...Appellant/Petitioner(s)

                         Through: Ms. Masooda Jan, Senior Advocate with
                                      Ms. Nazima Yaqoob, Advocate.

                                                       Vs.

                          Union Territory of J&K and Ors.                  ...Respondent(s)

                         Through:

                          CORAM:
                                  HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE.
                                  HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE.
                                                     ORDER

05.02.2026

01. In order to appreciate the controversy involved, let the scanned record of WP(C) No. 2151/2021 be enclosed with the instant appeal.

02. List on 2nd April, 2026.



                                        (SHAHZAD AZEEM)               (SINDHU SHARMA)
                                             JUDGE                         JUDGE
                         SRINAGAR:
                         05.02.2026
                         "HAMID"









 

 
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