Sameer Ahmad Nath & Another vs Union Of India & Ors
2026 Latest Caselaw 1377 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Sameer Ahmad Nath & Another vs Union Of India & Ors on 10 March, 2026

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                           Serial No. 12
                                                                        REGULAR CAUSE LIST

                       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR

                                                    WP(C) 2430/2024
                                                    CM(6544/2024)

                 Sameer Ahmad Nath & Another.                                  ...Petitioner(s)

                 Through:               Ms. Moneesa Manzoor, Advocate vice
                                        Mr. A. M. Dar, Senior Advocate

                                                           Vs.

                 Union of India & Ors.                                       ...Respondent(s)

                 Through:               Ms. Falak Pandit, Advocate.
                                        Mr. T. H. Khawaja, Senior Advocate with
                                        Mr. Iman Abdul Muiz, Advocate.
                 CORAM:
                                HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE.
                                HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE.
                                                        ORDER

10.03.2026

01. When this matter was taken up on 17th December, 2025, the learned counsel for the petitioners stated that the petitioners had deposited an amount of Rs. 90.00 lakhs after the account was declared NPA. This was sought to be clarified by the respondents.

02. Mr. Iman Abdul Muiz, learned Assisting Counsel to Mr. T. H. Khawaja, learned Senior Counsel for the respondent Bank shall file a short affidavit indicating outstanding amount due to the Bank after the account had turned NPA and the amount, if any, deposited by the petitioner.

03. Let the needful be done by the next date of hearing.

04. List again on 27th April, 2026.

                                          (SHAHZAD AZEEM)             (SINDHU SHARMA)
                                               JUDGE                       JUDGE
                           SRINAGAR:
Abdul Hamid Bhat           10.03.2026

                           "HAMID"