Nazir Ahmad Khan And Anr vs Union Territory Of J And K And
2026 Latest Caselaw 367 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Nazir Ahmad Khan And Anr vs Union Territory Of J And K And on 5 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                              Serial No. 11
                                                             Regular Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                          WP(C) 261/2025 CM(599/2025)

NAZIR AHMAD KHAN AND ANR.                               ...Appellant(s)/Petitioner(s)

Through:    Mr. Asif Ahmad Bhat, Advocate
                                      Vs.

UNION TERRITORY OF J AND K AND
                                                            ...Respondent(s)
ORS.
Through: Mr. N.H. Shah, Sr. Advocate with Ms. Saima Ghulam, Adv
         Mr. Hakim Aman Ali, Dy.AG
CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                   ORDER

05.02.2026

1. Learned counsel for the petitioners seeks and is granted weeks' time to report instructions as to whether the petitioners want to pursue the instant petition or not.

2. List for continuation on 12.02.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

05.02.2026 "Adil Ismail"