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Mohammad Shafi And Ors vs Ut Of J&K And Ors
2026 Latest Caselaw 763 J&K/2

Citation : 2026 Latest Caselaw 763 J&K/2
Judgement Date : 16 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Shafi And Ors vs Ut Of J&K And Ors on 16 February, 2026

Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
                                                                                    Serial No. 25
                                                                                    Regular List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                      WP(C) No. 2823/2022
                                                             C/w
                                                      WP(C) No. 1373/2020
                                                      CCP(S) No. 09/2021


                Mohammad Shafi and Ors.
                                                                            ..... Appellant/petitioner(s)
                                                    Through: -
                                           Mr. Altaf Mehreen, Advocate
                               Mr. Mujeeb Andrabi, Advocate in WP(C) No. 1373/2020



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

Through: -

Mr. Bikramdeep Singh, Dy. AG Ms. Uzma, Advocate vice Mr. Moomin Khan, Advocate

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 16.02.2026

01. Reply stands filed by respondent No. 6.

02. Last and final opportunity of four weeks is granted to other

respondents to file reply.

03. List along with WP(C) No. 1373/2023 on 20.04.2026.

01. Learned counsel appearing for petitioners' states that this petition

along with contempt petition has been wrongly clubbed with the

above titled writ petition, therefore, the same may be segregated.

His statement is taken on record.

02. In view of statement made by Mr. Mujeeb Andrabi, learned counsel

for the petitioners, the writ petition bearing WP(C) No. 1373/2020 and

CCP(S) No. 09/2021, are directed to be segregated and listed

separately on 06.04.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 16.02.2026 "Mohammad Yasin Dar"

 
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