Adbul Ganie Parray vs Union Territory Of J And K And
2026 Latest Caselaw 457 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Adbul Ganie Parray vs Union Territory Of J And K And on 7 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                              Serial No. 15
                                                             Regular Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                                 WP(C) 1859/2022

ADBUL GANIE PARRAY                                      ...Appellant(s)/Petitioner(s)

Through:      Mr. Asif Nabi, Advocate
                                        Vs.

UNION TERRITORY OF J AND K AND
                                                             ...Respondent(s)
ORS.
Through: Mr. Waseem Gul, GA for R-1 to 4
         Ms. Aneesa, Advocate vice Mr. N.A. Dendru, Adv for R-6

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

07.02.2026

1. Reply stands filed by respondent Nos. 1 to 4.

2. Learned counsel for respondent No. 6 seeks and is granted last and final opportunity of four weeks to file reply, with an advance copy to the other side.

3. Reply, if any, be filed on behalf of respondent No. 5 within a period of four weeks.

4. List on 30.03.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

07.02.2026 "Misba"