Nilma Kumari vs Ut Of J&K And Ors
2026 Latest Caselaw 615 J&K

Jammu & Kashmir High Court

Nilma Kumari vs Ut Of J&K And Ors on 10 February, 2026

                                                                          Sr. No. 12


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

CRM(M) No. 313/2020
c/w
CRM(M) No. 437/2020

Nilma Kumari                                     ..... Petitioner(s)/Appellant(s)
                       Through: Mr. Atul Raina, Advocate.
q




                  vs
UT of J&K and Ors.                                            ..... Respondent(s)
                       Through: Mr. P. D. Singh, Dy. AG.
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                    ORDER

10.02.2026

01. Mr. P. D. Singh, learned Dy. AG seeks and is granted two weeks' time, as last and final opportunity, in the interest of justice, to file reply, failing which, Incharge Police Station, Jhajhar Kotli shall remain present in the Court.

02. List on 10.04.2026.

03. Meanwhile, interim direction, if any, shall continue.

(Rajesh Sekhri) Judge

Jammu 10.02.2026 Sushant