Madhu Dhar And Ors vs State Of J&K And Ors
2026 Latest Caselaw 791 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Madhu Dhar And Ors vs State Of J&K And Ors on 17 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                   Serial No. 8
                                                                                   Regular List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                     CM No. 3539/2023 in
                                                     OWP No. 2256/2015
                                                            C/w
                                                     CCP(S) No. 21/2023


                Madhu Dhar and Ors.
                                                                           ..... Appellant/petitioner(s)
                                                     Through: -
                          Mr. M. I. Qadri, Sr. Advocate with Mr. Sajid Ahmad, Advocate for
                                                     applicants



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

Through: -

Mr. Mujeeb Andrabi, Advocate Ms. Maha Majeed, AC vice Mr. Mohsin Qadri, Sr. AAG

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 17.02.2026

01. Mr. M. I. Qadri, learned senior counsel appearing for the

applicants seeks and is granted three weeks' time to response to the

report of the Registrar Vigilance and enquiry report submitted by

Nazir Ahmad Mir.

02. List on 31.03.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 17.02.2026 "Mohammad Yasin Dar"