Shueel Shafi And Others vs State Of J&K
2026 Latest Caselaw 52 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Shueel Shafi And Others vs State Of J&K on 27 January, 2026

                                                                              Serial No. 2
                                                                           Regular Cause List
                      IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                        AT SRINAGAR
                                       CM(61/2026) IN OWP 599/2007
                 SHUEEL SHAFI AND OTHERS
                                                                     ...Petitioner(s)/Appellant(s).

                 Through:          Mr. M. Shafi, Advocate vice Mr. A.M. Dar, Sr. Advocate
                                                        Vs.
                 STATE OF J&K

                                                                             ...Respondent(s).
                 Through:          Mr. Waseem Gul, GA viceMr. Ilyas Nazir, GA

                 CORAM: HON'BLE MR. JUSTICE MOHD YOUSUF WANI, JUDGE
                                                      ORDER

27.01.2026

1. Mr. Waseem Gul, learned GA, appearing vice Mr. Ilyas Nazir, learned GA accepts notice in the matter for the non-applicants/ respondents.

2. Through the medium of the instant application supported with an affidavit, the applicants/petitioners have sought the restoration of the main writ petition bearing OWP No. 599/2007 which came to be dismissed for non-prosecution vide order dated 18.12.2025.

3. The application is within time.

4. On the grounds mentioned in the application coupled with the submissions made at the Bar, same is allowed in the ends of justice and the main petition is restored at its original number alongwith miscellaneous applications and orders passed on the same.

5. CM disposed of.

6. List main petition for final hearing on 19.02.2026.

(MOHD YOUSUF WANI) JUDGE SRINAGAR 27.01.2026 ARIF