Jammu & Kashmir High Court - Srinagar Bench
M/S Azan International Restaurant vs Ut Of J&K And Ors on 23 February, 2026
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
Serial No. 14
Regular List
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
SRINAGAR
WP(C) No. 325/2026
M/S Azan International Restaurant
..... Appellant/petitioner(s)
Through: -
Mr. Peer Aijaz Rasool, Advocate through VC
V/S
UT of J&K and Ors.
..... Respondent(s)
Through: -
Mr. Hakim Aman, Dy. AG for 1 to 4 Mr. F. N. Shah, GA vice Mr. Mohsin Qadri, Sr. AAG for 5 CORAM:
HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 23.02.2026
01. In the instant petition, petitioner has challenged the recovery notice dated 14.11.2025, issued by respondent No. 5, as well as the communication dated 07.11.2025, addressed to respondent No. 5 by respondent No. 4, for initiating recovery proceedings allegedly pending against the petitioner.
02. Notice.
03. Notice, waived by Mr. Hakim Aman, learned Dy. AG, on behalf of respondents 1 to 4 and Mr. Faheem Nisar, learned GA, on behalf of respondent No. 5, they seek and are granted three weeks' time to file reply with copy in advance to other side.
04. List on 08.04.2026.
05. In the meantime, petitioner is at liberty to file a detailed representation before respondents 4 and 5, who are directed to consider the same by or before the next date of hearing.
(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 23.02.2026 "Mohammad Yasin Dar"
Mohammad Yaseen Dar I attest to the accuracy and authenticity of this document