Irfan Mohi Ud Din Dar vs Union Territory Of J And K And Anr
2026 Latest Caselaw 833 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Irfan Mohi Ud Din Dar vs Union Territory Of J And K And Anr on 17 February, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                                                  11
                                                                  Regular



                  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                  AT SRINAGAR
                                    HCP 324/2025.

           IRFAN MOHI UD DIN DAR.
                                                       ...Applicant(s)/Petitioner(s)
                   Through:   Mr. Azhar Lodhi, Advocate vice
                              Mr. B. A. Misri, Advocate.
                                           VERSUS
           UNION TERRITORY OF J AND K AND ANR.
                                                                ...Respondent(s)
                   Through:   Ms. Maha Majeed, Assisting Counsel vice
                              Mr. Ilyas Nazir Laway, GA.

     CORAM:
                   HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE.
                                       ORDER

17.02.2026

01. Learned counsel for the respondents was directed, in terms of an

order dated 19.12.2026 to file the counter-affidavit in the present

petition. The same has not been filed.

02. Time is, accordingly, extended and the learned counsel for the

respondents is directed to file the counter-affidavit along with the

detention record within the extended period by or before next date of

hearing.

03. List on 12th March, 2026.

(RAHUL BHARTI) JUDGE

SRINAGAR 17.02.2026 Bisma Jan.