Ut Of J And K And Ors vs Fida Hussain
2026 Latest Caselaw 1633 J&K

Citation : 2026 Latest Caselaw 1633 J&K
Judgement Date : 24 March, 2026

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Jammu & Kashmir High Court

Ut Of J And K And Ors vs Fida Hussain on 24 March, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                        Sr. No. 04

IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
                 (Through Virtual Mode)

                       LPA 21/2026 IN[WP(C) 418/2021]
                         CM(725/2026) CM(726/2026)

UT OF J AND K AND ORS                                   ...Petitioner(s)/appellant(s)

Through:       None

                                       Vs.
FIDA HUSSAIN                                                      ...Respondent(s)

Through:
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                  ORDER

24-03-2026 Per office report, as the appellants failed to take requisite measures, notice could not be issued to the respondent.

None is present either on behalf of the appellants. In the interest of justice, adjourned to 28.04.2026. In the meanwhile, the appellants are granted week's time to take requisite measures upon which notice be issued to the respondent.

It is made clear that in the event of default, appropriate orders shall follow.

               (RAJNESH OSWAL)                          (ARUN PALLI)
                   JUDGE                                CHIEF JUSTICE

 SRINAGAR
 24-03-2026
 Aamir