Abdul Gani Yatoo vs Union Territory Of J&K And Ors
2026 Latest Caselaw 442 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Gani Yatoo vs Union Territory Of J&K And Ors on 7 February, 2026

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                  Serial No. 19
                                            SUPPLEMENTARY CAUSE LIST-I

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR

                          CM(437/2026)
                        In CM(M) 37/2026
                          CM(438/2026)

Abdul Gani Yatoo.                        ...Appellant/Petitioner(s)

Through: Mr. Shabir Ahmad Dar, Advocate.

                               Vs.

Union Territory of J&K and Ors.                     ...Respondent(s)

Through:

CORAM:
           HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE.
           HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE.
                             ORDER

07.02.2026

CM(437/2026):

01. This application has been filed by the applicant/ petitioner seeking dispensation to place on record the certified copy of impugned order dated 19th November, 2025.

02. For the reasons stated in the application, same application is allowed and the requirement of placing on record the certified copy of impugned order dated 19th November, 2025 is dispensed with for the time being. However, the said deficiency shall be made good by the applicant/ petitioner within a period of two weeks from today.

03. CM (437/2026) is accordingly disposed of.

04. Mr. Shabir Ahmad Dar, learned counsel for the petitioner submits that identical writ petitions are pending consideration before this Court, wherein indulgence has already been shown by this Court and, as such, prays that similar order be also passed in the instant writ petition.

05. Issue notice to the respondent(s), returnable within a period of four weeks.

06. Requisites for service within one week.

07. List on 6th March, 2026.

08. In the meantime, subject to objections from the other side and till the next date of hearing before the Bench, the proceedings before the trial court shall stay.

                                         (SHAHZAD AZEEM)              (SINDHU SHARMA)
                                              JUDGE                        JUDGE
                         SRINAGAR:
                         07.02.2026
                         "HAMID"