Ghulam Mohammad Dar vs State Of Jk And Others
2026 Latest Caselaw 347 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Mohammad Dar vs State Of Jk And Others on 5 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                              Serial No. 15
                                                             Regular Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                                   AA 2/2005
                                 C/W AA 7/2005
GHULAM MOHAMMAD DAR                                     ...Appellant(s)/Petitioner(s)

Through:    Mr. A. Hanan, Advocate vice
            Mr. Z.A Qureshi, Sr. Advocate
                                      Vs.

STATE OF JK AND OTHERS
                                                                    ...Respondent(s)
Through:    None

CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                   ORDER

05.02.2026

1. Adjourned at the request of learned counsel for the petitioner for non- availability of learned senior arguing counsel.

2. List on 12.03.2026, along with connected matters.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

05.02.2026 "Adil Ismail"