Javeed Ahmad Najar vs Union Territory Of J And K And
2026 Latest Caselaw 463 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Javeed Ahmad Najar vs Union Territory Of J And K And on 7 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                              Serial No. 21
                                                             Regular Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                                WP(C) 3189/2023

JAVEED AHMAD NAJAR                                      ...Appellant(s)/Petitioner(s)

Through:    None
                                        Vs.

UNION TERRITORY OF J AND K AND
                                                            ...Respondent(s)
ORS.
Through: Mr. Waseem Gul, GA vice Mr. Jehangir Dar, GA for R-4
         Mr. Ilyas Nazir Laway, GA for R-1 to 3
CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                    ORDER

07.02.2026

1. Learned counsel for the respondents seek and are granted four weeks' time, as last and final opportunity to file reply, with an advance copy to the counsel for the other side.

2. List on 06.04.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

07.02.2026 "Misba"