Zakir Hussain And Another vs State Of J&K And Others
2026 Latest Caselaw 524 J&K

Jammu & Kashmir High Court

Zakir Hussain And Another vs State Of J&K And Others on 7 February, 2026

                                                           Sr. No. 43 & 44
                                                                          2020:JKLHC-JMU:10201

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                         CM No. 350/2026 in
                                                          SWP No. 160/2019


Zakir Hussain and another                          .... Petitioner/Appellant(s)

                        Through:-     Mr. Waheed Choudhary, Advocate

                  V/s

State of J&K and others                                    .....Respondent(s)

                        Through:-

CORAM: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                  ORDER

07.02.2026

1. This is an application for condonation of delay of 16 days in filing the

application for recalling of order dated 12.12.2025 and restoration of

the above titled writ petition.

2. Heard learned counsel for the applicants/petitioners and perused the

record.

3. Issue notice to the non-applicants/respondents.

4. Dasti service is also permitted.

5. Subject to the service of the respondents, Registry shall list this matter

on 24.02.2026.

(WASIM SADIQ NARGAL) JUDGE

Jammu 07.02.2026 Vishal Khajuria