Abdul Hameed Ganaie vs Ut Of Jk & Ors
2026 Latest Caselaw 739 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Hameed Ganaie vs Ut Of Jk & Ors on 16 February, 2026

                                                            Serial No. 09
                                                          Regular Cause List

   IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
                 CM(638/2026) IN WP(C) 1787/2025
ABDUL HAMEED GANAIE                                  ...Petitioner(s)/Appellant(s).

Through:      Mr. Mir Umar, Advocate
                                   Vs.
UT OF JK & ORS                                                   ...Respondent(s).

Through:

CORAM: HON'BLE MR. JUSTICE MOHD YOUSUF WANI, JUDGE
                                    ORDER

16.02.2026

CM No. 654/2026 & CM No.638/2026

1. Writ petition bearing WP(C) No. 1787/2025 titled "Abdul Hameed

Ganie Vs. UT of JK & Ors." which had suffered dismissal for non-

prosecution vide order dated 06.11.2025, came to be restored at its

original number, however, subject to payment of costs of Rs. 2,000/- to

be deposited by the petitioner in the Advocates Welfare Fund within a

period of two weeks' from the date of restoration of order dated

05.12.2025.

2. Consequent upon failure of the petitioner to deposit the costs as directed,

the Registry has listed suo motu miscellaneous application bearing CM

No. 638/2026 bringing the said fact to the notice of the Court for

appropriate orders.

3. Meanwhile, the petitioner has also filed a separate application bearing

CM No. 654/2026 seeking extension of time to deposit the costs.

4. It is submitted by the learned counsel for the applicant/petitioner that he

is ready to deposit the costs as directed even today.

5. Both the applications bearing CM Nos. 654/2026 and 638/2026 are

disposed of with the direction to the applicant/petitioner to deposit the costs as directed within a period of three days and furnish proof to that

extent before the Registry, whereupon the Registry shall list the main

restored petition before the Court. In case of any further failure on the

part of the petitioner to deposit the costs, the main petition shall be

deemed to have been dismissed without any reference to the Bench.

6. CMs disposed of.

(MOHD YOUSUF WANI) JUDGE SRINAGAR 16.02.2026 ARIF