Shaziya Bashir vs M/S S. N. Das Gupta Collage And Others
2026 Latest Caselaw 920 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Shaziya Bashir vs M/S S. N. Das Gupta Collage And Others on 19 February, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

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          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT SRINAGAR
                              CM(M) 29/2026 CM(366/2026).

      SHAZIYA BASHIR.
                                                      ...Applicant(s)/Petitioner(s)
             Through:      Mr. Mohammad Imran Bhat, Advocate.

                                          VERSUS
      M/S S. N. DAS GUPTA COLLAGE AND OTHERS.
                                                               ...Respondent(s)
             Through:      None.
      Officer Present      Mr. Manzoor Ahmad, Deputy Registrar,
      in Court      :      J&K Special Tribunal, Srinagar.

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

19.02.2026

01. In the wake of fact that this Court has been able to peruse the

File No. JKSTS/7221/2024 titled "M/s S. N. Das Gupta Collage

Haft Chinar through its Director Ghulam Nabi Var Vs.

Custodian General J&K Kashmir and Ors.", this Court is

inclined to dispose, at very inception stage, the present petition

preferred by the petitioner who is said to have sought intervention

in the matter on the aforesaid file before the J & K Special

Tribunal, Srinagar which came to be allowed in terms of an order

dated 31.01.2024 passed by the Jammu and Kashmir Special

Tribunal, Srinagar

02. The Chairperson, Jammu and Kashmir Special Tribunal,

Srinagar is requested to make an endeavour to dispose of the

matter within a period of next three months i.e., by or before 20th

May, 2026.

03. In the course of aforesaid period so given, in case the parties

to the revision petition intend to refresh, oral as well as written

submissions, then let one opportunity be afforded to both sides and

no further.

04. Final judgment shall come out of the case by the time hereby

stipulated by this Court unless and until for some exceptional

reasons, the Chairperson of the Jammu and Kashmir Special

Tribunal, Srinagar is not able to dispose of the matter, in which

case, an extension of time may be sought by laying a motion before

this Court. There shall be no self-extension to be availed by the

Chairperson of the Jammu and Kashmir Special Tribunal, Srinagar

in disposing of the matter within time set.

05. The file produced by Mr. Manzoor Ahmad, Deputy Registrar,

J&K Special Tribunal, Srinagar is returned back.

06. A copy of this order be forwarded by the Registrar Judicial,

Srinagar to the Chairperson, Jammu and Kashmir Special Tribunal,

Srinagar for the sake of notice and requisite compliance.

07. Disposed of.

(RAHUL BHARTI) JUDGE

SRINAGAR 19.02.2026 Bisma Jan.