Citation : 2026 Latest Caselaw 579 J&K/2
Judgement Date : 10 February, 2026
Serial No.77
Regular cause list
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
...
CCP(S)/488/2024
SHABIR AHMAD KHANDAY AND ORS.
.........Petitioner(s)
Through:
Mr. Firdous Ahmad, Advocate.
Versus
VIJAY KUMAR BIDHURI, IAS AND ANR
......Respondent(s)
Through:
Mr. Faheem Nisar, GA.
CORAM:
HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
10.02.2026
1. Learned counsel appearing for the respondents seeks and is
granted four weeks' time to file a compliance report/statement of
facts strictly in conformity with the order dated 31.08.2024, with
an advance copy to the learned counsel for the other side.
2. Learned counsel appearing for the petitioner is directed to furnish
a copy of the contempt petition to the learned counsel for the
other side within the course of this week.
3. List on 23.03.2026.
(MOKSHA KHAJURIA KAZMI) JUDGE Srinagar 10.02.2026 "Shaista"
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