Union Territory Of J And K And Anr. (Jal vs Fayaz Ahmad Naikoo And Ors
2026 Latest Caselaw 897 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Of J And K And Anr. (Jal vs Fayaz Ahmad Naikoo And Ors on 18 February, 2026

                                                                      S. No. 02
                                                                      Regular List


    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR
                 CM(M) 560/2025 CM(8468/2025)
   UNION TERRITORY OF J AND K AND ANR. (JAL                        ...Petitioner(s)
   SHAKTI / I AND FC).
                  Through: None.

                                        Vs
   FAYAZ AHMAD NAIKOO AND ORS.                                    ...Respondent(s)

                      Through: None.
   CORAM:
         Khursheed-Ul-Islam, Registrar Judicial.
                                    ORDER

18.02.2026 In terms of Hon'ble Court order dated 17.12.2025, there was a

direction for issuance of notice to the respondents, subject to taking of

necessary steps by the petitioners within week's time.

As per the office report, requisite steps for service have not been

taken by the learned counsel for petitioners till date.

Office to issue notice to the learned counsel for the petitioners for

taking requisite steps for service within two weeks.

Put up again on 04.03.2026.

(Registrar Judicial)

SRINAGAR 18th February, 2026 "Sabreena Rahim"