Showkat Ahmad Nath vs Union Territory Of J And K And Others
2026 Latest Caselaw 513 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Showkat Ahmad Nath vs Union Territory Of J And K And Others on 9 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                     Serial No.49
                                                                                     Regular cause list
                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                        AT SRINAGAR
                                                              ...
                                                        WP(C) No.2573/2024
                    Showkat Ahmad Nath
                                                                                      .........Petitioner(s)
                                                          Through:
                                                  Mr. I. A. Parray, Advocate.

                                                          Versus
                    Union Territory of J and K and Others
                                                                                      ......Respondent(s)
                                                         Through:
                                               Mr. H. Aman Ali, Dy.AG for R1 & R2.
                                               Ms. Sabreena Advocate for R3 to R5.

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

09.02.2026

1. Mr. H. Aman Ali, learned Dy.AG, submits that the instant matter is an

inter se dispute between the parties and as such there is no need to file,

reply on behalf of respondent Nos. 1 and 2. His statement is taken on

record.

2. Learned counsel appearing on behalf of respondents Nos. 3 to 5 seeks

time to file reply/response. The request is considered and four weeks'

time is granted for filing the reply/response, with an advance copy to the

learned counsel for the other side.

3. List the matter along with WP(C) No. 619/2025 on 18.04.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE Srinagar 09.02.2026 "Shaista"