Mst. Malli vs Financial Commissioner
2026 Latest Caselaw 85 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mst. Malli vs Financial Commissioner on 31 January, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                   Serial No. 4
                                                                                   Regular List
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR

                                                  OWP No. 29/2018

                Mst. Malli
                                                                          ..... Appellant/petitioner(s)
                                                        Through: -
                                                          None


                                                               V/S
                Financial Commissioner
                                                                                  ..... Respondent(s)

Through: -

Mr. Ilyas Nazir, GA

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 31.01.2026

01. Mr. Ilyas Nazir, learned GA, submits that in the instant petition,

the dispute is inter se the private parties, therefore, there is no need

to file the objections of behalf of official respondents. His

statement is taken on record.

02. List on 10.03.2026. Meanwhile, reply, if any, on behalf of

respondents 2 and 3 be filed by or before the next date of hearing.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 31.01.2026 "Mohammad Yasin Dar"