Tendril Institute Of It And Ors vs State Of J And K And Ors. (Housing And ...
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Jammu & Kashmir High Court - Srinagar Bench

Tendril Institute Of It And Ors vs State Of J And K And Ors. (Housing And ... on 12 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                             Serial No.46
                                                                                             Regular cause list
                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                            AT SRINAGAR
                                                                 ...
                                             WP(C) 1734/2019 CM(3262/2019) CM(529/2020
                    TENDRIL INSTITUTE OF IT AND ORS.

                                                                                              .........Petitioner(s)
                                                             Through:
                                                         Mr. Anis-ul-Islam, Advocate.

                                                              Versus
                    STATE OF J AND K AND ORS. (HOUSING AND URBAN DEVELOPMENT DEPARTMENT)

                                                                                             ......Respondent(s)
                                                          Through:
                                           Mr. T. M. Shamsi, DSGI with Ms. Shagufta, Advocate.
                                                      Mr. Waseem Gul, GA.

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

12.02.2026

1. Learned counsel appearing for the petitioner submits that, in terms of communication dated 26.09.2018, respondent No. 3, namely the Chief Executive Officer, Urban Development Agency, Kashmir, Srinagar, had admitted the claim of the petitioner. However, in the reply subsequently filed, the same officer has denied the liability accrued in favour of the petitioner-institutes.

2. In view of the above, respondent No. 3, Chief Executive Officer, Urban Development Agency, Kashmir, Srinagar, is directed to appear in person along with the relevant record on the next date of hearing.

3. Learned counsel for the petitioner seeks and is granted two weeks' time to file rejoinder to the reply filed in the instant petition.

4. List on 12.03.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE Srinagar 12.02.2026 "Shaista"