Vijay Koul Sapru And Others vs Ut Of J&K And Others
2025 Latest Caselaw 1401 J&K

Jammu & Kashmir High Court

Vijay Koul Sapru And Others vs Ut Of J&K And Others on 20 August, 2025

                                                                                          Serial No. 14

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                     AT JAMMU
           WP(C) No. 198/2023

           Vijay Koul Sapru and others                                 .....Appellant(s)/Petitioner(s)


                                          Through: Mr. Shivani Jalali, Advocate.
                                     vs
           UT of J&K and others                                                  ..... Respondent(s)
                                          Through: Ms. Priyanka Bhat, Advocate vice
                                                   Ms. Monika Kohli, Sr. AAG
                                                   Mr. Dewakar Sharma, Dy. AG vice
                                                   Mr. S. S. Nanda, Sr. AAG.

           Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                                       ORDER

20.08.2025

1. Heard in part.

2. List for continuation on a final hearing day i.e. on 18.09.2025, higher

up, on which date, learned counsel for the respondents are directed to

keep the relevant record available for perusal of this Court.

3. Counsel for the parties are directed to prepare brief synopsis and also

to keep the judgments relied upon ready, on the next date of hearing,

so that an endeavour is made to clinch the controversy at hand.

(WASIM SADIQ NARGAL) JUDGE

Jammu 20.08.2025 Sahil Padha