Mohammad Akbar Lone vs Dilshada Begum And Anr
2026 Latest Caselaw 183 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Akbar Lone vs Dilshada Begum And Anr on 30 January, 2026

                                                                     S. No. 02
                                                                     Regular List


     IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT SRINAGAR
                  CM(M) 515/2025 CM(7704/2025)
    MOHAMMAD AKBAR LONE.                                          ...Petitioner(s)

                      Through: None.

                                         Vs
    DILSHADA BEGUM AND ANR.                                      ...Respondent(s)

                      Through: Mr. B.A. Misri, Advocate
    CORAM:
              Khursheed-Ul-Islam, Registrar Judicial.
                                     ORDER

30.01.2026 Notice in terms of Hon'ble Court order dated 15.12.2025 has not

been issued to the respondents as learned counsel for the petitioner has

not taken the requisite steps for service. However, as per the office

report, Mr. B.A. Misri, Advocate has filed power of attorney on behalf of

the respondents on 21.01.2026. Service as such stands complete.

Today, learned counsel for the respondents submits that copy of

petition has not been provided to him.

Office is directed to furnish copy of petition to the learned counsel for

the respondents.

Perusal of the file further reveals that original records in terms of

Hon'ble Court order dated 15.12.2025 have not been received till date.

Office to summon the original records in terms of aforesaid Hon'ble

Court order.

Put up again on 16.02.2026.

(Registrar Judicial)

SRINAGAR 30th January, 2026 "Sabreena Rahim"