Abdul Rashid Janwari And Others vs Union Territory Of J And K And
2026 Latest Caselaw 636 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Rashid Janwari And Others vs Union Territory Of J And K And on 12 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                               Serial No. 20
                                                              Regular Cause list
   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR
                           WP(C) 246/2023 CM(462/2023)

ABDUL RASHID JANWARI AND OTHERS                          ...Appellant(s)/Petitioner(s)

Through:     Mr. N.H. Shah, Sr. Advocate with Ms. Saima Ghulam, Adv
                                       Vs.

UNION TERRITORY OF J AND K AND
                                                                     ...Respondent(s)
ORS.
Through: None

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

12.02.2026

1. Learned counsel for the petitioners seeks and is granted three weeks' time for filing rejoinder, with an advance copy to the other side.

2. List on 16.04.2026.

3. Meanwhile, interim direction, if any, shall continue till next date of hearing.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

12.02.2026 "Misba"