Jammu & Kashmir High Court
Mohd. Afzal & Anr vs Mst. Bega Begum & Ors on 21 November, 2025
Author: Rahul Bharti
Bench: Rahul Bharti
Serial No. 53
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case:- OWP No.1473/2018
Mohd. Afzal & Anr.
..... Petitioner(s)
Through: None.
Vs
Mst. Bega Begum & Ors.
.....Respondent(s)
Through: None.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
(21.11.2025)
1. The members of the J&K High Court Bar Association, Jammu have resolved to abstain from Court appearances in the cases listed today on account of some protest relatable to the enforcement of the Jammu and Kashmir Tenancy Act, 2025, and that is the reason for absence of counsel for both sides also of the litigants.
2. Adjourned.
3. List on 17.02.2026.
(RAHUL BHARTI) JUDGE JAMMU 21.11.2025 Sneha