Rita Sabu vs Ghulam Qadir Teli And Ors
2026 Latest Caselaw 353 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Rita Sabu vs Ghulam Qadir Teli And Ors on 5 February, 2026

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                           S. No. 7
                                                                           Regular Cause List
                  IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                     AT SRINAGAR

                                              LPA No. 238/2024
                                            In OWP No. 131/2009
                                            C/w LPA No. 225/2024
                                              LPA No. 266/2024

           Rita Sabu                                               ...Appellant/Petitioner(s)

            Through: Mr. M. S. Reshi, Advocate
                                                        Vs.

           Ghulam Qadir Teli and Ors.                                       ...Respondent(s)

           Through: Mr. Mian Tufail, Advocate for R-1 in LPA No. 238/2024 and
                    R-6 in LPA No. 225/2024 & R-1 in LPA No. 266/2024
           CORAM:
                   HON'BLE MS JUSTICE SINDHU SHARMA, JUDGE
                   HON'BLE MR JUSTICE SHAHZAD AZEEM, JUDGE
                                                     ORDER

05.02.2026 LPA No. 238/2024:

Steps for service upon respondents 2 to 6, 9 & 10 have not been taken. Subject to appellant taking steps for service upon aforesaid respondents, notice be issued to them returnable within a period of four weeks.

List on 16.04.2026.

LPA Nos. 225/2024 & 266/2024:

Pleadings are complete. List as above.

                                   (SHAHZAD AZEEM)                  (SINDHU SHARMA)
                                           JUDGE                             JUDGE

              SRINAGAR
              05.02.2026
              Manzoor