Mst. Mehmooda And Another vs Union Of India And Others
2026 Latest Caselaw 826 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mst. Mehmooda And Another vs Union Of India And Others on 17 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                 Serial No. 119
                                                                 Reg Cause list
   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR
                  OWP/1153/2018 IA/1/2018 CM/4037/2025 c\w
                OWP/834/2018 IA/1/2018 & OWP/905/2018 IA/1/2018




MST. MEHMOODA AND ANOTHER                                  ...Appellant(s)/Petitioner(s)

Through:   Mr. M. Ashraf Bhat, Advocate
                                       Vs.

UNION OF INDIA AND OTHERS
                                                                      ...Respondent(s)
Through:

CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                    ORDER

17.02.2026 OWP No. 1153/2018:

1. Learned counsel for the petitioner states that he wants to withdraw the instant petition. His statement is taken on record.

2. In view of the statement made by learned counsel for the petitioner, the instant petition, along with connected CM(s), stands dismissed as withdrawn.

3. Interim direction(s), if any, shall stand vacated.

OWP No. 834/2018 & OWP No. 905/2018:

1. List on 24.03.2026.

2. Copy of this order shall be placed on each file.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

17.02.2026 "Misba"