Raquib Ur Rehman vs University Of Kashmir And Ors
2026 Latest Caselaw 917 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Raquib Ur Rehman vs University Of Kashmir And Ors on 19 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                 Serial No. 10
                                                                                 Regular List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                     WP(C) 1519/2022

                Raquib Ur Rehman
                                                                        ..... Appellant/petitioner(s)
                                                     Through: -
                                             Mr. Arshid Ahmad, Advocate

                                                            V/S
                University of Kashmir and Ors.
                                                                                ..... Respondent(s)

Through: -

Mr. Syed Faisal Qadri, Sr. Advocate with Mr. Mir Adnan Zahoor, Adv. For R1-6

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 19.02.2026

01. Learned counsel for the respondents 1 to 6 seeks and is granted

four weeks' time to file counter affidavit with copy in advance to

other side. Rejoinder, if any, within two weeks thereafter.

02. Learned counsel for the petitioner seeks and is granted two weeks'

time to take requisite steps for effecting service upon respondent

No. 7. Thereafter notice be issued to said respondent returnable

within four weeks.

03. List on 16.04.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 19.02.2026 "Mohammad Yasin Dar"