Nuzhat Jabeen vs University Of Jammu & Ors
2026 Latest Caselaw 100 J&K

Jammu & Kashmir High Court

Nuzhat Jabeen vs University Of Jammu & Ors on 29 January, 2026

                                                                                        Serial No. 12

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                  AT JAMMU

           OWP No. 1499/2012

           Nuzhat Jabeen                                                .....Appellant(s)/Petitioner(s)


                                         Through: None
                                  vs
           University of Jammu & Ors.                                             ..... Respondent(s)
                                         Through: Mr. Achal Sharma, Advocate for R-4

           CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
                                                     ORDER

(29.01.2026)

1. None appears for respondent Nos. 1 to 3.

2. There is no representation on behalf of the petitioner who had filed this

petition in 2012 with regard to admission ASCOMS which is a medical college.

3. It appears that the petition would have been rendered infructuous, however,

without commenting upon the merits of the case, since there is no representation

on behalf of the petitioner, the petition is dismissed for non-prosecution along

with pending application(s).

4. Interim direction, if any, shall stand vacated.

(M A CHOWDHARY) JUDGE

Jammu 29.01.2026 Tarun/PS