Shabir Ahmad Dar vs Union Of India And Ors
2026 Latest Caselaw 459 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Shabir Ahmad Dar vs Union Of India And Ors on 7 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                      Serial No. 28
                                                                                      Supplementary List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                   CM No. 419/2026 in
                                                   WP(C) No. 2040/2022

                Shabir Ahmad Dar
                                                                                 ..... Appellant/petitioner(s)
                                                           Through: -
                                       Ms. Ishrat, Advocate vice Mr. Bhat Fayaz, Advocate

                                                                V/S
                Union of India and Ors.
                                                                                     ..... Respondent(s)

Through: -

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 07.02.2026

On the set of facts and grounds urged, coupled with the

submissions made at Bar, the instant application is allowed and

writ petition bearing WP(C) No. 2040/2022, is dismissed as

withdrawn with liberty to file fresh if cause survives.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 07.02.2026 "Mohammad Yasin Dar"