Noor Mohammad Dar And Others vs Prof Qanita Alvi
2026 Latest Caselaw 817 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Noor Mohammad Dar And Others vs Prof Qanita Alvi on 17 February, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                                         01
                                                         Regular

        IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT SRINAGAR

                          CM(M) 18/2026
                          CM(173/2026)

NOOR MOHAMMAD DAR AND OTHERS                          ..... Petitioner(s)

                      Through:    Ms. Urba, Advocate
                                  vice Mr. M Y Bhat, Senior Advocate.
                   V/s

PROF QANITA ALVI                                  ..... Respondent(s)

                      Through:    Ms. Ainain Qadiri, Advocate.
Coram:
            Hon'ble Mr. Justice Rahul Bharti, Judge

                              ORDER

17.02.2026

1. Ms. Ainain Qadiri, Advocate submits that she would be filing

her Vakalatnama (Power of Attorney) to represent

respondent-Professor Qanita Alvi.

2. Let Vakalatnama as well as Response/Reply if any, intended

to be filed from the end of the respondent to present petition,

be submitted by or before next date of hearing.

3. Registrar Judicial, Srinagar is directed to summon and

requisition scanned record of civil suit titled "Prof. Qanita

Alvi V/s Noor Mohammad Dar and Others" from the court of

3rd Civil Subordinate Judge (Forest Magistrate), Srinagar and Page |2 CM(M) 18/2026 CM(173/2026)

also of Civil First Miscellaneous Appeal titled "Noor

Mohammad Dar and Others Vs. Prof. Qanita Alvi" from the

court of 3rd Additional District Judge, Srinagar.

4. In the meantime, learned counsel for the petitioners is

directed to provide a copy of the paper book to the learned

counsel for the respondent.

5. List on 02.03.2026.

6. Interim direction of status quo be maintained by both the

parties viz-a-viz suit property till next date of hearing.

(Rahul Bharti) Judge

SRINAGAR 17.02.2026 Aasif