Manzoor-Ul-Haq And Ors vs Union Territory Of J And K And
2026 Latest Caselaw 455 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Manzoor-Ul-Haq And Ors vs Union Territory Of J And K And on 7 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                             Serial No. 20
                                                            Regular Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                                WP(C) 789/2023

MANZOOR-UL-HAQ AND ORS                                 ...Appellant(s)/Petitioner(s)

Through:   Mr. Owais Shafi, Advocate
                                       Vs.

UNION TERRITORY OF J AND K AND
                                                          ...Respondent(s)
ORS.
Through: Mr. Waseem Gul, GA vice Mr. Bikramdeep Singh, Dy.AG

CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                   ORDER

07.02.2026

1. In the interest of justice, last and final opportunity of four weeks is granted to learned counsel for the respondents for filing reply, failing which respondent No. 7- Executive Engineer, Left River Works Division, Srinagar Municipal Corporation, J&K shall remain present in the court, either in person or through virtual mode on the next date of hearing.

2. List on 11.03.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

07.02.2026 "Misba"