Mangta Bhat vs Ut Of J&K And Anr
2026 Latest Caselaw 570 J&K

Jammu & Kashmir High Court

Mangta Bhat vs Ut Of J&K And Anr on 9 February, 2026

                                                           Serial No. 02
                                                          Suppl. Cause List

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                        [Through Virtual Mode]

                           Bail App 226/2025
                            CrlM 1532/2025

Mangta Bhat
                                             ...Appellant(s)\Petitioner(s)
                              Through: -
                   Ms. Sadhvi Sharma, Advocate vice
                   Mr. Zulker Nain Sheikh, Advocate.
                                   V/s
UT of J&K and Anr.
                                                       ... Respondent(s)

Through: -

None.

CORAM: HON'BLE MR JUSTICE SHAHZAD AZEEM, JUDGE.

(ORDER) 09.02.2026

Learned proxy counsel appearing on behalf of the petitioner

seeks adjournment on the ground that Mr. Zulker Nain Sheikh,

learned arguing counsel is not available today.

Adjourned at the request.

List again on 17th of February, 2026.

(SHAHZAD AZEEM) JUDGE SRINAGAR February 09th, 2026 Shoaib Javid