Tousif Bhat vs Union Of India And Ors
2026 Latest Caselaw 466 J&K/2

Citation : 2026 Latest Caselaw 466 J&K/2
Judgement Date : 7 February, 2026

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Jammu & Kashmir High Court - Srinagar Bench

Tousif Bhat vs Union Of India And Ors on 7 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                Serial No. 17
                                                               Regular Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                          WP(C) 2831/2022 CM(7131/2022)

TOUSIF BHAT                                               ...Appellant(s)/Petitioner(s)

Through:    None
                                       Vs.

UNION     OF     INDIA     AND      ORS.
                                                             ...Respondent(s)
(PETROLEUM AND NATURAL GAS)
 Through: Mr. M.M. Dar, Advocate
          Ms. Shagufta Maqbool, Advocate vice Mr. Faizan Ganie for R-1
CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                    ORDER

07.02.2026

1. None appears on behalf of the petitioner. It seems that the petitioner has lost interest in further prosecution of the case. Hence the present petition, along with the connected CMs, is dismissed for non-prosecution.

2. Interim direction, if any shall stand vacated.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR: