Sameer Qadri vs State Of J&K And Ors
2026 Latest Caselaw 955 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Sameer Qadri vs State Of J&K And Ors on 19 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                 Serial No. 8
                                                                                 Regular List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                     OWP No. 1844/2018
                                                          C/w
                                                     OWP No. 2421/2018

                Sameer Qadri
                                                                         ..... Appellant/petitioner(s)
                                                       Through: -
                               Mr. Z. A. Qureshi, Sr. Advocate with Ms. Rehana, Advocate

                                                            V/S
                State of J&K and Ors.
                                                                                ..... Respondent(s)

Through: -

Ms. Nawbahar, AC vice Mr. Bikramdeep Singh, Dy. AG

CORAM:

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

01. Learned counsel for the respondents 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. List on 30.04.2026.

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