K.S.Enterprises Through Mohammad ... vs Union Territory Of J And K And Anr
2026 Latest Caselaw 989 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

K.S.Enterprises Through Mohammad ... vs Union Territory Of J And K And Anr on 20 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                          Serial No.03
                                                                                          Special Cause List
                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                         AT SRINAGAR
                                                              ...
                                            WP(C) 2845/2023 CM(3173/2025) CM(6785/2023)

                    K.S.ENTERPRISES THROUGH MOHAMMAD IQBAL SHAHDAD(SENIOR CITIZEN)

                                                                                           .........Petitioner(s)
                                                       Through:
                                  Ms. Aainan Qadiri, Advocate vice Mr. Salih Pirzada, Advocate.

                                                          Versus
                    UNION TERRITORY OF J AND K AND ANR.

                                                                                          ......Respondent(s)
                                                           Through:
                                                          None.

                    CORAM:
                        HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                                              ORDER

20.02.2026

1. Learned counsel for the petitioner submits that the grievances of the

petitioner stand redressed and, accordingly, seeks permission to

withdraw the instant writ petition. Her statement is taken on record.

2. In view of the submission made by learned counsel for the petitioner, the

instant writ petition is dismissed as withdrawn.

3. Interim directions, if any subsisting, shall stand vacated.

(MOKSHA KHAJURIA KAZMI) JUDGE Srinagar 20.02.2026 "Shaista"