Mohd. Farooq vs Ut Of J&K & Ors
2026 Latest Caselaw 497 J&K

Citation : 2026 Latest Caselaw 497 J&K
Judgement Date : 7 February, 2026

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Jammu & Kashmir High Court

Mohd. Farooq vs Ut Of J&K & Ors on 7 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                     Sr. No. 01
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

                   WP(C) No. 154/2022 c/w
                   WP(C) No. 155/2022


                   Mohd. Farooq                                      .... Appellant(s)/Petitioner(s)

                                               Through:-   Ms. Anandita Thakur, Advocate.




                   UT of J&K & Ors.                                            .....Respondent(s)

                                               Through:-   Ms. Nazia Fazal, Advocate vice
                                                           Ms. Monika Kohli, Sr. AAG.

                   CORAM : HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                       ORDER

07.02.2026.

1. Learned counsel for the respondents seeks time to file response.

Time is granted. She further submits that this matter cannot be settled

through mediation.

2. Adjourned.

3. List on 24.03.2026.

(Rajnesh Oswal) Judge JAMMU 07.02.2026 NEHA-1

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