Ali Mohammad Zargar vs Minga Sherpa And Ors
2026 Latest Caselaw 807 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ali Mohammad Zargar vs Minga Sherpa And Ors on 17 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                        Serial No. 18
                                                                                        Regular List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                        CCP(S) No. 486/2024 in
                                                        WP(C) No. 2431/2023


                Ali Mohammad Zargar
                                                                            ..... Appellant/petitioner(s)
                                                       Through: -
                                               Mr. Gulzar Ahmad, Advocate



                                                               V/S
                Minga Sherpa and Ors.
                                                                                       ..... Respondent(s)

Through: -

Mr. Hakim Aman, Dy. AG for R1 to 3 Mr. Jahangir Ahmad Dar, GA for R4

CORAM:

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

01. Learned counsel for the respondents seek and are granted four

weeks last and final opportunity to file statement of

facts/compliance report, strictly in consonance with order dated

11.03.2024, failing which, respondents 3 and 4 shall appear in

person or through virtual mode on the next date of hearing. In the

event, the said respondents choose to appear virtually, Registry shall

provide the virtual link to the said respondents.

02. List on 31.03.2026.

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