Union Territory Of J&K And Ors vs Nasreen Qadir & Ors
2026 Latest Caselaw 437 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Of J&K And Ors vs Nasreen Qadir & Ors on 7 February, 2026

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                             Serial No. 20
                                                                       SUPPLEMENTARY CAUSE LIST-I

                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT SRINAGAR

                                                    CM(444/2026)
                                                    In LPA 5/2024
                                                    CM(197/2024)

                         Union Territory of J&K and Ors.            ...Appellant/Petitioner(s)

                         Through: Mr. Hakim Aman Ali, Dy. AG.

                                                          Vs.

                          Nasreen Qadir & Ors.                                 ...Respondent(s)

                         Through:     Mr. M. Y. Bhat, Senior Advocate with
                                      Ms. Urba Naseer, Advocate.
                          CORAM:
                                    HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE.
                                    HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE.
                                                       ORDER

07.02.2026

CM(444/2026):

01. This is an application for early hearing of the main appeal.

02. For the reasons stated in the application, same is allowed and the date fixed in the main appeal is preponed to 9th February, 2026.

03. CM is accordingly disposed of.

04. List the main appeal on 9th February, 2026.

(SHAHZAD AZEEM) (SINDHU SHARMA) JUDGE JUDGE SRINAGAR:

07.02.2026 "HAMID"