Najeeb Ullah Dar vs Ut Of J&K And Ors
2026 Latest Caselaw 657 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Najeeb Ullah Dar vs Ut Of J&K And Ors on 12 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                    Serial No. 9
                                                                                    Regular List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                      WP(C) No. 2489/2025


                Najeeb Ullah Dar
                                                                            ..... Appellant/petitioner(s)
                                                     Through: -
                               Ms. Nighat Amin, Advocate vice Mr. Bhat Fayaz, Advocate


                                                             V/S
                UT of J&K and Ors.
                                                                                   ..... Respondent(s)

Through: -

Mr. Jahangir Ahmad Dar, GA

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 12.02.2026

01. Learned counsel for the petitioner seeks withdrawal of the instant

petition with liberty to file fresh. Her statement is taken on record.

02. In view of statement made by learned counsel for the petitioner,

the instant petition is dismissed as withdrawn with liberty as

prayed for.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 12.02.2026 "Mohammad Yasin Dar"