Joginder Singh & Anr vs State Of J&K & Ors
2026 Latest Caselaw 405 J&K

Citation : 2026 Latest Caselaw 405 J&K
Judgement Date : 5 February, 2026

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Jammu & Kashmir High Court

Joginder Singh & Anr vs State Of J&K & Ors on 5 February, 2026

                                                                        S. No. 4

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

                                              OWP No.1368/2014
                                              c/w
                                              OWP No. 971/2014
                                              OWP No. 1060/2014

Joginder Singh & Anr                                                .....Petitioner(s)

                       Through: Mr. S M Choudhary, Sr. Advocate with
                                Mr. Dhanish Bhat, Advocate


              Vs
State of J&K & Ors                                               ..... Respondent(s)

                       Through: Ms. Priyanka Bhat, Assisting Counsel to
                                Mrs. Monika Kohli, Sr. AAG
                                Mr. O P Thakur, Sr. Advocate with
                                Ms. Anandita Thakur, Advocate for

Coram:         HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE

                                       ORDER

05.02.2026

01. Learned Senior Counsel appearing on behalf of the petitioners submits that

he has recently been engaged in this matter and accordingly seeks one

week's time to address the arguments in the instant matter which has been

clubbed with other two matters. Adjourned.

02. List these petitions on 05.03.2026.

(WASIM SADIQ NARGAL) JUDGE JAMMU 05.02.2026 Vijay