Union Of India And Ors vs Ex. Sep Darbara Singh
2025 Latest Caselaw 3208 J&K

Jammu & Kashmir High Court

Union Of India And Ors vs Ex. Sep Darbara Singh on 30 December, 2025

Bench: Rajnesh Oswal, Moksha Khajuria Kazmi

                                                                Sr. No. 25
                          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                          AT JAMMU

                  WP(C) No. 3750/2025

                  Union of India and Ors.                                   .... Appellant(s)/Petitioner(s)

                                                Through:-   Mr. Vikas Sharma, Advocate.

                                          V/s

                  Ex. Sep Darbara Singh                                                  .....Respondent(s)

                                                Through:-

                  CORAM : HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE.
                                     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                                         ORDER

30.12.2025

1. It is submitted that the judgment in case titled "Darshan Singh Bal & Ors. v. U.O.I. & Ors." relied upon by the learned Tribunal while allowing the application preferred by the respondents has been stayed by the Hon'ble Supreme Court of India vide order dated 07.03.2025.

2. Notice to the respondent, returnable within four weeks.

3. Requisite steps for service within one week.

4. List on 18.02.2025.

5. Meanwhile, the operation of the impugned judgment shall stay.

                                            (Moksha Khajuria Kazmi)          (Rajnesh Oswal)
                                                    Judge                         Judge
                  JAMMU
                  30.12.2025
                  NEHA-1