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Mohd. Aslam Agoo vs State & Ors
2026 Latest Caselaw 83 J&K

Citation : 2026 Latest Caselaw 83 J&K
Judgement Date : 29 January, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Mohd. Aslam Agoo vs State & Ors on 29 January, 2026

                                                                                 Serial No. 07

               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                 AT JAMMU

           OWP No. 151/2009

           Mohd. Aslam Agoo                                      .....Appellant(s)/Petitioner(s)


                                       Through: Mr. Tabish Butt, Advocate vice
                                                Mr. F.S Butt, Advocate

                                 vs
           State & Ors.                                                    ..... Respondent(s)
                                       Through: Mr. Vishal Bharti, Dy. A.G

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

(29.01.2026)

Learned counsel appearing for the petitioner seeks adjournment for the

reason that arguing counsel is not available.

Adjourned as prayed for.

List on 12.03.2026.

Learned counsel for the respondents shall retain the record with him for

perusal of the Court at the appropriate stage.

(M A CHOWDHARY) JUDGE

Jammu 29.01.2026 Tarun/PS

 
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